DROMATI DEVI Vs. SOHAN SINGH

JUDGEMENT

(1.) THIS appeal is directed against the guard of the Commissioner under Workmen's Compensation (SDM ). Mandi. dated October 29. 1991 is File No. II of 1991.

(2.) ADMITTEDLY, one Charanji Lal. who was about 18 years old was working as a conductor under respondent No. 1 in his truck No. HID 1961. The truck met with an accident on September 19 1990 and a claim under Workmen's Compensation Act. 1923 was filed before the Commissioner. By the impugned award. Commissioner awarded, taking into consideration the income and age of the deceased, a sum of Rs. 81,496/- with further direction that in case of failure to deposit the amount within one month, interest at the rate of 20 per cent on the above amount shall be payable. The insurance company, namely, respondent No. 2 was saddled with the compensation as well as the interest.

(3.) THE present appeal has been filed only for interest and penalty, as provided under Section 4-A of the Workmen's Compensation Act, 1923.