Barkat Ali Zaidi, J. - (1.) The respondent's husband Mohd. Hanif, aged about 39 years, drawing monthly wages of Rs. 3,549.50, died on 25.5.1998 in the appellant's sugar mill at Rampur due to an injury caused in the course of his employment. The appellant employer, who was obliged to pay the compensation equal to 50 per cent of the monthly wages of the deceased workman multiplied by the relevant factor, as soon as the compensation fell due, deposited less than half, Rs. 74,760 with the Workmen's Compensation Commissioner, Rampur on 4.7.1998 after about 1 months of the accident.
(2.) Ultimately, the respondent widow of Mohd. Hanif filed a claim against the appellant employer before the Workmen's Compensation Commissioner, Rampur on 31.12.2001 claiming a sum of Rs. 1,86,900 and interest thereon. During pendency of the claim petition, the appellant employer deposited the residual amount of compensation Rs. 1,12,140 on 15.4.2002, which he had not deposited even after a notice dated 7.7.1998 by the Commissioner to deposit the same.
(3.) The Commissioner for Workmen's Compensation allowed the claim petition, giving the claimant, the residual amount worth Rs. 1,12,140 and also the interest on it at the rate of 12 per cent per annum from 25.6.1998 to 15.4.2000, besides what was earlier paid to her.;