- (1.) THE Workmen's Compensation Commissioner, Bundi, vide his award dated February 3, 1993, awarded a sum of Rs. 1,16,784/- to the claimants along with penalty and interest, under Section 4-A of the Workmen's Compensation Act. This award has been challenged by the appellant in this appeal.
(2.) THE only submission of the Counsel for the appellant is that the Insurance Company cannot be made liable for interest and penalty.
(3.) THIS question has been decided by this Court in its judgments in United India Insurance Co. Ltd. v. Roop Kanwar, 1991 ACJ 74 (Raj) and Madan Gopal v. Anandi Lal, 1992, ACJ 543 (Raj);