Report No. 62

1A.24. Compensation.-

The concept of "compensation" under the Act is linked with the nature of the injury-fatal or non-fatal, total or partial, permanent or temporary. Compensation under the Act is thus limited not only as to persons and employments included, but also as to injuries covered. The compensable injury must be "arising out of and in the course of employment". The expression "injury" was, even before the Legislature made a provision on the subject, held in many countries1 to include occupational diseases.

1. e.g., the Massachusetts Court (U.S.A.), see U.S. Department of Labour, Bulletin No. 161 (1969), p. 19.