JANKI DEVI Vs. NARENDRA SINGH & ANR

JUDGEMENT

(1.) This appeal, under Section 30 of the Workmen Compensation Act, has been preferred against the part of judgment and award dated 12.08.2008 passed by Workmen's Compensation Commissioner/District Magistrate, Pithoragarh, in W.C. case no.3/2006, whereby the learned Commissioner has allowed the claim petition to the extent of Rs. 3,11,970/- and it has been directed that the amount of compensation shall be payable by respondent no.1-owner within one month from the date of order, failing which, the claimant shall be entitled for interest on the amount of compensation @ 8% per annum from the date of filing of claim petition till the date of its realization. By the impugned judgment and award, learned Commissioner has also directed the respondent no.1 shall recover the amount of compensation from the respondent no.2 Insurance Company.

(2.) Vide order dated 13.10.2017, this appeal was admitted on the following substantial question of law:

(3.) Section 4-A of Workmen's Compensation Act is relevant and is reproduced hereunder: