NATIONAL INSURANCE COMPANY Vs. MOHAMMAD MUJATABA KHAN

JUDGEMENT

(1.) This appeal is filed against the order of the Commissioner for Workmen's Compensation, Ranga Reddy district in W.C. Case No. 36/90.

(2.) The 1st respondent herein who was working as a driver under the 2nd respondent met with an accident on 3-3-89 while he was driving a van bearing No. AHT 5733, on account of which, his right leg was operated twice. The percentage of disability was estimated at 6%. The learned Commissioner awarded compensation of Rs. 64,584/- on the basis that the workman was getting Rs. 1,000/- per month and also granted interest of Rs. 6,780/-.

(3.) In this appeal, filed by the Insurance Company, two contentions have been taken. One is that the pay of the workman was only Rs. 900/- per month and the learned Commissioner was wrong in including the batta payable to the workman at Rs. 20/- per day.