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Karnataka High Court

Smt Hanumakka vs Smt Venkamma on 17 July, 2009

Author: H.N.Nagamohan Das

Bench: H.N.Nagamohan Das

HI THE HIGH mum or ; -f H' _ cmcurr amen AT DATED mm mm 1713 i§A1{ o¢§? 'k 3 mm» .\ Ems H€)K"BI.E mm rem. Fnmméoiim mus BETWEEN:

Sm'. HANU;;~aA1§:m _ "" "
W/0 SIB§JAI§%>H"'-"'?'«V_§ AGED AB()VU'}T_£:i_3 YEARS; '. 3 HAIMGI v1'LLAQ~E,, _ _ BELLARY -~533"1.i.;..:c; _ " _ APPELLANT (BY sm."*{.'4.LAKSi;1§#;§;{;u}§?r mum', ADV.) V LA ':,,]'sa»§1*§..vE}2~:--s;AMMA _ \'¥_iC).AVNAN.AR.E!3DY ..TRfs£?}*f}R~,GWNER , rm. _:e;A»:?s~:s;; 'I'~1683 'cmiwra-§AL VILLAGE, 3;3L:;;ARY ---- 533101.
V% A2§ 'E¥iVISI0NAL MANAGER', V Ev!/S ORIENTAL INSURANCE COMPANY marmn, BELLARY --» 583 10 1. .RESPONQENTS (BY SR1. G.P~f. RAICHUR, A£)V. FOR R2 R1 _- SERVED) THIS MFA KS FILED UNIJER SECTEON 39(1) 014* THE WORKMI-3N'S COMPENSATIOR AC1' AGAINSF THE JUDGMENT DATES 13.3.2003 PASSED IN W.C.NO.26/ 2000 on ma FILE 0? THE LABOUR OFFICuER ._AND CQMMISSHJNER FOR WORKMEIWS COMF*¥:N'S}¥§'1ON, BELLARY SUB-DIV"§SE€}N~1, BELLARY, :>ART:_;*i"A1.'._u:)_ws__ra<; THE CLAM PETITION ma' COMPENSATIOR'VAjNi)V'jSEEKENG"

ENHANCEMENT OF COMPENSATEAQH. THIS APPEAL COMING ON a'FQi+z.VI§*:rszAi; !iE;%RII§'~:{§'7I;PiIS DAY, THE COURT BELIVER}:1E)a THE'-FOLLO'%KfI'N,{':;.. J U 13 N T"

counsel undertakes to fiic powef {oi and he is pczmittml to fiie his vagkalath 'f0vo ivc:£§ks.
Tliit' gicvance of appellant in this case is ' the impugnezti order, the Commifisioner far . Compensafion, Be:-Ba' 13*, ha taken hiss daily ificpfig Rs.-49.510 instead <3f Rs.2,{}w[- gar month. The .. AA 'Tagcidént in queshlon was in the ycar 1999. This Court: and 'bSi1:preme Court ccsnsistcnfly held that in the matter of
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'°<.J N 'ax accident, Wham a Coolie is invelvctd, his daiiyi' should be taken at Rs.1{)O/-- per day. impugned award requires n':odifi.catiz:.>HH,V"" i;1{€}' ; a consideration the income of the ,1. month. in that cvc}:1t," _fr.:t:;V ap ps=:}la:1_t v.is";._é'11*.aLt1éd rm? compensation of Rs.33,258.§{}.;l' " ly aliawcd.

- me gnapugjigd order dated 18.03.2003 passed in ZGGG by the Labem Officcr and w. ,._{}0mmissioncr for War}-::a:acn's Compensafion is awarding total compvensation of 3 'R333, 258.60 in place of Rs.2-4,564/-.

iv) Remaining 33} other aspects, award remains imactgm unaismi}bea~;.: 4- _ "

Oxflemd accord:Vi1:1g,1y. A. 'T