INDIAN AIRLINES Vs. ARUNA GOEL

JUDGEMENT

(1.) This appeal is directed against the order dated 27.10.89 of the learned Commissioner under the Workmen's Compensation Act, Delhi by which he awarded Rs. 72,548.00 plus Rs. 5,000.00 as penalty and interest at the rate of 6% per annum on the amount of compensation from the date of the accident till the date of actual payment.

(2.) Since the appeal can be disposed off on a preliminary point, therefore, I need not discuss the merits of the appeal as also the point whether delay in filing the appeal should be condoned or not.

(3.) The appeal lies to the High Court from the order of the Commissioner under Section 30 of Workmen's Compensation Act, 1923 from an order awarding as compensation a lump sum whether by way of redemption of a half monthly payment or otherwise or disallowing a claim in full or in part for a lump sum. Under sub clause (c) rule (1) of that Section, there has to be an order providing for the distribution of compensation among the dependants of a deceased workman, or disallowing any claim of a person alleging himself to be such dependant. The third proviso to this Section is as follow :