ORIENTAL INSURANCE CO LTD Vs. SUKHVINDER SINGH

JUDGEMENT

(1.) Present is an appeal under Section 30 of the Employees Compensation Act, 1923 (hereinafter referred to as 'the Act') challenging the order dated 30th December, 2011 wherein appellant has been directed to pay interest @ 12% per annum from 17.11.2008 to 18.12.2008 on the amount of compensation i.e., Rs. 4,42,008/-.

(2.) Briefly the background is as under:-

(3.) Learned Counsel for the appellant has contended that appellant is not liable to pay interest. It is contended that interest fell due on the date of adjudication, as such, same was not payable after 30 days of the date of accident, as is held by the learned Commissioner. It is further submitted that in the present case it was unscheduled injuries suffered by respondent no.1, as such interest could have been awarded only after the adjudication.