Karnataka High Court
The New India Assurance Co Ltd vs Shri Basavraj S/O Bheemappa ... on 8 June, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
MFA NO.21017/2009 (WC)
MPA
THE NEW INDIA Aso UR PANG E COMPA i
LIMITED DIVISIONAL GF FICE HUBLI).
REPRESENTED Y UPS. DAV SIONAL MA \NAGIER,
NLC MARKET, Sues AT OX, HUBLI,
N
REPTD. BY ITS REGION
REGIONAL OPPICE-2-F , UNITY
ANNEXE P.KALIGARAO-ROAD, E
eet
pee
Nat
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15/0 BICEMAPPA
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ES
BELGAUM.
PONDIENTSS
%
LABOL
Fhe Insurance Company isvcelling in questeorn Lie
Rmens
dated 31.10.2008 passed by tne rssigner for W
Compensation, Hubli in MFA No. The quantum oF
compensation awarded is questioned by the Iysurance Company
ame aweird cs
the, claimants tur MPA
enhancement Ch the
compensation
eo The ecorremoan isu betwee the
which che lnmsureance
riperisation whicl ery gf the
ath
>of loss of earning Ca y as assessed
Commissioner, The ws
ilign 7S al
alice
contentions, the Insurance Company has also contended that
the age as reckoned by the Commissioner is not correct.ancd.
Sele require s to be rectified,
In the backeround of the ebove, it ss seem thal the"
ros
Niel!
Commissioner has considered this aspect of ¢
answering point No.3, which
beet. raised: for his
consideration. in the ahsence™ a any document, the
Commissioner has ultimately ree kone d thew age af Rs.3,800/-
PLM. The employer. who had filed his aerient had admitted
that, he was paving @ Sunt of 25.4,000/- P.M., but the said
statement was: not autiie nticared by-any documents. Be that as
if may, what Isto b a ew wees d js that the claimant was working as
Hamali is not' ip sis put é and the accident had occurred on
01.06.2007. "in such. circumstance, income of Rs.4,000/-P.M.
canl not be considered as excessive and therefore the sum
reckoned. by the. "Eo ymmissioner is not appropriate wage.
Accordingly, -Rs.4,000/- P.M. is reckoned as wages drawn by the
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a es oe my aa ry me 7 wore a os Le oe fs Soe et im, the peeedigpeeed : Me by fe a ge POCO COMpensSalion the excess.if anv shall be retlinded to respondentt-c! tne appellent-insurance compam Tn te?
dal "ALS LO COSTS:
in View : " of -_ 7 ws Pe :
VIEW Ga : af~ the Mam appeal, disposal .
wns cisposed of.