MAHINDERA DEVI Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) DESPITE service, none appeared on behalf of the respondents and, as such, the respondents were proceeded against ex pane vide orders passed by my learned predecessor on 29. 11. 2006.

(2.) I have heard counsel for appellants. Learned counsel for appellants has drawn my attention towards para 14 of the order passed by Mr. S. P. Singh, Commissioner under the Workmen's Compensation Act, 1923. The said para is produced verbatim:

(3.) THE appellants have picked up a conflict with this order and pointed out that as per section 4-A, clause (3) of the workmen's Compensation Act, 1923, the interest has to be paid within one month from the date it fell due. Section 4-A clause (3) of the Workmen's compensation Act, 1923, reproduced as under: