UNION OF INDIA Vs. KAMLA DEVI

JUDGEMENT

(1.) The short question which falls for consideration in this appeal is, whether the Commissioner under the Workmen's Compensation Act, 1923 can suo-moto without reference/demand from the claimants issue direction to the employer to deposit interest calculated @ 12% per annum for the period of delay caused in not depositing the compensation within one month from the date it fell due.

(2.) The facts are not in dispute. They are as under:

(3.) It is the aforementioned order of November 26, 2008 which has been assailed in the present appeal.