Madras High Court
N.Ganesan vs Tmt.Thilagavathi on 28 April, 2010
Author: M.Sathyanarayanan
Bench: D.Murugesan, M.Sathyanarayanan
In the High Court of Judicature at Madras
Dated: 28.04.2010
Coram:
The Hon'ble Mr.Justice D.MURUGESAN
AND
The Hon'ble Mr.Justice M.SATHYANARAYANAN
CIVIL MISCELLANEOUS APPEAL Nos.823,1162, 1411, 1559, 1664 of 2001, 940 of 2002, 949, 1206, 2416, 2846 of 2003, 131, 673, 2076, 2387, 2500, 2513, 2668, 2704, 2730, 3105, 3197, 3214, 3280 of 2004, 211, 741, 788, 991, 1714, 1719, 2780, 3434 and 3474 of 2005
C.M.A.No.823 of 2001
N.Ganesan ... Appellant
Versus
1. Tmt.Thilagavathi
2. United India Insurance Co. Ltd.,
Motor Third Party Claim Cell,
No.38, Anna Salai, Chennai-2. ... Respondents
C.M.A.No.1162 of 2001
1. Indirani
2. Chakrapani Appellants
Versus
1. Mr.S.Khaja
2. The New India Assurance Co. Ltd.,
No.46, Moore Street,
Chennai-1. Respondents
C.M.A.No.1411 of 2001
B.Damodaran Appellant
Versus
1. Om Senthil Trade Wings,
Block No.3-D, No.2,
Kannappar Thidal,
Salt Quarters, Chennai -112.
2. National Insurance Co. Ltd.,
Motor Third Party Claim Cell,
No.751, Greams Road,
Chennai-6. Respondents.
C.M.A.No.1559 of 2001
M.Munusamy Appellant
Versus
1. N.Kumarasan
2. Oriental Insurance Co. Ltd.,
United India Building,
Esplanade, Chennai-108. Respondents
C.M.A.No.1664 of 2001
1. Tmt.Devaki
2. Tmt.Nallammal Appellants
Versus
1. Thiru.Mahendra Kumar Chopra
2. The United India Insurance Co. Ltd.,
No.38, Anna Salai,
Chennai 02. Respondents
C.M.A.No.940 of 2002
G.Manoharan Appellant
Versus
1. L.B.Services Limited,
No.47, Hussain Mansion,
Greams Road, Mount Road,
Chennai 6.
2. The New India Assurance Co. Ltd.,
No.46, Moore Street, Chennai-1. Respondents
C.M.A.No.949 of 2003
K.Shankar Appellant
Versus
1. Rajesh Pawani
2. United India Insurance Co. Ltd.,
No.38, Anna Salai,
Chennai-2. Respondents
C.M.A.No.1206 of 2003
K.Thangadurai Appellant
Versus
1. C.K.Thananchezhian
2. United India Insurance Co. Ltd.,
38, Anna Salai,
Chennai-2. Respondents
C.M.A.No.2416 of 2003
1. N.Nagavalli
2. C.Nagarajan Appellants
Versus
1. Mr.P.Subaraj, Proprietor,
Shanthi Transport,
No.67, Linghi Chetty Street,
1st Floor, Chennai 600 001.
2. National Insurance Co. Ltd.,
Afex Chamber, III Floor,
No.20, Sir Thyagaraya Road,
T.Nagar, Chennai-17.
3. National Insurance Co., Ltd.,
Motor Third Party Claim Cell,
No.751, Anna Salai, Chennai-2. Respondents
C.M.A.No.2486 of 2003
1. S.Premavathi
2. S.Kalaivani (Minor)
3. S.Balaji (Minor) Appellants
Versus
1. M/s. Motta Scrap Mart,
No.7/2, Kalingarayan II Lane,
Cemetry Road, Chennai-21.
2. United India Insurance Co. Ltd.,
No.38, Anna Salai,
Chennai-2. Respondents
C.M.A.No.131 of 2004
1. Chinnaponnu
2. Yuvarani (Minor)
3. Akulkumar (Minor) Appellants
Versus
1. Jayaprakash
2. The Oriental Insurance Co. Ltd.
8-2-210, Opp.Court,
P.B.No.18, P.H.Road, Chittoor.
