INCAB INDUSTRIES LTD Vs. JAIGUN BEGUM

JUDGEMENT

(1.) The appeal under Section 30 of the Workmen's Compensation Act, 1923, arises out of an order dated March 16, 1991, passed by Mr. Shital Prasad Thakur, Presiding Officer, Labour Court, Jamshedpur, in W.C.A Case No. 1 of 1987, whereby and whereunder he directed the petitioner to pay a sum of Rs. 52,780/- by way of compensation for the death of Md. Ismail with simple interest at the rate of 6 per cent per annum from the date of accident, i.e., July 13, 1986 till the date of payment and also for an amount of Rs. 2260/- as expenses of the funeral and shraddh ceremony of the deceased workman and a suitable employment to the ward of the widow applicant purported to be in terms of clauses 1,2 and 3 of the 'memorandum of settlement' (Exh. 2).

(2.) The appellant has also been found liable for payment of penalty under Section 4-A (3) of the Act, if further delay is made in payment of amount of compensation, i.e., if the same is not paid within three months, it would have to pay a further sum of 15 per cent of the amount of compensation by way of penalty.

(3.) The basic fact of the case is not in dispute.