M/S Sri Ayyappa Auto Agencies, ... vs Smt. Chava Satyavathi And 4 Others
2023 Latest Caselaw 118 AP

 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

      CIVIL MISCELLANEOUS APPEAL No.552 OF 2017

JUDGMENT:

The present Civil Miscellaneous Appeal is filed aggrieved by

the order dated 14.06.2005 passed in W.C.Case No.15 of 2003

on the file of the Court of the Commissioner for Workmen's

Compensation and Assistant Commissioner of Labour-II Circle,

Guntur.

2. The respondents 1 to 4 herein filed W.C.Case No.15

of 2003 before the Commissioner for Workmen's Compensation

and Assistant Commissioner of Labour-II Circle, Guntur,

claiming compensation and the Commissioner for Workmen's

Compensation, vide order dated 14.06.2005, allowed the petition

and arrived the compensation at Rs.3,44,809/-. It appears from

the order that the appellants herein have paid an amount of

Rs.1,35,000/- to the wife of the deceased and Rs.1,12,000/- to

the father of the deceased and the Commissioner for Workmen's

Compensation directed the appellants to deposit the rest of the

amount, i.e., Rs.97,809/- within a period of 30 days and the

Commissioner for Workmen's Compensation also directed the

appellants-opposite party to pay interest at 8% per annum from

the date of accident till the date of realization in addition to a

penalty that may be imposed under Section 4-A(3) of the

Workmen's Compensation Act. Aggrieved by the said order, the

present appeal came to be filed.

3. All the contentions raised by the appellants herein,

who are the opposite parties before the Commissioner for

Workmen's Compensation, have been categorically answered by

the Commissioner for Workmen's Compensation and the

grounds raised by the appellants herein does not assume any

substantial questions of law, as stipulated under Section 30 of

the Workmen's Compensation Act. Therefore, there are no

grounds to interfere with the order of the Commissioner for

Workmen's Compensation.

4. Accordingly, the Civil Miscellaneous Appeal is

dismissed. There shall be no order as to costs of the appeal.

As a sequel, interlocutory applications pending, if any, in

this appeal shall stand closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 05.01.2023 siva

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

CIVIL MISCELLANEOUS APPEAL No.552 OF 2017

Date: 05.01.2023

siva