J S. Verma, J. - (1.) This revision by the Employer, Railway Administration, is against the award of Rs. 10,000 as compensation while awarding the sum of Rs. 36,875.35 as the arrears of the wages remaining unpaid to the respondent. Admittedly, the respondent was retired from service on 30-10-1974, while he should have been retired five years later on 30-10-1979 on attaining the age of superannuation. This has been adjudicated in respondents favour in a civil suit filed by him for this purpose. Even after this adjudication, the Railway Administration did not pay the wages due to the respondent for the period between 30-10-1974 and 30-10-1979 amounting to Rs. 36,875.35. Accordingly, the respondent made an application to the prescribed Authority under the Payment of Wages Act. The Authority while directing the payment of arrears of Wages also awarded Rs. 10,000 as compensation to the respondent and that order has been affirmed on appeal by the learned District Judge. Hence this revision by the employer.
(2.) The requirement of payment of such compensation as the Authority may think fit itself contemplates that the amount awarded as compensation should be such as would compensate the workman for the harm sustained by him due to the delay in payment of wages. It is well known that the award of interest on a money claimed is the ordinary mode of determining and paying compensation for delay in payment of the money. In the present case, the workman was deprived of the amount of Rs. 36,875.35 for more than six years- Accordingly, award of Rs. 10,000 as the total compensation is in no way excessive to require any interference in a revision.
(3.) Consequently, the revision is dismissed. No costs. Revision dismissed..;