- (1.) Heard learned counsels.
(2.) The present appeal is filed by the appellant employer being aggrieved by the award dated 31/12/1999 passed by the Workmen Compensation Commissioner, Sriganganagar while deciding claim case no. 16/1998 (Rajendra Singh @ Raja vs. M/s Zamidara Transport Cooperative Society & National Insurance Company, Sriganganagar).
(3.) In an accident which took place between bus no. RJ13-P-0686 and truck near village Kutubpura, the driver-claimant Rajendra Singh received certain injuries for which he filed the present claim petition before the learned Workmen Compensation Commissioner having withdrawn his claim under the Motor Vehicle Act, 1988 from the learned Tribunal, Bhatinda with liberty to file the present claim petition and the learned Workmen Compensation Commissioner by the impugned award determined the compensation of Rs.2,49,576/- and interest to the tune of Rs.97,751/- for the injuries in the form of fracture of both the legs suffered by the claimant driver. The Workmen Compensation Commissioner held the respondents M/s Zamidara Transport Cooperative Society and the National Insurance Company liable jointly and severally to pay the aforesaid amount of compensation. The for the payment of interest to the tune of Rs. 97,751/- the learned Workmen Compensation Commissioner held the respondent no.1- M/s Zamidara Transport Cooperative Society employer liable to pay such interest in view of provisions of Section 4-A of the Act of 1923. The employer has filed the present appeal merely aggrieved of the order of learned Workmen Compensation Commissioner exonerating the respondent no.2 National Insurance Company from payment of interest on such compensation.;