MANAGING DIRECTOR Vs. KASIMSAB

JUDGEMENT

(1.) HEARD learned Counsel Sri Somashekar for the appellant.

(2.) THE only point involved in this appeal is whether the Commissioner for Workmen's Compensation was justified in imposing penalty on the employer when there is a policy in force as on the date of the accident. Learned Counsel for the appellant submitted that the Commissioner could have waived the penalty being imposed and no reasons are given for not doing so. It was further submitted as the vehicle in question was covered with an insurance policy which was in force, the Commissioner could have imposed the penalty on the insurer but not on the employer.