3. Shanmugam
4. Boopathy Ammal. Respondents
C.M.A.No.2076 of 2004
V.Gurunath Appellant
Versus
1. Sri.Subramani
2. National Insurance Co. Ltd.,
No.751, Anna Salai,
Chennai-2. Respondents
C.M.A.No.2387 of 2004
K.Kamsala Appellant
Versus
Sampath Kumar (Deceased)
1. Chandra
2. Saritha
3. Sabitha
4. United India Insurance Co. Ltd.,
No.38, Anna Salai,
Chennai-2. Respondents
C.M.A.No.2500 of 20204
M.Rajendran Appellant
Versus
1. Loganathan
2. United India Insurance Co. Ltd.,
No.38, Anna Salai, Chennai-2. Respondents
C.M.A.No.2513 of 2004
R.Ashok Kumr Appellant
Versus
1. Mr.M.Hayath Basha
2. United India Insurance Co. Ltd.,
No.38, Anna Salai, Chennai-2. Respondents
C.M.A.No.2668 of 2004
P.Venugopal Appellant
Versus
1. A.Shekhar
2. National Insurance Co. Ltd.,
751, Anna Salai,
Chennai-2. Respondents
C.M.A.Nos.2704 & 673 of 2004
P.Vaidyanathan Appellant in C.M.A.2704/2004 and
1st Respondent in C.M.A.673/2004
Versus
1. N.Srinivasan 1st Respondent in C.M.A.2704/2004 and
2nd Respondent in C.M.A.673/2004
2. Oriental Insurance Co. Ltd.,
United India Building,
Esplanade, Chennai-108.
2nd Respondent in C.M.A.2704/2004 and
Appellant in C.M.A.673/2004.
C.M.A.No.2730 of 2004
S.Sivakumar Appellant
Versus
M/s. National Seeds Corporation India
Limited, No.22C, SIDCO Industrial
Estate, Ambattur, Chennai-58. Respondents
C.M.A.No.3105 of 2004
S.Saravanan Appellant
Versus
1. Mr.K.C.Ganesh @ Ganesh Kumar
2. United India Insurance Co. Ltd.,
No.38, Anna Salai,
Chennai 600 002. Respondents
C.M.A.No.3197 of 2004
A.Palani @ Raju Appellant
Versus
1. G.B.Jayagopi
2. Oriental Insurance Co. Ltd.,
United India Building,
Esplanade, Chennai-108. Respondents
C.M.A.No.3214 of 2004
J.Mohan Appellant
Versus
1. Mr.N.Chandrasekar
2. New India Assurance Co. Ltd.,
No.146, Moore Street,
Chennai -1. Respondents
C.M.A.No.3280 of 2004
1. B.Janaki
2. B.Priyadarsini (Minor)
3. B.Nithyasri (Minor) Appellants
Versus
1. M/s. Poly Tough Tubes Ltd.,
Purushotham Buildings, I Floor,
No.846/A, Anna Salai,
Chennai -2.
2. National Insurance Co. Ltd.,
No.751, Anna Salai,
Chennai-2.
3. R.Ellammal Respondents
C.M.A.No.211 of 2005
G.Lalithambal Appellant
Versus
1. M/s. Civitech Engineering Pvt. Ltd.,
No.78, V.V.Koil Street,
T.V.Nagar, Annanagar West,
Chennai-79.
2. National Insurance Co. Ltd.,
No.751, Anna Salai,
Chennai-2. Respondents
C.M.A.No.741 of 2005
1. R.Gunaselvi
2. P.Rajapandian Appellants
Versus
1. K.S.Gopalakrishnan
2. The New India Assurance Co. Ltd.,
No.46, Moore Street, Chennai-41. Respondents
C.M.A.No.788 of 2005
S.Parvathy Appellant
Versus
1. M/s. Patel Exports (India),
No.18, Race Course Road,
Guindy, Chennai-32.
2. The Oriental Insurance Co. Ltd.,
United India Building,
Esplanade, Chennai-108.
3. M/s. Apparels International,
No.17, Race Course Road,
Guindy, Chennai-32. Respondents
C.M.A.No.991 of 2005
S.Maria Michael Appellant
Versus
1. B.Janakiraman
2. The New India Assurance Co. Ltd.,
No.46, Moore Street,
Chennai-600 001. Respondents
C.M.A.Nos.1714 & 1719 of 2005
D.Shanmuga Anand Appellant in C.M.A.1714/2005 and
First Respondent in C.M.A.1719/2005
Versus
1. M.Balasubramanian .. 1st Respondent in C.M.A.1714/2005 and
2nd Respondent in C.M.A.1719/2005
2. Bajaj Allienze General Insurance Co.Ltd.,
Rep. by its Manager, Prince Towers 5th Floor,
No.25/26, College Road, Chennai-6.
