(1.) This is an appeal from the order of the Commissioner for Workmens Compensation, Trivandrum, in Case No. 59 of 1955. The Commissioner came to the conclusion that the 1st respondent was a workman of the appellant, that he has suffered permanent total disablement as the result of an accident arising out of and in the course of his employment, that he was in receipt of a monthly wage exceeding Rs. 70/- but not Rs. 80/-, and that he was entitled to a compensation of Rs. 3,360/- under Schedule IV to the Workmens Compensation Act, 1923. He deducted from the said amount the sum of Rs. 240/- already paid to the workman and directed the appellant to deposit the balance of Rs. 3,120/- within thirty days from the date of his order.
(2.) The contention of the appellant is that the compensation awarded is excessive. The contention is based on the assumption that the Commissioner went wrong in finding:
(3.) According to the appellant the workman was in receipt of only a monthly wage of Rs. 40/-. The Commissioner fixed the monthly wage on the basis of the evidence of the workmen, two coworkers of his, and the President of his Union, Mr. Raghavan, who is also an Advocate of this Court. We see no reason to hold that the Commissioner was wrong in accepting their testimony.