ASHOK RAYBHAN KASHIDE Vs. SHIVAJI

JUDGEMENT

(1.) The appeal stands allowed.

(2.) Respondent Nos. 1 and 2 shall jointly and severally pay total compensation of Rs.7,33,860.00 (Rupees Seven Lakhs Thirty Three Thousand and Eight Hundred Sixty Only) to the appellant with interest @ 12% per annum from the date of application till realization of the amount. After deducting earlier payment, the appellant shall be entitled for remaining balance amount of compensation of Rs.3,66,930.00 with interest @ 12% per annum.

(3.) Respondent No. 1 shall pay 20% as penalty on the amount of compensation determined by this Court and 12% interest per annum thereon after expiry of one month from the date of Judgment and order passed by the Civil Judge, Senior Division and Commissioner for Employees' Compensation till full payment to the appellant/original claimant.