2nd Respondent in C.M.A.1714/2005 and Appellant in C.M.A.1719/2005.
C.M.A.No.2780 of 2005
S.Bhaskar Appellant
Versus
1. S.Nallathmabi
2. United India Insurance Co. Ltd.,
No.38, Anna Salai,
Chennai -2. Respondents
C.M.A.No.3434 of 2005
1. R.Maheswari
2. R.Kuppammal
3. R.Akila
4. R.Punitha Appellants
Versus
1. M/s. Ujwal Transport Agent Private Ltd.,
37, Dhanalakshmi Avenue,
3rd Cross Street, Kasturibai Nagar,
Adayar, Chennai -20.
2. M/s. Ashok Leyland Limited,
No.19, Rajaji Salai,
Chennai -1.
3. New India Assurance Co. Ltd.,
No.45, Moore Street,
Chennai-600 001.s Respondents
C.M.A.No.3474 of 2005
Damodar Reddy Appellant
Versus
1. M/s. T.P.S.Builders Limited,
No.46, Pachaiyappas College Hostel Road,
Chetpet, Chennai-31.
2. The New India Assurance Co. Ltd.,
Legal Department, SIET Building
I Floor, No.312, Anna Salai,
Chennai-18. Respondents
Civil Miscellaneous Appeals filed under Section 30 of the Workmens Compensation Act.
C.M.A.No.823 of 2001 is filed against the order dated 14.10.1999 passed in W.C.No.51 of 1999 by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.1162 of 2001 is filed against the order dated 22.5.1998 passed in W.C.No.131 of 1997 by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.1411 of 2001 is filed against the order dated 17.2.2000 passed in W.C.No.9 of 1999 by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.1559 of 2001 is filed against the order dated 23.08.2000 passed in W.C.No.261 of 1999 by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.1664 of 2001 is filed against the order dated 10.02.2000 passed in W.C.No.113 of 1999 by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.940 of 2002 is filed against the order dated 20.04.2001 passed in W.C.No.15 of 1997 by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.949 of 2003 is filed against the order dated 05.01.2001, passed in W.C.No.93 of 1999, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.1206 of 2003 is filed against the order dated 11.08.2002, passed in W.C.No.295 of 2001 by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2416 of 2003 is filed against the order dated 02.01.2003, passed in W.C.No.60 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2846 of 2003 is filed against the order dated 16.12.2002, passed in W.C.No.25 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.131 of 2004 is filed against the order dated 08.04.2002, passed in W.C.No.134 of 2000, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2076 of 2004 is filed against the order dated 01.04.2003, passed in W.C.No.108 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2387 of 2004 is filed against the order dated 29.08.2003, passed in W.C.No.165 of 2000, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2500 of 2004 is filed against the order dated 28.04.2003, passed in W.C.No.113 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2513 of 2004 is filed against the order dated 07.05.2003, passed in W.C.No.271 of 2001, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2668 of 2004 is filed against the order dated 27.08.2003, passed in W.C.No.268 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.Nos.2704 & 673 of 2004 are filed against the order dated 29.09.2003, passed in W.C.No.81 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2730 of 2004 is filed against the order dated 23.12.2003, passed in W.C.No.286 of 2001, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.3105 of 2004, is filed against the order dated 15.09.2003, passed in W.C.No.206 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.3197 of 2004 is filed against the order dated 30.07.2003, passed in W.C.No.138 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.3214 of 2004 is filed against the order dated 15.09.2003, passed in W.C.No. 183 of 2001, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.3280 of 2004 is filed against the order dated 03.01.2003, passed in W.C.No.212 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.211 of 2005 is filed against the order dated 20.10.2003, passed in W.C.No.149 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.741 of 2005 is filed against the order dated 12.12.2002, passed in W.C.No.13 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.788 of 2005 is filed against the order dated 03.12.2003, passed in W.C.No.265 of 2001, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.991 of 2005 is filed against the order dated, 03.10.2003, passed in W.C.No.141 of 2002, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.Nos.1714 & 1719 of 2005 are filed against the order dated 07.03.2005, passed in W.C.No.184 of 2004, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.2780 of 2005 is filed against the order dated 02.11.2004, passed in W.C.No.305 of 2003, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.3434 of 2005 is filed against the order dated 07.01.2004, passed in W.C.No.105 of 2003, by the Commissioner of Workmens Compensation-I, Chennai-6.
