CHANDA BEGUM Vs. SHAHNAWAZ

JUDGEMENT

(1.) First Appeal From Order No.1244 of 2020 is preferred by claimants and First Appeal From Order Defective No.545 of 2020 is filed by the owner which have been placed before this Court for final disposal. Appeal preferred by Insurance Company namely F.A.F.O No. 1301 of 2020 has already been decided rather dismissed with costs by my brother Judge on 27.8.2020. Papers of the said matter are placed for perusal before this Court.

(2.) Heard Sri Sanjay Kumar Srivastva, learned counsel for the appellant-claimants, Mohd. Naushad Siddiqui, learned counsel for appellant-owner and Sri Subash Chandra Srivastava, learned counsel for respondent-Insurance Company.

(3.) Both these appeals arise out of the judgment and award dated 18.2.2020 passed by the Commissioner, Workmen's Compensation Act, 1923 (for short as 'Act') being Additional Labour Commissioner, Kanpur (hereinafter referred to as 'Commissioner') awarding sum of Rs.6,30,062/- with interest at the rate of 9% from the date of accrual of compensation in favour of the claimants. The owner was saddled with liability to pay interest and notice for hearing as to why penalty should not be directed was issued. The Insurance Company was directed to satisfy decretal amount and interest from the date of judgment till deposit of amount.