AIR 2012 SUPREME COURT 3144 ::2012 AIR SCW 4384 ::2013 Lab IC 350 ::(2012) 2 WLC(SC)CVL 346 ::(2012) 3 ACC 367 ::2012 (3) CurLR 6 ::(2012) 134 FacLR 1064 ::2012 (12) SCC 540 ::2012 (7) Scale 86 ::2012 AAC 2775 (SC) ::(2012) 4 ACJ 2126 ::(2012) 4 TAC 4 ::(2012) 5 All WC 5042 ::(2013) 1 Mad LW 891 ::2012 (3) LabLN 510 ::2012 (3) Ker LT 544 ::(2012) 4 Pun LR 598 ::(2012) 4 SCT 299 ::2012 (5) ServLR 502

Supreme Court Of India

Hon'ble Judge(s): Aftab Alam, Ranjana Desai , JJ

(A) Employees Compensation Act (8 of 1923) , S.4A— @page-SC3145Compensation - Becomes due from date personal injury is caused to workman - Not from date of commissioner's order determining compensation - Or from date claim is made - Interest on compensation in case of default in payment, would be payable from date of accident.AIR 2007 SC 1208, AIR 2009 SC (Supp) 1619, Held per incuriam.AIR 1976 SC 222, AIR 1999 SC 3502, Foll. (Para 12 13) (B) Employees Compensation Act (8 of 1923) , S.4A(3)— Compensation - Default in payment - Levy of penalty on employer - Permissible only after finding that delay in payment was unjustified - However, for ordering payment of interest delay per se is sufficient. (Para 7) .....