C.M.A.No.3474 of 2005 is filed against the order dated 24.03.2005, passed in W.C.No.262 of 2004, by the Commissioner of Workmens Compensation-I, Chennai-6.
For Appellant .. Mr.U.M.Ravichandran for
Mr.A.Shanmugaraj
Mr.K.S.Narasimhan : For Insurance Companies.
Mr.C.Ramesh Babu : For R2 in C.M.As.823/01 & 2780/05.
Mr.S.Arunkumar : For R2 in C.M.A.Noi.1206/03.
Mr.S.Manohar : For R2 in C.M.A.No.1162/01
Mr.S.Ramalingam : For R2 in C.M.A.No.940/02
Mr.R.Sivakumar : For R2 in C.M.As.1559/01, 131/04, 2704 &
3197/04 and 788/2005.
Mr.S.Vadivel : For R2 in C.M.As. 2416/03 & 211/05.
Mr.C.Pranthaman : For R2 in C.M.A.No.1664/01.
Mr.T.Padmanabhan : For R2 in C.M.A.949/03.
JUDGMENT
M.Sathyanarayanan, J Heard the submissions of Mr.U.M.Ravichandran, learned counsel for the Claimants and Mr.K.S.Narasimhan, Mr.C.Ramesh Babu, Mr.S.Arunkumar, Mr.S.Manohar, Mr.S.Ramalingam, Mr.R.Sivakumar, Mr.S.Vadivel, Mr.C.Paranthaman, and Mr.T. Padmanabhan for the Insurance Companies.
2. In a case reported in 2007 (3) CTC 378 Velu Ammal and others Vs. Sri Krishna Agencies and another, a learned Judge of this Court by placing reliance upon the judgment reported in 2007 ACJ 845 : 2007 (1) TN MAC page 214 National Insurance Co. Ltd., -v- Mubasir Ahmed and another, has held that the payment of compensation payable under Workmens Compensation Act, 1923 will become due on the date of adjudication of the claim and not on the date of the accident.
3. In a case reported in 2007(5) MLJ page 999 H.Dawood and another v- L.Thangarajan and others, the learned Judge by placing reliance upon the above cited decision of the Honble Supreme Court of India, has held that the appellants therein are not entitled to get interest from the date of claim petition and they are entitled to get interest only after 30 days from the date of determination of the compensation amount.
4. In 2007 (5) MLJ page 1059 : 2007(2) TN MAC page 98 Marimuthammal @ Marimuthu and another v- R.P.P. Construction (P) Ltd., Chennai and others, the learned Judge of this Court has placed reliance upon the Larger Bench Judgment of the Honble Supreme Court of India, reported in 1976 (1) MLJ, page 235 (SC) Pratap Narain Singh v- Srinivas Sabata and the judgment rendered by the three Member Bench of the Honble Supreme Court of India reported in 2000 ACJ page 5 (SC) Kerala State Electricity Board vs. Valsala K., held that as per Section 4-A(1) of the Workmens Compensation Act, 1923, the compensation becomes due on the date of the accident and consequently interest is payable from that date.
5. A learned Judge of this Court while hearing the matter in C.M.A.No.940 of 2002, has noted the above said conflicting decisions, and hence, directed the Registry to post this batch of cases before a larger Bench of this Court for adjudication as to the starting point of payment of interest payable by the employer to the claimants. Under the said circumstances, these C.M.As. are posted before us for answering the above said reference.
6. In a decision reported in 1976 (1) SCC page 289 - Pratap Narain Singh v- Srinivas Sabata and another (four Judges), one of the points urged was that the Commissioner for Workmens Compensation committed a serious error of law in imposing penalty on the appellants under Section 4-A(3) of Workmens Compensation Act as the compensation had not fallen due until it was settled by the Commissioner under Section 19. The Honble Supreme Court of India, has answered the said issue as follows:-
Section 3 of the Act deals with the employers liability for compensation. Sub-section (1) of that section provides that the employer shall be liable to pay compensation if personal injury is caused to a workman by accident arising out of and in the course of his employment. It was not the case of the employer that the right to compensation was taken away under sub-section (5) of Section 3 because of the institution of a suit in a civil court for damages, in respect of the injury, against the employer or any other person. The employer therefore became liable to pay the compensation as soon as the aforesaid personal injury was caused to the workman by the accident which admittedly arose out of and in the compensation did not fall due until after the Commissioners order dated May 6, 1969 under Section 19. What the section provides is that if any question arises in any proceeding under the Act as to the liability of any person to pay compensation or as to the amount or duration of the compensation it shall, in default of agreement, be settled by the Commissioner. There is therefore nothing to justify the argument that the employers liability to pay compensation under Section 3, in respect of the injury, was suspended until after the settlement contemplated by Section 19. The appellant was thus liable to pay compensation as soon as the aforesaid personal injury was caused to the appellant, and there is no justification for the argument to the contrary.
