DELHI TRANSPORT CORPORATION Vs. RAM PHAL

JUDGEMENT

(1.) THIS is an appeal against the judgment dated 20th January, 2012 passed in a case tilted Shri Ram Phal Vs. Delhi Transport Corporation, by virtue of which the Commissioner Workmen's Compensation has directed the payment of compensation of Rs. 83,145/ - along with interest @6% to the employee from the date of the accident till the actual payment is made.

(2.) THE main contention of the learned counsel for the appellant is that the accident had taken place on 29 th April, 1995 while the applicant was driving a bus bearing no. DL -IP -9699, near Baraut, Bahadurgarh. It has been stated that the petition for claiming of compensation was filed almost after a decade in the year 2005, and therefore the only point on the basis of which the present appeal is being contested is with regard to the payment of interest for the period for which the respondent did not invoke the jurisdiction of the Workmen's Compensation Commissioner for getting the compensation. It is accordingly contended by the learned counsel for the appellant that the respondent ought not to be given interest for a period of ten years when he himself did not approach the statutory authorities for the payment of compensation.

(3.) IT is contended by the learned counsel for the respondent that even if the contention of the learned counsel for the appellant is considered, the only plea which arises between the amounts with regard to the payment of interest comes to Rs. 13,300/ - for a period of ten years @6%. It is urged this quantum is so meagre that it ought not to be interfered keeping in view the larger objective of the legislation.