Smt. Satani Poyam vs Yuvraj Singh Baidh
2023 Latest Caselaw 33 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                               MAC No. 556 of 2019
        Smt. Satani Poyam & Others Vs. Yuvraj Singh Baidh and another



       02/01/2023         Shri PK Dhurandhar, counsel for the appellants.

                          Shri Qamrul Aziz, counsel for respondent No.2.

Since due to inadvertence, this appeal under Section 30 of the Employees Compensation Act has been admitted without framing the substantial questions of law, it is being admitted on the following substantial questions of law:

1. Whether the learned Commissioner was justified in awarding interest over the compensation from the date of accident making it conditional for its entitlement in light of the judgment passed by the Hon'ble Supreme Court cited in AIR (2012) SCW 4384?

2. Whether the learned Commissioner was justified in assessing the income of the deceased as Rs.5,460/- without appreciating that the minimum wage as per Minimum Wages Act for the year 2015 is Rs.6,300/-?

List it for final hearing in its due course.

sd/ (Rajani Dubey) Judge

Khan