NEW INDIA ASSURANCE COMPANY Vs. BAGGO

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENTS No.1 and 2 had filed a petition, under Section 22 of the Workmen's Compensation Act, 1923, before the Commissioner under the Workmen's Compensation Act, seeking award of compensation for the death of their son in an accident during the course of employment with respondent No.3.

(3.) ADMITTED case is that the appellant, in terms of the award of interim compensation, dated 4.1.1999, as also the final award dated 23.8.1999, deposited the amounts of interim compensation as also the amount of compensation finally adjudged. Amount of interest, in terms of the final order, was also deposited.