YAMUNA CHANNABASAPPA SHETTY Vs. K. RAGHUKUMAR @ RAGHU

JUDGEMENT

(1.) The present Appeal is filed by the alleged employer against the judgment and award dated 29.01.2019 made in E.C.A.No.279/2014 on the file of the Prl. Senior Civil Judge and CJM, Chikkamagaluru, awarding total compensation of Rs. 11,51,000/- with interest at 12% per annum after expiry of 30 days from the date of accident till the date of payment. The appellant has also filed I.A.No.3/2019 seeking permission to deposit the award amount.

(2.) After filing of the appeal, the appellant has filed Memo of statutory deposit dated 26.06.2019 along with a demand draft bearing No.661499 dated 25.06.2019 drawn on the Canara Bank, Basavanahalli Extension Branch, Chikkamagaluru, for Rs. 11,51,000/-. On 29.06.2019, the appellant has also filed I.A.No.3/2019 under the provisions of Section 151 of Code of Civil Procedure r/w Section 30(1) of the Employee's Compensation Act, 1923, ('Act' for short) seeking permission to deposit the award amount before this Court, contending that, the counsel for the appellant, by mistake, deposited a sum of Rs. 11,51,000/- by way of demand draft bearing No.661499 dated 25.06.2019 drawn on the Canara Bank, Basavanahalli Extension Branch, Chikkamagaluru, on 26.06.2019 before this Court, without obtaining the permission of this Court. Therefore, the present application is filed seeking permission to deposit the said award amount. It is also prayed to direct the registry to invest the said amount in any nationalized bank.

(3.) Therefore, the matter is posted for acceptance of the deposit made by the appellant.