SMT. NANDA SONI vs M/S SURAJ PULSES INDUSTRIES

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CGHC010373172022 2026:CGHC:38956
NAFR

Digitally signed
by AJAY KUMAR
DWIVEDI
DN: cn=AJAY
KUMAR DWIVEDI,
ou=HIGH COURT,
o=HIGH COURT OF
CHHATTISGARH,
st=Chhattisgarh,
c=IN
HIGH COURT OF CHHATTISGARH AT BILASPUR
MAC No. 1311 of 2022
Smt. Nanda Soni W/o. Krishna Soni Aged About 35 Years R/o House No.
21/1022 Fokatpara Fafadih Raipur, Behind Bharat Seva Asharam Road Tahsil
Raipur District Raipur, Chhattisgarh(Claimant)
--- Appellant.
Versus
M/s Suraj Pulses Industries Bhanpuri Industrial Area Bhanpuri Near Traffic
Thana Khamtarai Raipur District Raipur, Chhattisgarh Through Its Partner
(Employer)
--- Respondent.
With
MAC No. 1494 of 2022
M/s Suraj Pulses Industries, Bhanpuri, Industrial Area, Bhanpuri Near Traffic
Police Station Bhanpuri, Police Station-Khamtarai, District- Raipur,
Chhattisgarh Through Its Partner Shri Shiva Goyal, Aged About 29 Years, R/o
17, Jalashay Marg, Choubey Colony, Raipur, Chhattisgarh
---Appellant.
Versus
Smt. Nanda Soni W/o Krishna Soni Aged About 35 Years Caste- Sunaar, R/o
House No. 21/1022, Fokatpara, Fafadih, Raipur, Behind Bharat Seva Ashram
Tehsil And District- Raipur, Chhattisgarh
--- Respondent.
(cause title downloaded from CIS Periphery)

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For Appellant/claimant
(Smt. Nanda Soni)
: Mr. Pravin Kumar Tulsyan with Mr. Vikas
Patel, Advocates.
For Respondent/Employer
(M/s. Suraj Pulses
Industries)
: Mr. Apurv Goyal, Advocate.
(Hon’ble Shri Justice Naresh Kumar Chandravanshi )
Judgment on Board
02/09/2026
1. Since both these appeals arise out of a common judgment, they have been
heard together and are being decided by this common judgment.
2. For convenience, hereinafter the parties shall be referred to as per their
status before the Court below: Smt. Nanda Soni shall be referred to as the
"Appellant/Claimant" and M/s Suraj Pulses Industries shall be referred to as
the "Respondent/Employer". Further, late Padum Bahadur Soni, who was the
alleged employee of the Respondent, shall be referred to as the "Deceased
Employee". Suraji Bai Soni, wife of late Padum Bahadur Soni, shall be
referred to as the "Original Claimant", as she died during the pendency of
the claim petition before the learned Labour Court.
3. Both appeals arise out of the judgment and award dated 13.09.2022 passed
by the Commissioner under the Employees' Compensation Act, 1923, Labour
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Court No. 1, Raipur in Case No. 45/E.C. Act/2015/Fatal (Smt. Nanda Soni
v. M/s Suraj Pulses Industries), whereby compensation to the tune of
Rs.6,12,360/- along with interest @ 10% per annum from the date of filing
of the claim application was awarded in favour of the Appellant/Claimant.
4. MAC No. 1311 of 2022 (Smt. Nanda Soni v. M/s Suraj Pulses Industries) has
been preferred by the Appellant/Claimant seeking enhancement of
1 hereinafter referred to as the "learned Commissioner cum Labour Court"

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compensation, higher rate of interest from the date of incident, and
imposition of statutory penalty.
5. MAC No. 1494 of 2022 (M/s Suraj Pulses Industries v. Smt. Nanda Soni) has
been preferred by the Respondent/Employer seeking quashing and setting
aside of the impugned judgment and award.
6. At the outset, learned counsel appearing for the Respondent/Employer
submitted that he does not press the three substantial questions of law that
were initially formulated on 04.01.2023 in MAC No. 1494 of 2022.
However, he submitted that he seeks to contest the additional substantial
question of law framed by this Court on 16.04.2026, as it touches the core
root of the matter.
7. In view of the aforesaid submission and upon due consideration, the three
questions of law framed on 04.01.2023 are not required to be answered.
8. Brief facts essential for disposal of these appeals are that: (i) The deceased
employee, Padum Bahadur Soni, was allegedly working under the
Respondent, M/s Suraj Pulses Industries. Unfortunately, during the course of
his employment, on 26.04.2015, a boundary wall of the factory collapsed
upon him, due to which he sustained grievous injuries and succumbed to the
same on the very same day. Subsequently, his wife, namely Suraji Bai Soni
(Original Claimant), instituted a claim application under Section 22 of the
Employees' Compensation Act, 1923 (hereinafter referred to as the "Act of
1923") claiming statutory compensation on account of the death of her
husband.
(ii) A written statement was filed by the Respondent/Employer resisting and
denying the claim, primarily on the ground that the deceased employee was
never employed under the establishment.

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(iii) While evidence was being led by the parties, the Original Claimant,
Suraji Bai Soni, died on 10.05.2021. Thereafter, her married daughter,
namely Smt. Nanda Soni (Appellant/Claimant herein), moved an
application for substitution. The Employer objected to the said application
on the ground that being a married daughter, she cannot be treated as a
"dependant" under the Act of 1923. However, the learned Labour Court, vide
order dated 06.05.2022, allowed the application and substituted the
Appellant/Claimant in place of the deceased Original Claimant.
(iv) Upon appreciating the oral and documentary evidence on record, the
learned Labour Court allowed the claim application vide impugned
judgment dated 13.09.2022 and awarded compensation to the tune of Rs.
6,12,360/- along with interest @ 10% per annum from the date of
application, subject to default. Aggrieved by the said award, both parties
have preferred separate cross-appeals.
9. In MAC No.1311 of 2022, filed by the Appellant/Claimant, this Court on
23.11.2022 had formulated the following substantial questions of law:
A. “Whether, the commissioner for workman compensation
labour court was justified for awarding the interest @ 10%
from the date of application with condition that if
respondent failed to pay the compensation amount within
30 days from the day of award instead of interest be
awarded @ 12% from the date of incident without any
condition?
B. Whether, non imposing the penalty to the respondents is
justified, specially no reason has been assigned?”
10. Subsequently, both appeals were clubbed together and vide order dated
16.04.2026, the following additional substantial question of law was
formulated in MAC No. 1494 of 2022 (designated as Question 'C'):

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"C. Whether the award of compensation in favour of a
person, who was not a dependent of the deceased
employee, is legally sustainable under the provisions of the
Employees’ Compensation Act, 1923?"
11. Mr. Pravin Kumar Tulsyan, learned counsel assisted by Mr. Vikas Patel
appearing for the Appellant/Claimant, submitted that though the Appellant
is a married daughter, the original claim case under Section 22 of the Act of
1923 was instituted by her mother, late Suraji Bai Soni, who died during the
pendency of the proceedings. As such, being the sole surviving legal heir, she
cannot be deprived of the compensation legitimately claimed by her
deceased mother. He further contended that the substitution of the
Appellant was allowed by the learned Labour Court vide order dated
06.05.2022, which remained unchallenged by the Employer and attained
finality, hence, the Employer cannot now raise such objection. Reliance was
placed on the decision of the High Court of Judicature at Bombay in Praveen
Banu Nasir Khan & Anr. v. Vahaanvatti Sizers & Anr. (Writ Petition No.
18070 of 2024 (paras 16 to 19). Regarding the grant of interest and penalty,
learned counsel argued that statutory interest @ 12% per annum is
mandatory from the date of the accident, and the learned Labour Court
erred in granting interest only @ 10% per annum from the date of
application, and also refused to impose penalty on the Employer. Hence, he
prays to allow his appeal and reject the appeal of the Employer.
12. Per contra, Mr. Apurv Goyal, learned counsel appearing for the
Respondent/Employer, vehemently opposed the submissions and contended
that the Appellant/Claimant, Smt. Nanda Soni, is a married daughter who
was substituted on 06.05.2022. Being a married daughter, she does not fall

