SABIR ALI Vs. LAIK AHMED

JUDGEMENT

(1.) ANUP Shrivastava, learned Counsel for the appellant, M. K. Sharma, learned Counsel for tne respondent No. 2 and K. L. Raj and Suresh raj, learned Counsel for the respondent No. 3, insurer.

(2.) THOUGH this appeal was listed for i admission on consent of the learned Counsel for the parties it is finally heard. In this appeal the maintainability of the award dated March 20, 2007 passed by the commissioner under the Workmen's compensation Act (8 of 1923) has been called in question to the extent that the said authority has not granted interest on the awarded sum.

(3.) LEARNED Counsel for the appellant has commended us to the decision rendered in the case of General Manager, SECL and Anotherv. Gajanan Wadnekar, 2005 (104) FLR 618 (M. P. ). In the aforesaid case the Division Bench referred to the cases of Kerala State Electricity board v. K. Valsala K. , AIR 1999 SC 3502 : (1999) 8 SCC 254 : 1999-II-LLJ-1112, United india Insurance Co. Ltd. v. Alvi, 1998-II-LLJ-896 (Ker), Municipal Council of Sydney v. Troy, AIR 1928 PC 128 and the provision engrafted under Section 4-A (3) of the workmen's Compensation Act and expressed that when the employer does not pay the compensation or causes delay in payment of compensation the interest becomes payable as regards the amount of compensation.