ECE INDUSTRIES LIMITED Vs. R VEERARAGHAVAN

JUDGEMENT

(1.) THE appeal is filed by the appellant under Section 30 of the Workmens Compensation Act, 1923, against the order dated 29.12.2004 passed in W.C.No.146 of 2004 on the file of the Learned Commissioner for Workmen Compensation-II/Deputy Commissioner of Labour-II, Madras-6.

(2.) WHEN the appeal came up on 29.03.2005, this Court has admitted the same, on the following substantial questions of law.

(3.) COMPUTATION of compensation = 60/100x4000x197.06X50/100 =Rs.2,36,472/- Aggrieved by that order, the appellant has filed the present appeal raising the above substantial questions of law.