UNION OF INDIA Vs. ANOWARA BEGUM

JUDGEMENT

(1.) Heard Mr. S.K. Medhi, learned counsel for the applicant. Also heard Mr. M. Talukdar, learned counsel for the respondents.

(2.) This interlocutory application has been preferred for condoning the delay of 97 days in preferring the accompanying appeal against the order dated 30.03.2015 of the Commissioner for Employees Compensation, Cachar, Silchar.

(3.) By the said order, a compensation of Rs.6,68,275/- was awarded to the respondent due to the death caused to the workman. According to the applicant, the workman concerned had died as he was suffering from encephalitis which is an occupational hazard rather that it being directly arising out of his employment. Without expressing any view on the merit of the claim made by the appellants, we are of the view that the interest of justice requires that the ground taken by the applicant be atleast given a consideration.