SUMAN KUMAR VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the respondent.

(2.) THIS appeal is directed against the order dated 20.6.2002 passed by the Deputy Labour Commissioner -cum -Commis -sioner, Workmen 'sCompensation, Darbhanga Division, Darbhanga in case No. W.C. 05 of 2001 by which he has directed the appellants to deposit 50% of the amount of compensation of Rs. 1,42,680.00 which came to Rs. 71,340.00 as fine/penalty.

(3.) THE second part of the said order with regard to payment of fine/penalty is under dispute in this appeal. The claimant has not challenged the reduction of the amount of compensation from Rs. 2,07,500.00 to Rs. 1,42,680.00. Learned counsel for the appellants submits that the said amount of Rs. 1,42,680.00 was deposited as per the direction of the authority concerned on 18.5.2002 and 6.6.2002 and hence there was no occasion for charging any fine or penalty as there was no delay in the payment of the said amount.