I. SRINIVASAN Vs. K. KAMALANATHAN

JUDGEMENT

(1.) The order dated 12.03.2013 passed in W.C.No.592 of 2009, is under challenge in the present civil miscellaneous appeal.

(2.) The claimant is the appellant and the appeal is filed on two grounds, mainly on the ground that the percentage of disability assessed by the doctor as 37%, had not been taken into consideration for assessing the loss of income.

(3.) The learned counsel for the appellant contended that when the doctor assessed the disability as 37%, the appellant sustained fracture in his leg and he was working as a driver, the loss of the income is to be enhanced. Secondly, it is contended that the interest of 12% granted from the date of expiry of 30 days from the date of the award is erroneous. As per the provisions of the Employees Compensation Act, 1923, the interest is to be granted with effect from the date of the accident.