MOHAN M.SHANTANAGOUDAR, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment of the High Court of Karnataka dated 5th April, 2014 passed in MFA No. 30749 of 2012 (WC), seeking enhancement of compensation. 2.1. The records reveal that Mr. Anand (the deceased) met with an accident while driving Mahindra Temp Trax bearing No. KA023/M-7391 during the course of his duty and sustained severe injuries. He died during the course of treatment leaving behind his wife, child and aged parents. 2.2. The appellants (wife, child and parents) claimed compensation before the Commissioner for Workmen's Compensation and Labour Officer, DN-II, Bijapur.
(3.) The Commissioner while assessing the compensation held that the income of the deceased was at Rs.4,000/- per month, took 50% of the same, and by adding Rs.5,000/- for funeral expenses quantified the compensation at Rs.3,94,120/- with interest @ 12% per annum from the date of expiry of one month of the award. 3.1. Aggrieved by the Award of compensation of the Commissioner, the appellants filed an appeal before the High Court. The High Court assessed the income of the deceased at Rs.5,500/-. With 50% of the wages at Rs.2,750/- and by applying relevant factor of 197.06, the compensation payable was determined at Rs.5,41,915/-. Under the Provisions of Section 4(4) of the Act, the appellants are entitled to a maximum of Rs.5,000/- incurred towards funeral expenses. Therefore, the High Court awarded Rs.5,46,915/- in toto with interest @ 12% per annum from the date of expiry of one month of the date when the amount was due. ;