NEW INDIA ASSURANCE CO LTD Vs. PANCHAM SINGH

JUDGEMENT

(1.) This appeal is filed by the insurance company under section 30 of the Workmen's Compensation Act challenging the award dated 16.3.1993 passed by the Commissioner for Workmen's Compensation, Circle 1, Gwalior in Case No. 19 of 1990 W.C.A. (Fatal).

(2.) Brief facts of the case are that Brajendra Singh, aged 23 years, son of Pancham Singh, respondent No. 1, died in an accident on 4.2.1990. Claimant No. 1 is the father of the deceased and claimant No. 2 is his son. They filed an application for compensation before the Commissioner, Workmen's Compensation. Commissioner by the impugned award has awarded an amount of Rs. 70,384 as the compensation plus 50 per cent penalty for delayed payment and interest at the rate of 6 per cent per annum, in case of default of payment within a month from the date of award the interest was payable at the rate of 12 per cent per annum.

(3.) Insurance company has filed this appeal challenging the part of the award whereby the Commissioner has awarded the amount of penalty and interest against the insurance company. Insurance company has filed this appeal after depositing the aforesaid amount.