COMMISSIONER DHARMAPURI MUNICIPALITY DHARMAPURI Vs. PAPPA ALIAS MUDHAMMAL

JUDGEMENT

(1.) This Appeal has been filed by the Appellant, the Commissioner, Dharmapuri Municipality, challenging the award passed by the Commissioner for Workmen Compensation, Salem. The Appeal is filed on the ground that the parents have come forward with the Claim Petition for the death of their son, who was an employee of the Corporation and that the income of the deceased, which was taken for determination of the compensation, is not correct.

(2.) At the time of admission of this Appeal, the below mentioned substantial questions of law were framed for consideration and they are:

(3.) Even though three questions of law were framed in this Appeal, the learned Counsel for the Appellant did not made any argument with regard to the question of law No. 2 and he confined his argument only in respect of question of law Nos. l and 3 alone.