7. In 1998 ACJ page 1 (SC) Ved Prakash Garg vs. Premi Devi and others, the following question came up for consideration:-
Where an employee receives a personal injury in a motor accident arising out of and in the course of his employment while working on the motor vehicle of the employer, whether the insurance company, which has insured the employer-owner of the vehicle against third party accident claims under Motor Vehicles Act, 1988 (hereinafter referred to as the M.V. Act) and against claims for compensation arising out of proceedings under the Workmens Compensation Act, 1923 (hereinafter referred to as the Compensation Act) in connection with such motor accidents, is liable to meet the awards of Workmens Commissioner imposing penalty and interest against the insured employer under Section 4-A(3) of the Compensation Act. The Honble Supreme Court of India in the said decision held as follows:
14. On a conjoint operation of the relevant schemes of the aforesaid twin Acts, in our view, there is no escape from the conclusion that the insurance companies will be liable to make good not only the principal amounts of compensation payable by insured employers but also interest thereon, if ordered by the Commissioner to be paid by the insured employers. Reason for this conclusion is obvious. As we have noted earlier the liability to pay compensation under the Workmens Compensation Act gets foisted on the employer provided it is shown that the workman concerned suffered from personal injury, fatal or otherwise, by any motor accident arising out of and in the course of his employment. Such an accident is also covered by the statutory coverage contemplated by Section 147 of the Motor Vehicles Act read with the identical provisions under the very contracts of insurance reflected by the policy which would make the insurance company liable to cover all such claims for compensation for which statutory liability is imposed on the employer under Section 3 read with Section 4-A of the Compensation Act. All these provisions represent a well-knit scheme for computing the statutory liability of the employers in cases of such accidents to their workmen. As we have seen earlier while discussing the scheme of Section 4-A of the Compensation Act the legislative intent is clearly discernible that once compensation falls due and within one month it is not paid by the employer then as per Section 4-A(3)(a) interest at the permissible rate gets added to the said principal amount of compensation as the claimants would stand deprived of their legally due compensation for a period beyond one month which is statutorily granted to the employer concerned to make good his liability for the benefit of the claimants whose breadwinner might have either been seriously injured or might have lost his life. Thus so far as interest is concerned it is almost automatic once default, on the part of the employer in paying the compensation due, takes place beyond the permissible limit of one month. No element of penalty is involved therein. It is a statutory elongation of the liability of the employer to make good the principal amount of compensation within permissible time-limit during which interest may not run but otherwise liability of paying interest on delayed compensation will ipso facto follow. Even though the Commissioner under these circumstances can impose a further liability on the employer under circumstances and within limits contemplated by Section 4-A(3)(a) still the liability to pay interest on the principal amount under the said provision remains a part and parcel of the statutory liability which is legally liable to be discharged by the insured employer. Consequently such imposition of interest on the principal amount would certainly partake the character of the legal liability of the insured employer to pay the compensation amount with due interest as imposed upon him under the Compensation Act. Thus the principal amount as well as the interest made payable thereon would remain part and parcel of the legal liability of the insured to be discharged under the Compensation Act and not dehors it. It, therefore, cannot be said by the insurance company that when it is statutorily and even contractually liable to reimburse the employer qua his statutory liability to pay compensation to the claimants in case of such motor accidents to his workmen, the interest on the principal amount which almost automatically gets foisted upon him once the compensation amount is not paid within one month from the date it fell due, would not be a part of the insured liability of the employer.
On the facts of the said case, the Honble Supreme Court of India directed the Insurance company to pay compensation with interest at the rate of 6% per annum from the date of the accident till the date of payment to the claimants.
8. It is to be pointed out at this juncture that the larger Bench Judgment of the Honble Supreme Court of India reported in 1976 (1) SCC, page 289 (cited supra) has not been brought to the knowledge of the Honble Supreme Court of India while rendering the decision reported in 1998 ACJ page 1 (two Judges Bench).
