- (1.) The appellants had been granted compensation by the court of Commissioner under the Employees' Compensation Act for the death of their son Rajinder Kumar and they came up in appeal for enhancement and also for grant of penalty.
(2.) At the time of arguments, learned counsel for the appellants submitted that he pressed the prayer only for penalty under Section 4-A of the Employees' Compensation Act and for grant of interest from one month after the accident and not from the filing of the petition as was ordered by the Commissioner.
(3.) The award shows that interest was awarded from 5.10.2010 whereas the date of accident was 29.5.2010. Learned counsel for the appellants contended that interest should be made payable from 28.6.2010. Also the amount was not paid within 30 days from the date of order as directed and, therefore, the appellants shall also be entitled to receive penalty.;