Ramesh Kumar Merathia, J. - (1.) Referring to Section 4-A of the Workmen's Compensation Act, 1923 (hereinafter referred to as "the Act"), counsel for the petitioner submitted that the petitioner should be given interest on the compensation amount.
(2.) It appears from the pleadings that the grievance of the petitioner was that inspite of sanction of compensation and arrear of pension, no payment was made. It is then said that the petitioner approached the Compensation Commissioner-cum-Labour Commissioner, Hazaribagh on several occasions, but the compensation amount has not been paid to her.
(3.) The case of the respondents is that no claim was filed by the petitioner under the Act. However, the compensation was sanctioned by Office Order No. 45 dated 28.2.2006 and it was deposited before the Deputy Labour Commissioner, Hazaribagh for disbursement of the amount to the legal heirs through Demand Draft No. 69605 dated 17.6.2008; and that the family pension and other amounts have been paid.;