9. In 2000 ACJ page 5 (SC) (3 Judges Bench) - Kerala State Electricity Board vs. Valsala K, the following question arose for consideration:-
whether the amendment of Sections 4 and 4-A of the Workmens Compensation Act, 1923, made by Act 30 of 1995 with effect from 15-9-1995, enhancing the amount of compensation and rate of interest, would be attracted to cases where the claims in respect of death or permanent disablement resulting from an accident caused during the course of employment, took place prior to 15-9-1995?
A four-Judge Bench of this Court in Pratap Narain Singh Deo v. Srinivas Sabata, 1976 ACJ 141 (SC), speaking through Shinghal, J. has held that an employer becomes liable to pay compensation as soon as the personal injury is caused to the workman by the accident which arose out of and in the course of employment. Thus, the relevant date for determination of the rate of compensation is the date of the accident and not the date of adjudication of the claim.
Our attention has also been drawn to a judgment of the Full Bench of the Kerala High Court in United India Insurance Co. Ltd. v. Alavi, 1998 ACJ 1048 (Kerala), wherein the Full Bench precisely considered the same question and examined both the above-noted judgments. It took the view that the injured workman becomes entitled to get compensation the moment he suffers personal injuries of the types contemplated by the provisions of the Workmens Compensation Act and it is the amount of compensation payable on the date of the accident and not the amount of compensation payable on account of the amendment made in 1995, which is relevant. The decision of the Full Bench of the Kerala High Court, to the extent it is in accord with the judgment of the larger Bench of this Court in Pratap Narain Singh Deo v. Srinivas Sabata (1976) 1 SCC 289, lays down the correct law and we approve it. The Honble Supreme Court of India in the said decision held that the relevant date for determining the rights and liabilities of the parties under Workmens Compensation Act is the date of accident.
10. A Division Bench of this Court in the judgment reported in 2002 (4) CTC page 469 The Oriental Insurance Co. Ltd., v. Kaliya Pillai (DB), has considered the question as to whether the claimants are entitled to interest for the compensation and if so, from what date?
While rendering the said decision, the Division Bench has taken note of Pratap Narain Singh Deos case and Ved Prakash Gargs case (cited supra) and held that the interest would accrue 30 days after the date of accident and not from the date of quantification. It was also made clear in the said decision that the liability to pay interest would run from the date on which, the right to receive compensation in favour of the workman namely the date of the accident and not on the date of issuance of orders by the Commissioner for Workmens Compensation.
11. However, in the decision reported in 2007 ACJ 845 (SC) National Insurance Company Ltd. vs- Mubasir Ahmed and another (two judges Bench) the Honble Supreme Court of India has considered the scope of Section 4-A(1) of Workmens Compensation Act, 1923 especially the word falls due and held as follows:-
Interest is payable under Section 4-A(3) if there is default in paying the compensation due under this Act within one month from the date it fell due. The question of liability under Section 4-A was dealt with by this Court in Maghar Singh v. Jashwant Singh-1997 ACJ 517 (SC). By amending Act 30 of 1995, Section 4-A of the Act was amended, inter alia, fixing the minimum rate of interest to be simple interest @ 12%. In the instant case, the accident took place after the amendment and, therefore, the rate of 12% as fixed by the High Court cannot be faulted. But the period as fixed by it is wrong. The starting point is on completion of one month from the date on which it fell due. Obviously it cannot be the date of accident. Since no indication is there as to when it becomes due, it has to be taken to be the date of adjudication of the claim. This appears to be so because Section 4-A(1) prescribes that compensation under Section 4 shall be paid as soon as it falls due. The compensation becomes due on the basis of adjudication of the claim made. The adjudication under Section 4 in some cases involves the assessment of loss of earning capacity by a qualified medical practitioner. Unless adjudication is done, question of compensation becoming due does not arise. The position becomes clearer on a reading of sub-section (2) of Section 4-A. It provides that provisional payment to the extent of admitted liability has to be made when employer does not accept the liability for compensation to the extent claimed. The crucial expression is falls due. Significantly, legislature has not used the expression from the date of accident. Unless there is an adjudication, the question of an amount falling due does not arise.
12. The said view taken in 2007 ACJ 845 (cited supra) was once again reiterated in the decision rendered by the Honble Supreme Court of India reported in 2009(1) TAC page 1 Kamala Chaturvedi vs- National Insurance Co. and others, wherein reliance was placed in the decision reported in 2007 ACJ 845 (SC) (cited supra) and held that interest would be payable from the date of adjudication.
