SHRI AYYUB Vs. BEST ROADWAYS LIMITED AND OTHERS

JUDGEMENT

(1.) Reply filed in the Court today is taken on record. Delay in filing the appeal is condoned as per grounds mentioned in the application.

(2.) In a motor vehicular accident took place on 30.11.2007, Iqbal succumbed to his injuries. Resultantly, the claim petition was filed by the claimants. On appreciation of evidence, the Commissioner came to the conclusion that the claimants are entitled to compensation amount along with interest at the rate of 9% per annum from the date of filing the claim petition i.e. 12.3.2008 till the date of passing of the order. Apart from this, amount under two heads was also awarded. The aforesaid compensation amount was ordered to be paid by the Insurance Company within sixty days from the date of passing of the order, failing which the Insurance Company would be liable to pay further interest at the rate of 12% per annum from the date of passing of the order till the actual realisation. Separate notice for imposing penalty was served upon the employer.

(3.) Learned counsel for the appellant submits that the interest awarded by the Commissioner is not in consonance with the provisions of the Act. On that count, he submits that the award is liable to be set aside.