NEW INDIA ASSURANCE COMPANY Vs. VINOD KUMAR

JUDGEMENT

(1.) THIS appeal is preferred by the Insurance Company against the award dated 13.9.2011 passed by Commissioner under Workmen's Compensation Act, Sonepat (Commissioner for short), whereby compensation to the tune of Rs.6,93,448/ - was granted to respondent No.1.

(2.) THE short point on which the Insurance Company filed the appeal was that liability could not be fastened on it to pay the interest. Compensation was awarded for the injury received by respondent No.1 during the course of employment with respondent No.2. Interest at the rate of 12% was awarded and the entire amount including interest was ordered to be paid by the Insurance Company.

(3.) LEARNED counsel for the appellant argued that liability to pay interest and penalty is of the employer and not of the Insurance Company. In this case, penalty was not awarded. Interest is also not liable to be paid by the Insurance Company.