DEV PRASAD KURREY Vs. JAYA SHARMA

JUDGEMENT

(1.) These are the two appeals filed under Section 30 of the Workmen Compensation Act, 1923 arising out a common order dated 15/03/2012 passed by the learned Commissioner, Workmen Compensation, Labour Court, Bilaspur in case No.185/WCA/COC-1-D/09 (F) Claim.

(2.) Vide the impugned award, the learned Commissioner has awarded a compensation of Rs.4,48,000/-. However, the Commissioner did not grant interest on the said awarded amount and had only imposed the penal interest if the amount is not deposited within the stipulated period.

(3.) MAC No.473/2012 is an appeal filed by the claimants aggrieved of the action of the learned Commissioner in denying the interest. The substantial question of law in the said appeal was also framed on 06/08/2013 that was, "Whether the Commissioner has erred in not awarding the interest in terms of Section 4-A (3a) of Workmen Compensation Act?"