RAMCHARAN Vs. KARYAPALAN YANTRI LOK NIRMAN VIBHAG

JUDGEMENT

(1.) TWO points arise for decision in this appeal preferred under Section 30 of the Workmen's Compensation Act, 1923, for short, 'the Act'. Claimants are appellants.

(2.) AN award was passed in appellants' favour on March 3, 1987 by the Workmen Compensation Commissioner's Court No. 1, Gwalior. That is challenged as incomplete and invalid on that account because the claimants have been denied 1 their statutory dues of penalty and interest contemplated under Section 4-A of the Act. The other point is of maintainability of the appeal, which is seriously challenged by Shri V. G. Knot, Deputy Government Advocate. Counsel contended that only an order awarding interest and penalty under Section 4-A is appealable because that is so specified in Clause (aa) of Section 30 (1) of the Act.

(3.) BECAUSE the questions raised are of some importance, for proper appreciation of legal position relevant portions of relevant provisions of the Act are being extracted ;