BIMLA DEVI AND OTHERS Vs. HPSEB AND OTHERS

JUDGEMENT

(1.) With the consent of the parties, present appeal has been taken for final hearing at this stage of admission in view of the nature of controversy involved in the present appeal.

(2.) This appeal has been preferred by petitioners/claimants for modification of award/order dated 21.3.2018, passed by learned Commissioner under Employees Compensation Act, 1923 (hereinafter to be referred as 'Commissioner' and 'the Act', respectively), whereby petitioners/claimants have been denied interest on the principal amount of compensation.

(3.) On perusal of record and pleadings of parties before the learned Commissioner as well as in appeal filed herein, following substantial question of law has arisen for determination: