NEW INDIA ASSURANCE CO. LTD. Vs. REKHA CHAUDHARY

JUDGEMENT

(1.) Heard. Leave Granted.

(2.) The scope of present Appeal is confined to a limited aspect that is challenge to the Impugned Judgement and Order dtd. 21/5/2025 passed in F.A.O No. 147 of 2021 by the Delhi High Court to the extent it has fastened the liability of payment of penalty imposed under Sec. 4A(3)(b) of the Employees Compensation Act, 1923 (hereinafter referred to as "EC Act") upon the Appellant - New India Assurance Company Limited (for short 'Insurance Company') in addition to the amount of compensation and interest while allowing the appeal under Sec. 30 of the EC Act against order dtd. 19/11/2020 and 8/2/2021.

(3.) The facts shorn of unnecessary details are set forth hereinbelow.