- (1.) All these appeals involving similar question were taken up for hearing together and are being disposed of by this judgment.
(2.) The only question which arises for consideration in these appeals is as to whether the amendment brought about by the Workmen's Compensation (Amendment) Act, 1995 (Act No. 30 of 1995) whereby and whereunder Clauses (a) and (b) of sub-section (1) of section 4 had been amended and an Explanation-II has been appended thereto, as a result whereof the amount of compensation had been enhanced would be applicable to a case where an accident took place prior thereto. The Commissioner of Workmen's Compensation has held that in view of the aforementioned amendment the quantification of the amount of compensation will be in terms of the said amended provision.
(3.) We do not agree to the aforementioned finding. A law whereby a right or liability is created or quantum of liability enhanced will have prospective operation, that is, the golden rule of interpretation of statute.;