ORIENTAL INSURANCE COMPANY LIMITED Vs. C BASAPPA

JUDGEMENT

(1.) THE award of the Commissioner for Workmen's Compensation, Hyderabad twin cities, Hyderabad in W.C. No. 36 of 1988 date 26-9-1990 passing an order of penalty under Section 4-A of the Workmen's Compensation Act (in short, the Act) as against the appellant/insurer is questioned on the ground that the law will not permit such an imposition of penalty on the insurer for non compliance of the directions in the award to pay the compensation awarded in favour of a workman within the stipulated period. Mr. Kota Subba Rao, the learned Counsel for the appellant has pointed that the law in this regard has been settled in various pronouncements including a latest pronouncement of this Court in C.M.A. No. 1286 of 1989 dated 22-8-1996 that there cannot be any such liability on the insurer to suffer such an order. The Law was dealt with in detail by this Court in C.M.A. No. 1286/89 dated 22-8-96 with the aid of several precedents, Oriental Fire And General Insurance Company Limited vs. Matlar Burla National Insurance Company vs. Mujataba Khan, United India Fire and General Insurance Company vs. Vadivatha, The Oriental Insurance Company Limited vs. Jeevaramma, Sampuram Singh vs. Kubrabi and G. Sreedharan vs. H.I. Insurance Corporation Limted. As rightly pointed by Mr. Kota Subba Rao, the learned Counsel for the appellant, it was positively held that there cannot be any liability on the part of the insurer to pay such a penalty under Section 4-A of the Act. The learned Commissioner has not considered this question at all in the light of the settled law in the decisions supra. There is no representation for the respondent No. 2 to take any other view in the matter. The order of the Commissioner deserves to be set aside.

(2.) THE Order of the learned Commissioner is set aside in so far as the appellant is concerned. There shall be no order as to costs in this appeal.