SUKHWINDER KAUR Vs. KAMALJIT SINGH

JUDGEMENT

(1.) The claimants are in appeal seeking enhancement of compensation on account of death of Sukhwinder Singh in an accident that took place on 30.07.2008 but Sukhwinder Singh succumbed to injuries on 31.07.2008.

(2.) The Commissioner under the Employees' Compensation Act, 1923 (in short 'the Act') has awarded compensation of Rs.4,33,820/- but interest at the rate of 12% per annum from the date of accident till actual payment is to be made only if compensation is not paid within 30 days of receipt of order.

(3.) Counsel for the appellant would argue that the claimants have not been awarded funeral expenses to the tune of Rs.5,000/-. The claimants are entitle to interest at the rate of 12% per annum from the date of accident till realization as the employer failed to pay compensation in compliance with the provisions of Section 4 of the Employees Compensation Act, 1923 (in short 'the Act') within a period of 30 days from the date of incident.