CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED Vs. SUPRIYA DEBNATH

JUDGEMENT

(1.) By means of this review petition, the petitioner [the appellant in Case No. MFA(WC)No.03 of 2016] seeks review of the judgment and order dated 20.04.2018 whereby the appeal was dismissed being devoid of merit.

(2.) The fundamental ground that has been taken to satisfy the requirement of Order XLVII Rule 1 read with Section 114 of the C.P.C. is that the monthly wage cannot be more than Rs.8000/- per month in terms of the amendment carried out in terms of Section 4(1B) which provides that the Central Government may, by notification in the Official Gazette, specify, for purpose of sub-Section (1), such monthly wages in relation to an employee as it may consider necessary.

(3.) According to the review petitioner, by the notification dated 31.05.2010 under F.No.S-37012/1/2008-S.S.-I(Vol.II) [Annexure-1 of the Revenue Petition] issued by the Ministry of Labour and Employment in exercise of the power under sub-Section(1B) of Section 4 of the Employees Compensation Act, 1923, the Central Government has specified, for the purposes of sub-Section(1) of the said section, the following amount as monthly wages, with effect from the date of publication of the said notification in the Official Gazette i.e. 31.05.2010:-