Kaushal Jayendra Thaker, J. - (1.) Heard Sri S. P. Lal, learned counsel for the appellant, no one is present on behalf of the respondents.
(2.) By way of this appeal, the New India Assurance Co. Ltd. has felt aggrieved against the order of Workman's Compensation Commissioner dated 29.02.1996 in W. C. Case No. 6 of 1995 (Smt. Parmeshwari Devi v. Guru Dayal Singh and another).
(3.) Learned counsel for the appellant relied on judgment of Apex Court in Ved Prakash Garg v. Premi Devi, 1997 LawSuit(SC) 1213and judgment of this Court dated 16.02.2017 passed in First Appeal From Order No. 85 of 1993 (New India Assurance Co Ltd v. Manjoor Khan and others) and submits that Insurance Company cannot be saddled with the liability to pay either interest or penalty.;