CENTRE FOE DEVELOPMENT OF TELEMATICS Vs. COMMISSIONER

JUDGEMENT

(1.) This first appeal is filed under Section 30 of the Employees' Compensation Act, 1923(in short 'the Act') impugning the order of the Employees Commissioner dated 21.7.2006 awarding interest and penalty against the appellant/principal.

(2.) It is undisputed before this Court that the main judgment awarding compensation was passed by the Commissioner vide the earlier judgment dated 27.1.2005, and which has become final. By the original impugned judgment dated 27.1.2005, a sum of Rs. 3,30,000/- was awarded towards compensation.

(3.) By the impugned order dated 21.7.2006, interest and penalty under Section 4-A of the Act have been awarded.