RANI DEVI Vs. JASWANT SINGH

JUDGEMENT

(1.) The present is an appeal under Section 30 of the Workmen's Compensation Act, 1923, filed by the claimants assailing the award dated 4.8.2009 passed by the Commissioner, Workmen's Compensation-cum- Labour Court, Durg, in Case No. 91/W.C.Act.Fatal/2007.

(2.) Vide the said impugned award, the learned Commissioner in a death case has awarded a compensation of Rs.3,25,365/- to the claimants with interest thereon at the rate of 9% per annum.

(3.) The challenge to the award by the claimants is on the ground that the income assessed by the learned Commissioner is on the lower side and that the interest awarded is also not in accordance with the statutory provision as is required under Section 4A of the Workmen's Compensation Act which mandatorily stipulates 12% interest on the amount of compensation awarded.