SETUL BAI Vs. SANTOSH

JUDGEMENT

(1.) This is an appeal filed by the claimants under Section 30 of the Workmen's Compensation Act against an award dated 7th June, 2003, passed by Commissioner, Workmen's Compensation in Case No. 5 of 1999(W.C.F.).

(2.) This appeal is for enhancement of the compensation awarded by the Commissioner, Workmen's Compensation, Indore for the death of one Roop Singh Bhil and also for granting interest on the awarded sum.

(3.) It is not in dispute that Commissioner while allowing the application in part awarded the total sum of Rs.78,824/- to claimants for the death of Roop Singh Bhil but declined to award the interest on the awarded sum of Rs.78,824/- saying that due to delay in filing the claim application by the claimants, they are not entitled to claim any interest on the awarded sum under the Act.