AUGUSTINE GEORGE MASIH,J. - (1.) CM No.3341 -CII of 2014 Prayer in this application is for exemption from filing certified copy of Annexure A -1 and for placing on record photocopy of Annexure A -1. Application is allowed. Exemption from filing the certified copy of Annexure A -1 is granted and the photocopy of the same is taken on record subject to just exceptions. CM No.3342 -CII of 2014 Prayer in this application is for exemption from deposit of the amount required under Section 30 of the Workmen's Compensation Act, 1923. The said application has been rendered infructuous in the light of the order dated 29.10.2014, whereby the counsel for the respondent had confirmed that the amount has been deposited. The application is, therefore, disposed of as infructuous. FAO No.1020 of 2014 Challenge in this appeal is to the award dated 26.08.2013, whereby the claim petition preferred by the respondent has been accepted granting him compensation along with 40% penalty of the awarded amount of compensation along with interest at the rate of 12% per annum from the date of order till its realisation.
(2.) It is the contention of learned counsel for the appellants that the impugned award cannot sustain in the light of the fact that the respondent was the Supervisor and it was his responsibility to wear a helmet himself and also to see to it that the other workers in the factory also wore the helmet. He himself was negligent and, therefore, the liability, as has been imposed upon the appellants, cannot be said to be in accordance with law. His further contention is that the penalty, as has been imposed by the Commissioner by the impugned award, cannot be sustained in the light of the provisions as contained in proviso to Section 4A of the Employees' Compensation Act, 1923, according to which reasonable opportunity had to be given to the appellants to show cause as to why penalty should not be imposed upon it which aspect has been totally ignored by the Commissioner. He, thus, contends that the present appeal may be allowed by setting aside the impugned award.
(3.) On the other hand, counsel for the respondent submits that the assertion of the counsel for the appellants cannot be accepted. The respondent was performing his duties with due diligence and it was negligence on the part of the employer which has resulted in the accident. As a matter of fact, no sufficient helmets were provided by the appellants which could be used by all the workmen at the site as no evidence has been led to this effect and, therefore, there being inadequate number of helmets, the respondent cannot be blamed for the same. As regards the contention of the counsel for the appellants that reasonable opportunity was not given to the appellants while imposing penalty, counsel submits that the same is not required as the appellants were already present before the Commissioner represented by a counsel and no evidence was led in support of this contention that the appellants were not liable to pay any penalty, in fact, no evidence was led by the appellants despite various opportunities having been granted and, therefore, the awarded amount being in accordance with law, do not call for any interference.;