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within the definition of "dependant" as defined under Section 2(1)(d) of the
Act of 1923, either in relation to the deceased employee or the Original
Claimant. He placed reliance on the Division Bench decision of this Court in
Amarsai Amar Singh Netam (since dead) through proposed appellant
Sukhchand v. M/s N.C. Nehar & Others (2011 SCC OnLine Chh 183) and the
Full Bench decision of the Madras High Court in B.M. Habeebullah Maricar
v. Periaswami & Others (1977 SCC OnLine Mad 58), to submit that
Appellant, being a married daughter is not entitled for compensation benefit
in the present claim case. Therefore, the impugned judgment is void ab
initio and liable to be quashed.
13. I have heard learned counsel for the parties, considered their rival
submissions, and perused the record with utmost circumspection.
14. Admittedly, late Suraji Bai Soni (Original Claimant), the widow of the
deceased employee, instituted the claim petition under Section 22 of the Act
of 1923. At that time, the present Appellant, Smt. Nanda Soni, was not
impleaded as a party. She was substituted only after the death of her mother
during the trial, vide order dated 06.05.2022. Though the Employer raised a
specific objection regarding her dependency under the Act of 1923, the
learned Labour Court rejected the objection and proceeded to pass an award
in her favour.
15. Since the main dispute raised by the Employer relates to the maintainability
of the claim at the instance of a married daughter, it is necessary to take
note of definition of "dependant" as provided under Section 2(1)(d) of the
Act of 1923, which reads thus:-

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"2. Definitions.—
(1)In this Act, unless there is anything repugnant in the
subject or context,

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(d)"dependant" means any of the following relatives of
deceased employee, namely:
(i)a widow, a minor legitimate or adopted son, an
unmarried legitimate or adopted daughter or a widowed
mother; and
(ii)if wholly dependant on the earnings of the employee
at the time of his death, a son or a daughter who has
attained the age of 18 years and who is infirm;
(iii)if wholly or in part dependant on the earnings of the
employee at the time of his death,-
(a)a widower,
(b)a parent other than a widowed mother,
(c)a minor illegitimate son, an unmarried illegitimate
daughter or a daughter legitimate or illegitimate or
adopted if married and a minor or if widowed and a
minor,
(d)a minor brother or an unmarried sister or a widowed
sister if a minor,
(e)a widowed daughter-in-law,
(f)a minor child of a pre-deceased son,
(g)a minor child of a pre-deceased daughter where no
parent of the child is alive, or
(h)a paternal grandparent if no parent of the employee
is alive;
Explanation.— For the purposes of sub-clause (ii) and
items (f) and (g) of sub-clause (iii), references to a son,
daughter or child include an adopted son, daughter or
child respectively."
16. A plain reading of the aforementioned provision makes it apparent that a
married daughter is not included as an "dependent" relative under Section
2(1)(d) of the Act 1923, which explicitly includes only an 'unmarried

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daughter.' Although a married daughter can be treated as dependent only by
establishing that she is adopted if married and a minor or if widowed and a
minor, as prescribed in Section 2(1)(d)(iii) of the Act 1923. However, this is
not the case here and no evidence has been discussed or adduced in this
regard before the learned Labour Court.
17. In the case of Amarsai Amar Singh Netam since died through proposed
appellant Sukhchand Vs. Ms. N.C. Nehar & Others (2011 SCC OnLine Chh
183), a issue similar came up before the Division Bench of this Court for
consideration. The relevant portion of the judgment is reproduced
hereunder:-
"6. In the matter of Divisional Manager, New India
Assurance Co. Ltd. vs. Sankar Tarai & others reported in
1996 ACJ 579 similar question has come up for
consideration and the Court has held thus:-
"4. There is substance in the plea of the insurer that
major elder brother of a workman is not encompassed
by definition of `dependant' as given in the Act.
However, clause (d) of sub-section (1) of section 2 of
the Act is crystal clear that minor brother or unmarried
sister or a widowed sister comes within the umbrella of
expression `dependant'. There being no dispute raised
that claimant No.3 Manjulata Tarai, was a minor sister
of the deceased, she for the purpose of the Act is a
dependant and is entitled to compensation.."
7. In the matter of Melepurath Sankunni Ezhuthassan v.
Thekittil Geopalankutty Nair reported in AIR 1986 SC
411 the Hon'ble Supreme Court has held that `where a
suit for defamation is dismissed and the plaintiff has
filed an appeal, what the appellant-plaintiff is seeking
to enforce in the appeal is his right t sue for damages

