REGIONAL DIRECTOR Vs. JEEVAN TELECASTING CORPORATION

JUDGEMENT

(1.) This appeal is preferred against the order of the Employees Insurance Court, Alappuzha, in I.C.No.93/2006. The establishment was directed to pay damages of Rs.19,106/- and to set aside the same, the Employees Insurance Court was moved. It is contended by the establishment that there was no willful laches and the delay occasioned on account of the unavoidable financial crisis. Now, it is the fairly well settled position that the mere delay in payment shall not be a ground to impose damages.