REWA COALFIELDS LTD. Vs. CHAINOO

JUDGEMENT

(1.) THIS is an appeal by an employer under Section 30 of the Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act') on a short point that it raises, viz., whether the Respondent workman Chainoo was entitled to interest at the rate of 6% per annum from the date of accident till the date of payment under Section 4A of the Act.

(2.) FACTS necessary for our purpose may shortly be stated as follows:

(3.) ON 8 -1 -1963 the Appellant employer sent a memorandum of the agreement to the Commissioner, Workmen's Compensation (appointed under Section 20 of the Act), Jabalpur, for registration of the agreement under Section 28 of the Act.