GHANSHYAM Vs. NATHU

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen's Compensation Act, 1923 (for short 'the Principal Act') is directed against the order dated 14.9.1983 awarding compensation passed by the Commissioner, Workmen's Compensation, Indore (for short 'the Commissioner') in Claim Case No. 74 of 1979.

(2.) IT is not in dispute that in the instant case, the claim for compensation has to be determined with reference to the law as it existed prior to its amendment by the Act No. 22 of 1984. By the Workmen's Compensation Amendment Act, 1976 which was brought into force on 1.10.1975. Schedule IV of the Principal Act was amended. According to this amended Schedule for a workman with not more than Rs. 150/ - as monthly wages in case of 100% permanent total disablement the amount of compensation was Rs. 18,900/ -.

(3.) THE application was contested by the Appellants.