- (1.) The appellants have laid this appeal under Section 30 of the Workmen's Compensation Act, 1923 (for short, 'the Act of 1923') being aggrieved by the impugned order dated 10.08.2011, passed by the learned Workman Compensation Commissioner, Udaipur. By the impugned order, the learned Commissioner has awarded compensation to the respondents-claimants to the tune of Rs.1,94,571/- with penalty of Rs.50,000/- and interest @ 12% per annum only.
(2.) Since the appeal is delayed by 552 days, the appellants have also moved an application under Section 5 of the Limitation Act for condonation of delay. Averments contained in the application reads as under :- 1. That the present appeal is being preferred againt the order of the learned Commissioner who had passed the order against the present applicants and has passed the order of compensation to the tune of Rs.1,94,571/-, in favour of the respondents-claimants vide order dated 10.08.2011. 2. That after obtaining the certified copy of the order dated 10.08.2011 necessary steps were taken to prefer appeal before this Hon'ble court and for that purpose after receiving the sanction of the competent authority the appeal has been filed. As such the time has been consumed in necessary administrative sanction as such the delay in filing the appeal is not intentional but is bonafide and in the interest of justice same may kindly be condoned. 3. That the applicants have got strong case on the merit of the case as well as the delay in filing this application is bona fide and not intentional and the inconvenience caused to the Hon'ble Court is highly regretted.
(3.) It is, therefore, most respectfully prayed that the application filed by the applicants may kindly be allowed and the delay caused infilling this appeal may kindly ordered to be condoned.;