SHANTI CHAUDHARY Vs. KRISHNA KUMAR GUPTA

JUDGEMENT

(1.) Present is an appeal by the claimants under Section 30 of the Workmen Compensation Act, 1923 (for short, the Act) against the award dated 12/07/2017 passed by the Commissioner, Workmen Compensation-cumLabour Court, Bilaspur in case No.13/ECA/Coc-I-B/2012 (F claim).

(2.) The limited question of law involved in the instant case is whether the claimants in the instant case would had been entitled for interest from the date the amount fell due or whether it would be in the form of penal interest as has been awarded by the learned Labour Court.

(3.) Before proceeding further, it would be relevant at this juncture to refer to Section 4-A of the Act. For ready reference, Section 4-A of the Act is reproduced hereinunder: