NAZAR AKHTAR Vs. MARIMUTHU

JUDGEMENT

(1.) The appellant has come forward with the present appeal challenging the order of the Commissioner for Workmen's Compensation - I (Deputy Commissioner of Labour-I), Chennai - 6 dtd. 26/8/2016 made in W.C. No.178 of 2014.

(2.) It is not in dispute that a 22 years old young boy met with an accident on 26/5/2007 in the course of and out of employment and a case has been registered. As the legal representatives of the deceased have not produced any document with regard to the wages drawn by the employee, the minimum wages applicable on the date of accident, has been taken into account and a compensation of Rs.2,93,502.00 has been awarded.

(3.) Though several facts can be narrated, this court is not inclined to go with the same, as in the light of Sec. 30 and 30A of the Workmen's Compensation Act, 1923, which was prevalent on the date of accident, the amount has got to be deposited, without which, appeal cannot be entertained.