NATIONAL INSURANCE CO LTD Vs. SITARAM SHARMA

JUDGEMENT

(1.) This appeal has been filed against; the order dated 7.6.90 passed in W.C Case No.2 of 1989.

(2.) This appeal is confined only to a portion of the judgment dt. 7.6.90 and that portion of the judgment is quoted below :

(3.) I have heard Sri. K.K. Bhatra, Learned Advocate for the appellant i.e. National Insurance Co. Ltd., Sri B.K. Jain, Learned Advocate for the respondents [Nos. 1 to 6 and Sri C. Choudhury, Learned Advocate for the respondent No. 7. The main thrust of the argument advanced by Shri Bhatra is that the liability of penalty and interest cannot imposed on the insurance company as was done in the judgment, the portion of which is quoted above.