OMBIRI Vs. SHANKAR SINGH

JUDGEMENT

(1.) Heard Sri Nigamendra Shukla, learned counsel for the appellants and Sri Aditya Singh Parihar, learned counsel for respondent-Insurance Company.

(2.) By way of this appeal, the claimants have challenged the judgment and award dtd. 15/5/2009 passed by Workmen's Compensation Commissioner, Meerut in Case No. W.C.A. 45 of 2007 wherein the learned Commissioner has awarded Rs.2,96,520.00 as compensation. However, the Commissioner has awarded 10% conditional interest namely if the awarded amount is not deposited within thirty days, then only the amount would carry interest at the rate of 12% from the date of filing of the claim petition till the amount is deposited.

(3.) The appellants have challenged the award on the following substantial question of law: