ORIENTAL INSURANCE COMPANY LTD Vs. PHULJHERIA MUSAMAT

JUDGEMENT

(1.) <DJG>R.S.MONGIA, CJ</DJG>. Whether the amount of compensation under the Workmen's Compensation Act, 1923 (hereinafter referred to as the Actft is to be assessed under Section 4 as per the provisions as these exist on the date the accident occurs or on the date the Tribunal under Workmen's Compensation Act gives the award ?

(2.) The aforesaid question calls for our determination in the present appeal. Briefly stated, one Deodhar Mahato, driver of the bus No. AS-02/8046 (Super Bus) owned by Shri Tarini Kanta Bora which was duly insured with the Oriental Insurance Company Ltd., while driving the same in the course of his employment met with an accident on 10.7.99 and unfortunately he died on 11.7.99 due to the injuries suffered in the accident. The heirs of the deceased filed a claim petition for compensation under the Workmen's Compensation Act, 1923 before the Commissioner, Workmen's Compensation, Nagaon which was registered as Case No. NWC 92/99. The owner of the vehicle filed written statement wherein he denied the contentions of the claimant petitioner in all respects and also denied the responsibility for payment of compensation, the plea being that the vehicle was duly insured with M/s. Oriental Insurance Company Ltd., the appellant herein. The fact that the vehicle was duly insured with the appellant Insurance Company is not in dispute. The Insurance Company also filed a written statement denying its liability of payment of compensation on all available grounds. After filing the written statement the owner of the vehicle did not produce any evidence. Similarly, the Insurance Company also did not adduce any evidence in support of its case. The Commissioner under the Workmen's Compensation Act assessed the income of the deceased as Rs. 4000.00 per mensem and on that basis assessed the compensation at Rs.3,19,600.00 under Section 4 of the Act together with simple interest @ 12% per annum thereon and Rs. 4000.00 as cost of funeral. The apportionment between the claimants was to be done at the time of final disposal of the claim. Against the aforesaid award the present appeal has been filed.

(3.) The question raised by the learned counsel for the appellant Insurance Company is that even if it is assumed that the Income of the deceased on the date of death, i.e. 11.07,99. was Rs. 4,000.00 per mensem, yet as per Explanation II under Section 4 of the Act his monthly wages for the purpose of compensation would be reckoned as Rs. 2,000.00. Explanation II to Section 4 was amended only on 8.12.2000 and, therefore, the said amendment could not have been applied to the claims arising out of the accidents which occurred prior to the amendment on 8.12.2000. The income could not be reckoned as Rs. 4000.00 per mensem. That is the only point raised by the learned counsel for the appellant.