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Judgment
8 paragraphs · 242 wordsAnil R. Dave, J.—We have heard learned counsel for the parties.
Leave granted.
In our opinion, a substantial question of law has arisen in these appeals.
It is an admitted fact that the accident took place on 8th September, 2005 and the amount of compensation was disbursed to the appellants/claimants on 27th June, 2014.
It is also an admitted fact that no interest was paid to the appellants/claimants on the amount of compensation, though there is a provision for making payment of compensation along with interest at the rate of 12% per annum, as per the provisions of Section 4A(3) of the Workmen''s Compensation Act, 1923.
In the circumstances, these appeals are allowed with a direction to the respondent to pay interest to the appellants/claimants at the rate of 12% per annum on the amount of compensation with effect from 8th September, 2005 till 27th June, 2014. If the amount of interest is paid within one month from the date of intimation of this order to the respondent, no further interest on the amount of compensation shall be paid, but if the amount of interest is not paid within the stipulated time of one month, the respondent is directed to pay further interest of 6% per annum to the appellants/claimants with effect from 27th June, 2014 till the date of payment of interest.
No order as to costs.
Pending applications, if any, stand disposed of.