Himachal Pradesh High Court
Shri Ram Insurance Co. Ltd. vs . Rita Devi on 31 July, 2025
Shri Ram Insurance Co. Ltd. vs. Rita Devi and others .
CMP(M) No.1347 of 2025 31.07.2025 Present: Mr. Virender Sharma, Advocate for the applicant.
The Registry has raised objection that the appeal is not accompanied by the certificate of deposit of compensation amount.
r Learned counsel for the applicant submits that there is no requirement under law to make a pre-deposit.
The objection is not sustainable because 3rd proviso to Section 30 of Employees Compensation Act clearly mandates the deposit of the compensation amount and accompaniment of receipt along-with grounds of appeal filed by the employer/owner.
In this case, the appeal has been filed by the insurer, who steps into the shoe of employer/owner under a contract of insurance. The insurer has been fastened with the liability to indemnify the owner/employer.
Learned counsel for the applicant seeks four weeks time to deposit the award amount.
List on 1st September, 2025.
( Satyen Vaidya ) Judge July 31, 2025 (naveen) ::: Downloaded on - 31/07/2025 21:29:40 :::CIS