SATHYA Vs. KANDASAMY

JUDGEMENT

(1.) The award dated 10.06.2016 passed in W.C.No.359 of 2012, is under challenge in the present civil miscellaneous appeal.

(2.) The sole question of law raised in the appeal on hand is that the monthly income of the deceased was erroneously fixed as Rs.6416/- instead of Rs.8000/- which is the minimum wages notified by the Central Government under Section 4(A) of the Employees Compensation Act.

(3.) Admittedly, the accident occurred on 11.04.2012 and the factum regarding the accident was established and the employee employer relationship was also proved. The insurance policy was in force.