GREEN ROADWAYS REGD Vs. NIRMAL SINGH

JUDGEMENT

(1.) This appeal is preferred by M / s. Green Roadways against the order of the learned Single Judge allowing a review application (R.A.No. I of 1988 in FAO 85/1985 dated January 25,1989). The review application was filed on behalf of the Union of India and the Election Commission of India (respondents : 3 and 4 herein) seeking review of an earlier order dated October 27,1987 directing them to pay a sum of Rs. 22,680.00 towards the compensation, Rs. 10,000.00 towards the penalty under Section 4A(3), interest @ 6% p.a. from May 23, 1980 till the date of payment and at Rs. 892.73 per month half monthly wages for the period for which the workman was in hospital and a sum of Rs. 500.00 ascosts and Rs. 1,000.00as costs in the appeal.

(2.) The review application was allowed under the impugned order by the learned Single Judge and the appellant M/s.Green Roadways were directed to pay the first respondent the workman the sum of Rs. 22,680.00 towards compensation; Rs. 10,000.00 towards penalty under Section 4A(3), interest 6% from May 23, 1980 till the date of payment to the workman and at Rs. 892.73 as half monthly wages for the period for which the workman was in hospital and Rs. 500.00 and Rs. 1,000.00- as costs as aforesaid stated. It is this order dated January 25,1989 making the appellant liable and exonerating respondents 3 and 4 from liability that this appeal has been preferred.

(3.) We shall refer to the circumstances under which the first order dated October 27,1987 (which was later reviewed) was passed.