13. The ratio laid down in National Insurance Co. Ltd., -v- Mubasir Ahmed (cited supra) has been followed by single Bench of this Court reported in 2007 (3) CTC page 378-Velu Ammal v- Sri Krishna Agencies and (2007)5 MLJ page 999 H.Dawood v- L.Thangarajan.
14. However, a learned Judge of this Court in a decision reported in (2007) 5 MLJ page 1059 : 2007 (2) TN MAC page 98 Marimuthammal @ Marimuthu and Another v- R.P.P.Construction (P) Ltd., Chennai and others, after taking into consideration Pratap Narain Singh Deos case and Kerala State Electricity Boards case, has held that since Workmens Compensation Act is a social security legislation, various provisions of the Act ought to receive a liberal interpretation and hence interest is payable at the rate of 12% from 11.2.1999 i.e. 30 days from the date of accident in which workman sustained injuries, resulting in death.
15. The same judge in the decision reported in 2008 (1) TN MAC page 38 A.Chairmen v- A.Thirumeni & Another, by following the earlier judgment reported in 2007(5) MLJ 1059 (cited supra), has held that the interest would accrue 30 days after the date of the accident.
16. The ratio laid down by a larger Bench of the Honble Supreme Court of India in Pratap Narain Singh Deos case has been followed in the following judgments:-
i.2009 (1) TAC page 310 (H.P.) (S.B) Oriental Insurance Company Ltd., -v- Miss.Sushma and others.
ii.2009 (1) TN MAC page 189 (Delhi) (S.B) National Insurance Co. Ltd., -v- Indra Devi & others.
iii.2009 (1) TAC page 340 (Cal. (D.B) Manju Devi v- New India Assurance Company Ltd., and others.
iv.2009(2) TAC page 27 (J&K) (S.B) State Forest Corporation v- Mohd. Sultan.
v.2009(4) TAC page 519 (Cal.) (D.B) Durgesh Mishra v- New India Assurance Co. Ltd.
17. It is trite law that in the case of beneficial enactments, Court should follow policy of benevolent and liberal construction. In interpreting the provisions of beneficial pieces of legislation, the beneficent rule of construction has to be adopted by the Court. In a case of ambiguity in the language of a beneficial Labour legislation, Courts have to resolve the quandary in favour of conferment of, rather than denial of, a benefit on the Labour by the legislature but without rewriting and/or doing violence to the provisions of the enactment. If the words used in the Section are capable of two constructions one of which is shown patently to assist the achievement of the object of the Act, courts would be justified in preferring that construction to the other which may not be able to further the object of the Act. Keeping the above said principles in mind as laid down by the catena of decisions rendered by the Honble Supreme Court of India, Courts have to interpret the word falls due occurring in Section 4-A of the Workmens Compensation Act.
18. It is relevant to refer Section 4-A of the Workmens Compensation Act, 1923, which reads as follows:-
4-A. Compensation to be paid when due and penalty for default.(1) Compensation under Section 4 shall be paid as soon as it falls due.
(2) In cases where the employer does not accept the liability for compensation to the extent claimed, he shall be bound to make provisional payment based on the extent of liability which he accepts, and, such payment shall be deposited with the Commissioner or made to the workman, as the case may be, without prejudice to the right of the workman to make any further claim.
(3) Where any employer is in default in paying the compensation due under this Act within one month from the date it fell due, the Commissioner may direct that, in addition to the amount of the arrears, simple interest at the rate of six per cent per annum on the amount due together with, if in the opinion of the Commissioner there is no justification for the delay, a further sum not exceeding fifty per cent of such amount, shall be recovered from the employer by way of penalty.
19. The above said Section was further amended with effect from 15.9.1995 by amendment Act 30 of 1995 and the amended provision reads as follows:
4-A. Compensation to be paid when due and penalty for default.(1) Compensation under Section 4 shall be paid as soon as it falls due.
(2) In cases where the employer does not accept the liability for compensation to the extent claimed, he shall be bound to make provisional payment based on the extent of liability which he accepts, and, such payment shall be deposited with the Commissioner or made to the workman, as the case may be, without prejudice to the right of the workman to make any further claim.
(3) Where any employer is in default in paying the compensation due under this Act within one month from the date it fell due, the Commissioner shall
(a) direct that the employer shall, in addition to the amount of the arrears, pay simple interest thereon at the rate of twelve per cent per annum or at such higher rate not exceeding the maximum of the lending rates of any scheduled bank as may be specified by the Central Government, by notification in the Official Gazette, on the amount due; and
(b) if, in his opinion, there is no justification for the delay, direct that the employer shall, in addition to the amount of the arrears and interest thereon, pay a further sum not exceeding fifty per cent of such amount by way of penalty:
Provided that an order for the payment of penalty shall not be passed under clause (b) without giving a reasonable opportunity to the employer to show cause why it should not be passed.
