BALAK RAM Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the judgment and order impugned.

(2.) This appeal at the behest of the claimant challenges the judgment and order dated 31.8.2020 passed by Employee Compensation Commissioner/Assistant Labour Commissioner, Bareilly (hereinafter referred to as 'Commissioner') in Case No.19/E.C.A./2018 awarding a sum of Rs.8,19,069/- with interest at the rate of 12% from the date of its order.

(3.) Learned counsel for the appellant challenges the order on a limited question of law namely whether default of employer in paying due compensation under the Workmen's Compensation Act, 1923 (hereinafter referred to as 'Act') within one month from the date it fell due, entitles the claimant to 12% interest over the entire amount assessed as compensation in Claims proceeding under Section 4A of the Act and from what date.