PUNAM DEVI Vs. RELIANCE GENERAL INSURANC CO. LTD.

JUDGEMENT

(1.) Heard Mr. S.C. Pandit, learned counsel representing the appellants as well as Mr. R. Goswami, learned counsel appearing for the respondents.

(2.) This is an appeal under Sec. 30 of the Employee's Compensation Act, 1923 against the judgment and order dtd. 6/3/2014 passed in by the learned Commissioner, Employee's Compensation, Kamrup, Guwahati in W.C. Case No.61/2012.

(3.) Daya Sankar Singh died in a motor accident occurred during the course of his employment under M/S. Punj Llyod Ltd. Complex. He was earning a salary of Rs.5,800.00 per month excluding overtime wages of approximately Rs.4,200.00. The Commissioner held that overtime wages is not included in the wage of a workman. The Commissioner notionally held the income of the deceased to be Rs.4,992.00 per month.