EXECUTIVE ENGINEER Vs. PREMU

JUDGEMENT

(1.) This appeal under Section 30 of the Workmen's Compensation Act has been filed against the order passed by the Commissioner under the Workmen's Compensation Act, Nalagarh, on 22.09.2005, whereby he awarded compensation of Rs. 55,336/-alongwith interest @ 12% per annum from the date of accident till the date of award.

(2.) This appeal was admitted on the following substantial question of law:

(3.) The undisputed facts are that the accident took place on 01.06.1999. At that time, as per the provisions of the Workmen's Compensation Act, the maximum income, which could be taken into consideration for calculating the compensation was Rs. 2,000/- per month. However, by amendment of the Workmen's Compensation Act, which came into force on 08.12.2000, this amount was enhanced from Rs. 2,000/-to Rs. 4,000/-.