20. The Honble Supreme Court of India in the decision reported in (1976) 1 SCC page 829 Pratap Narain Singh Deos case (cited supra) (four Judges Bench), has specifically formulated an issue and held that The employer therefore became liable to pay the compensation as soon as the aforesaid personal injury was caused to the workman by the accident which admittedly arose out of and in the course of the employment. It is therefore futile to contend that the compensation did not fall due until after the Commissioners order dated 6.5.1969 under Section 19.
21. In Ved Prakash Gargs case reported in 1998 ACJ 1(two Judges Bench) the attention of the Honble Supreme Court of India was not drawn to the Pratap Narain Singh Deos case. However, the Honble Supreme Court of India on the facts of the said case, held that the respondent insurance company will be liable to pay the compensation with interest at 6% per annum thereon from the date of the accident till the date of payment to the claimants.
22. In a subsequent decision reported in 2000 ACJ page 5 (three Judges Bench) (cited supra), the Honble Supreme Court of India, has taken into consideration Pratap Narain Singh Deos case and also the Judgment of the Full Bench of the Kerala High Court reported in 1998 ACJ 1048 United India Insurance Co. Ltd., -v- Alavi and approved the view taken by the Kerala High Court and held that the amount of compensation under Workmens Compensation Act is payable on the date of accident and not the amount of compensation payable on account of the amendment made in 1995, which is relevant.
23. It is pertinent to point out at this juncture that the attention of the Honble Supreme Court of India was not drawn to Pratap Narain Singh Deos case and Kerala Electricity Boards case (cited supra) while rendering its verdict in the decisions reported in 2007 ACJ page 845 and 2009 (1) TAC page 1 (SC) (cited supra). In the above said two decisions it has been held that unless adjudication is done, the question of compensation becoming due does not arise and therefore, it cannot be the date of accident and it has to be taken to be the date of adjudication of the claim.
24. It is a settled position of law and as held by the Honble Supreme Court of India in decisions reported in Union of India v- K.S.Subramanian-1977 (1) LLJ page 5 (SC) and State of Uttar Pradesh -v- Ram Chandra-1977 (1) LLJ page 200, that the proper course for a High Court is to try to find out and follow the opinions expressed by Larger Benches of the Supreme Court in preference to those expressed by smaller Benches of the Court.
25. By applying the above ratio, we are of the considered opinion that the attention of the Honble Supreme Court of India was not drawn to the Larger Bench decisions reported in 1976 (1) SCC page 289 and 2000 ACJ page 5 (SC) (cited supra) while deciding the cases reported in 2000 ACJ 845 and 2009(1) TAC page 1 (SC) (cited supra).
26. The learned Judge of this Court in the decision reported in (2007)5 MLJ 1059 (cited supra) and 2008 (1) TN MAC page 38 (cited supra) after taking into consideration the above cited Larger Bench decision of the Honble Supreme Court of India, has correctly held that the interest on compensation is payable 30 days after the date of the accident in which workman sustained injuries resulting in death.
27. In the result, the reference is answered as follows:-
i.The word falls due occurring under Section 4-A of the Workmens Compensation Act, 1923 in the light of the ratio laid down in the Larger Bench decision of the Honble Supreme Court of India reported in 1976(1) SCC 289 in Pratap Narain Singh Deo v. Srinivas Sabata and another and 2000 ACJ page 5(SC) Kerala State Electricity Board vs. Valsala.K, means that interest for compensation amount would accrue 30 days after the date of the accident and not from the date of quantification/ orders passed by the Commissioner for Workmens Compensation.
ii.The decisions rendered by the Single Bench of this Court in the decisions reported in (2007)5 MLJ 1059 : 2007 (2) TN MAC page 98 Marimuthammal @ Marimuthu and Another v- R.P.P.Construction (P) Ltd., Chennai and others, 2008 (1) TN MAC page 38 - A.Chairmen v- A.Thirumeni & Another, had laid down the correct proposition in consonance with the ratio laid down by the Larger Bench of the Honble Supreme Court of India in the above cited decisions.
iii.The Registry is directed to list these appeals for final disposal before the concerned Portfolio Judge.
gr.
To The Commissioner, Workmen's Compensation-I, Chennai