BRIJESH KUMAR VERMA Vs. AURANGJEB & ANR

JUDGEMENT

(1.) The Commissioner, Employees' Compensation awarded compensation of Rs.10,69,008/- along with interest @ 12% per annum w.e.f. 6th April, 2012 to respondent No.1 which has been upheld by this Court vide judgment dated 20th December, 2017.

(2.) The appellant deposited Rs.10,69,008/- with the Commissioner, Employees' Compensation on 14th July, 2016. The appellant deposited further amount of Rs.5,48,270/- with the Commissioner, Employees' Compensation on 12th March, 2018.

(3.) The question has arisen for consideration as to whether the amounts deposited by the appellant have to be adjusted first towards the interest or towards the principal award amount.