SHIVAJI KRISHNA GAIKWAD Vs. TELECOM DISTRICT ENGINEER

JUDGEMENT

(1.) HEARD the learned Counsel Shri. T. S. Ingale for the appellants, and Shri. S. R. Rajguru for the respondent.

(2.) THIS appeal has been filed by the appellants-applicants against the order dated 2-1-1993 passed by the Commissioner for Workmens Compensation Act in W. C. No. 49 of 1990. An application was made under section 4-A of the Workmens Compensation Act, 1923 (hereinafter referred to as the said Act) and demanded the amount of penalty and interest on the compensation amount.

(3.) IT is the case of the appellants that they are the dependent parents of the workman who died by accidental death while he was in the employment of the respondent-employer. However, the respondent-Telecom Department failed to deposit an amount of compensation under section 4-A (3) of the Act within the stipulated time. It reveals that the respondent-Telecom Department deposited the amount of compensation for a sum of Rs. 13,500/- with the office of the Commissioner for Workmens Compensation Act on 4-4-91 i. e. after lapse of 12 years and on receiving the deposited compensation amount, the dependents of the said workman, filed an application being Application W. C. No. 29/90 before the Commissioner for Workmens Compensation Act, Sangli and prayed for awarding them an amount of payment and interest on the compensation amount. The said application came to be dismissed by the order of the Commissioner dated 2-1-93. The learned Commissioner for Workmens Compensation Act rejected the application with the following observations: