LAWS(MAD)-2021-1-109

TMT KUPAYEE Vs. TMT BALAMANI

Decided On January 22, 2021
Tmt Kupayee Appellant
V/S
Tmt Balamani Respondents

JUDGEMENT

(1.) The Award dated 31.03.2010 passed in W.C.No.138 of 2007 by the Deputy Commissioner of Labour, Salem, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The substantial questions of law raised are that whether the Deputy Commissioner of Labur is correct in not following the Minimum Wages Act for the workmen serving in the cadre of Cleaner, so as to fix the income for calculating compensation?; and whether the Deputy Commissioner of Labour is correct in not awarding interest at 12% per annum from 30 days from the date of accident?

(3.) As far as the factum regarding the accident is concerned, there is no dispute between the parties.