MURALI Vs. PRASANTH

JUDGEMENT

(1.) Appellant, a workman employed under the first respondent, met with an accident during the course of employment. There was a valid insurance coverage by the second respondent Insurance Company. As a result of the accident, the appellant sustained the following injuries:

(2.) It is further contended that a Division Bench of this Court in Mohammed v. Cochin Port Trust 2001 (3) KLT 166 held that half monthly compensation should be paid in addition to the compensation for permanent disability. We are of the opinion that there is no point to refer the matter to Full Bench as statutory provision Section 6 was not pointed out to the Hon'ble Judges when the matter was heard by the Division Bench. Section 6(2) of the Workmen's Compensation Act clearly provides that even though half-monthly compensation is paid for temporary disablement, after review if it is found that there is permanent disability, the lumpsum provided under the compensation has to be paid alter deducting the amount already paid as half-monthly payments. Section 6(2) reads as follows: