LAXMI Vs. MOHAMAD HANIF

JUDGEMENT

(1.) The appellants are before this court seeking enhancement of compensation granted by the Commissioner of Workmen's Compensation, Vijayapura in "Vernacular Matted (Omitted)" dated 15.04.2011.

(2.) The facts of the case are that; the claimants are the wife and children who filed claim petition before the Commissioner for Workmen's Compensation in respect of the deceased-Datta Saragar who died in an accident on 08.01.2010. The deceased was working as driver under respondent No. 1. It is stated that the deceased was earning Rs. 9,000/- p.m. Rs. 6,000/- as salary plus Rs. 100/- daily bhatta. The accident and the death of deceased-Datta Saragar during the course of his employment are not in dispute.

(3.) The learned counsel for the appellants submits that the Tribunal was not right in taking only Rs. 4,000/- as monthly income of the deceased for the purpose of determination of the compensation and further the learned counsel for the appellants submits that the interest awarded by the Commissioner from 16.05.2011 is erroneous. Whereas, the claimants are entitled for interest from one month after the date of accident.