KANDASAMY Vs. P M SUBRAMANIAM

JUDGEMENT

(1.) The appellants herein are the claimants/petitioners in W.C.No.123 of 2007 on the file of the Workmen's Compensation Commissioner cum Deputy Commissioner of Labour, Salem.

(2.) The said claim was made seeking compensation for the death of a certain K.Ramar, who is the son of appellants 1 and 2, while he was in the course of his employment. The Tribunal has passed an award for Rs. 4,15,668/- and directed the 2nd respondent to deposit the amount within 30 days, in default of which, directed it to pay interest at 12% p.a., from the date of accident till the date of deposit.

(3.) The learned counsel for the appellants submitted that as per Section 4(A) of the Workmen's Compensation Act, interest is payable from 30th day of the accident and where delay in payment of compensation is unjustified, penalty is payable upto 50% under Section 4(3)(b) of the Workmen's Compensation Act, 192 He also relied on the following Authorities: