Employee’s Compensation Act, 1923 – Section 4A(3) – HELD Therefore, on the death of the employee/deceased immediately, the amount of compensation can be said to be falling due. Therefore, the liability to pay the compensation would arise immediately on the death of the deceased.
SUPREME COURT OF INDIA DIVISION BENCH SHOBHA AND OTHERS — Appellant Vs. THE CHAIRMAN, VITHALRAO SHINDE SAHAKARI SAKHAR KARKHANA LIMITED AND OTHERS — Respondent ( Before : M.R. Shah and…