S.B. Sinha, J. - (1.) The only question which arises for consideration in this appeal is as to whether keeping in view the National Maritime (sic).
(2.) The claimant-respondent admittedly was working as a Dock Maintenance and he was a seaman. On or about 19th July, 1981 he met with an accident resulting him in permanent incapacitation to work as a seaman, he was allegedly not engaged after the said accident. He filed a claim petition before the Workmen's Compensation Commissioner alleging, inter alia, that he had been getting a sum of Rs. 2,700/- p.m. by way of salary. The statement made to that effect had been accepted by the appellant.
(3.) The appellant's witness, however, in this deposition inter alia, stated that the claimant was getting basic allowance in the following manner:- JUDGEMENT_55_LAWS(CAL)5_2000.1.html It appears that there exists no dispute between the parties for the purpose of grant of compensation known as Death and Disability Compensation Tripartite Agreement had been entered into.;