SRI AYYAPPA AUTO AGENCIES Vs. CHAVA SATYAVATHI

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is filed aggrieved by the order dtd. 14/6/2005 passed in W.C.Case No.15 of 2003 on the file of the Court of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-II Circle, Guntur.

(2.) The respondents 1 to 4 herein filed W.C.Case No.15 of 2003 before the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-II Circle, Guntur, claiming compensation and the Commissioner for Workmen's Compensation, vide order dtd. 14/6/2005, allowed the petition and arrived the compensation at Rs.3,44,809.00. It appears from the order that the appellants herein have paid an amount of Rs.1,35,000.00 to the wife of the deceased and Rs.1,12,000.00 to the father of the deceased and the Commissioner for Workmen's Compensation directed the appellants to deposit the rest of the amount, i.e., Rs.97,809.00 within a period of 30 days and the Commissioner for Workmen's Compensation also directed the appellants-opposite party to pay interest at 8% per annum from the date of accident till the date of realization in addition to a penalty that may be imposed under Sec. 4-A(3) of the Workmen's Compensation Act. Aggrieved by the said order, the present appeal came to be filed.

(3.) All the contentions raised by the appellants herein, who are the opposite parties before the Commissioner for Workmen's Compensation, have been categorically answered by the Commissioner for Workmen's Compensation and the grounds raised by the appellants herein does not assume any substantial questions of law, as stipulated under Sec. 30 of the Workmen's Compensation Act. Therefore, there are no grounds to interfere with the order of the Commissioner for Workmen's Compensation.