Madras High Court
C.Sudha vs The Managing Director on 20 January, 2021
C.M.A.No.1750 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.01.2021
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
C.M.A.No.1750 of 2017
1.C.Sudha
2.C.Yogeswaran
3.C.Umamaheshwari
4.G.Rajammal ..Appellants
Vs.
The Managing Director,
Metropolitan Transport Corpn. Ltd.,
Pallavan Salai, Chennai 600 002.
..Respondent
Prayer : Civil Miscellaneous Appeal filed under Section 30 of the
Employees Compensation Act, 1923, against the award dated
24.02.2016 made in W.C.No.166 of 2012, passed by the Commissioner
for Workmen Compensation and Deputy Commissioner of Labour,
Chennai.
For Appellants : Mr.F.Terry Chellaraja
For Respondent : Mr.M.Chidambaram
1/6
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C.M.A.No.1750 of 2017
JUDGMENT
This civil miscellaneous appeal has been filed against the award
dated 24.02.2016 made in W.C.No.166 of 2012, passed by the
Commissioner for Workmen Compensation and Deputy Commissioner
of Labour, Chennai.
2. The substantial question of law raised in the present civil
miscellaneous appeal is that whether the Deputy Commissioner of
Labour was correct in fixing the salary as the deceased was a labour
working as a bus driver in the Transport Corporation and was earning a
sum of Rs.11,873/- per month. However, the Deputy Commissioner of
Labour fixed the minimum amount fixed by the Central Government i.e.,
Rs.8000/- per month.
3. The claim petition under Section 10(2) of the Workmen
Compensation Act was filed by the legal heirs of the deceased driver of
Metropolitan Transport Corporation Limited. The accident occurred on
21.12.2011 at about 5.40 a.m., when the deceased driver was driving a
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C.M.A.No.1750 of 2017
MTC bus bearing Registration No.TN 01 N 7427 in route No.159A
from Choolai to Tondiarpet. The bus met with an accident and the driver
fell down and sustained fatal injury and died later on in the Rajiv
Gandhi Government Hospital, Chennai, on 22.12.2011. The legal heirs
of the deceased driver filed an application seeking compensation.
4. The Deputy Commissioner of Labour adjudicated the issue with
reference to the documents and evidences produced by the respective
parties to the application. The only dispute arose in the present appeal is
that whether the monthly salary of Rs.8000/- fixed by the Deputy
Commissioner of Labour is correct or not. The findings of the award
reveals that the deceased was working as a Driver in MTC Corporation
Limited and the salary certificate issued by the Management of the MTC
was marked as a document Ex.A7. As per the salary certificate Ex.A7, at
the time of the accident, the deceased driver was drawing a monthly
salary of Rs.11,873/-.
5. This being the factum, the Deputy Commissioner of Labour has
fixed the monthly salary of the deceased driver as Rs.8000/-, which is
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C.M.A.No.1750 of 2017
the minimum salary fixed by the Central Government under Section
4(A) of the Employees Compensation Act, 1923. Whenever the salary is
unable to be fixed for want of document or evidence, then the authority
competent is empowered to fix the minimum salary notified by the
Central Government which was Rs.8000/- during the relevant point of
time and at present, it is Rs.15,000/-. However, if the salary of the
deceased is established by way of an authorized salary certificate issued
by the employer, then, there cannot be any dispute as the said salary
certificate was not disputed. Such salary certificate is to be taken into
consideration for the purpose of computation of compensation. In the
present case, the Deputy Commissioner of Labour committed an error in
not accepting the salary certificate marked as Ex.A7. Thus, the question
of law raised in this regard regarding the fixation of salary is answered
in favour of the appellants.
6. Thus, the award dated 24.02.2016 passed in W.C.No.166 of
2012, is set aside and the appellants are entitled for the modified
compensation of Rs.11,25,323/- along with the statutory interest at the
rate of 12% per annum as per the Act, from the date of the accident. The
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C.M.A.No.1750 of 2017
respondent is directed to deposit the modified award amount with
accrued interest within a period of 12 weeks from the date of receipt of a
copy of this order and on such deposit, the major appellants alone are
permitted to withdraw their respective portion of the award by filing an
appropriate application and payments are to be made through RTGS. As
far as the minor appellants are concerned, the said amount shall be
deposited in an interest bearing scheme in any one of the Nationalised
Bank till they attain majority.
7. Accordingly, the award dated 24.02.2016 in W.C.No.166 of
2012, is set aside and C.M.A.No.1750 of 2017 stands allowed. No
costs.
20.01.2021
Index: Yes/No
Internet:Yes/No
Speaking order/Non-Speaking Order
gsk
To
The Commissioner for Workmen Compensation and
Deputy Commissioner of Labour, Chennai.
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C.M.A.No.1750 of 2017
S.M.SUBRAMANIAM, J.
gsk
C.M.A.No.1750 of 2017
20.01.2021
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