NEW INDIA ASSURANCE COMPANY LIMITED Vs. GANGAIAH

JUDGEMENT

(1.) It is represented that the appellant has already deposited the amounts awarded and that they have already been withdrawn by the respondents even before the appellant could get the orders on the stay petition. Hence, the stay petitions have become infructuous.

(2.) In number of awards, I find that the Commissioners for Workmen's Compensation are directing payment of the compensation straightaway to the claimants without noticing the guidelines laid down by the Suprem Court in Susamma Thomas vs. Kerala Stale Road Transport Corporation The relevant portion of the Judgment is extracted hereunder:-

(3.) Though this case arises under the Motor Vehicles Act, yet, the guidelines laid down therein are equally applicable to the cases of compensation awarded under Workmen's Compensation Act.