SANTOSH Vs. HARISH CHANDER

JUDGEMENT

(1.) HEARD learned Counsel for the appellant and learned Counsel for the respondents.

(2.) IT is argued by learned Counsel for the appellant that the Workmen's Compensation Commissioner vide order dated 12.2.2001 has not directed that the interest shall be paid on the compenation award to the appellant. Under Section 4A(3)(a) of the Workmen's Compensation Act, 1923 it is mandatory that the employer shall in addition to the amount of the arrears, pay simple interest thereon at the rate of twelve per cent per annum or at such higher rate not exceeding maximum of lending rates of any scheduled bank as may be specified by the Central Government, by notification in the Official Gazette, on the amount due.

(3.) THE impugned order passed by Workmen's Compensation Commissioner is modified and added that the employer shall pay interest on the awarded amount at the rate of 12% per annum from the date of the order.