NEW INDIA ASSURANCE CO LTD Vs. MOMINA KHATUM

JUDGEMENT

(1.) THE present appeal has been preferred by the insurance company under Section 30 of the Workmen's Compensation Act, 1923, challenging the award dated 9-6-2004 passed by the Commissioner, Workmen's compensation, Delhi.

(2.) VIDE impugned award, respondent Nos. 1 to 7 (hereinafter referred to as 'the dependants')have been awarded a sum of Rs. 1,98,060 as compensation along with interest at the rate of 12 per cent per annum from the date of the accident.

(3.) TWO points have been urged in the present appeal. The first point urged is whether the Commissioner, Workmen's Compensation was justified in entertaining the claim for compensation instituted by respondent Nos. 1 to 7 in the light of the fact that they did not serve upon the employer the notice of accident as required under Section 10 of the Workmen's compensation Act, 1923. Second point urged is that whether the insurance company is liable to pay interest and if yes, from what date.