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for defamation and as this right does not survive his
death, his legal representative has no right to be
brought on record of the appeal in his place and stead if
the appellant dies during the pendency of the appeal.
The position, however, is different where a suit for
defamation has resulted in a decree in favour of the
plaintiff because in such a case the cause of action has
merged in the decree and the decreetal debt forms part
of this estate and the appeal from the decree by the
defendant becomes a question of benefit or detriment to
the estate of the plaintiff-respondent which his legal
representative is entitled to uphold and defend and is,
therefore, entitled to be substituted in place of the
deceased respondent-plaintiff.
18. After referring to the aforesaid dictum, the Division Bench of this Court
reached the following conclusion in Amarsai Amar Singh (Supra):-
"9. Considering the facts and circumstances of the case
and further considering the law laid down in this
regard, we are of the opinion that the Commissioner
has not committed any illegality in rejecting the
application of the appellant for substitution. However,
had there been an award in favour of the father of the
appellant, the appellant herein could have claimed
substitution in place of his father being the legal heir as
the amount of award would have formed part of the
estate of his deceased father. Accordingly, the argument
advanced by learned counsel for the appellant does not
appeal to us as right to sue does not survive to the
appellant as right to sue was personal to the father of
the appellant who was dependent on the deceased
workman. Even otherwise, during the life time of
appellant's father and pendency of the claim petition

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also, the appellant would not have got any right of
compensation."
19. Reverting to the case at hand, the Appellant/Claimant, Smt. Nanda Soni, is
undisputedly the married daughter of the deceased employee and late Suraji
Bai Soni. She was substituted only upon the death of her mother while the
claim proceedings were still pending adjudication. The right to claim
statutory compensation under the Act of 1923 is limited to the statutory
"dependants" of the deceased workman. Had an award been passed in
favour of Suraji Bai Soni during her lifetime, the compensation amount
would have formed part of her estate, and the Appellant could have claimed
the same in the capacity of a legal representative. However, since the
Original Claimant died during the pendency of the claim proceedings prior
to the passing of any award, the cause of action did not survive to the
Appellant, who is not a "dependant" under Section 2(1)(d) of the Act of
1923.
20. Consequently, this Court is of the considered opinion that the learned
Labour Court committed a grave error in allowing the substitution and
passing an award of compensation in favour of a person who is not a
statutory dependant. Additional substantial question of law 'C' is, therefore,
answered in the Negative, holding that the award of compensation in favour
of the Appellant/Claimant is legally unsustainable.
21. As regards substantial questions of law 'A' and 'B' formulated in MAC No.
1311 of 2022 regarding the grant of interest @ 10% per annum from the
date of application and non-imposition of penalty is concerned, it would apt
to reproduce Section 4A(3) of the Act of 1923 which reads thus:
“ 4A(3) where any employer is in default in paying the

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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 percent 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."
22. In the case of Shobha Vs. The Chairman, Vitthal Rao Shinde in Civil Appeal
No.1860 of 2022 decided by Hon’ble Apex Court on 11-03-2022, it has been
held that:-
“Therefore, on the death of the employee/ deceased
immediately, the amount of compensation can be said
to be falling due. Therefore, the liability to pay the
compensation would arise immediately on the death of
the deceased. Even as per Section 4A(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
employee, as the case may be, without prejudice to the

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right of the employee to make any further claim.
Therefore, the liability to pay the compensation would
arise from the date on which the deceased died for
which he is entitled to the compensation and
therefore, the liability to pay the interest on the
amount of arrears/compensation shall be from the
date of accident and not from the date of the order
passed by the Commissioner. ...”
23. This issue is no more res integra as Hon’ble the Supreme Court in case of
Ajay Kumar Das Vs. Divisional Manager (2022 SCC OnLine SC 93) has
reiterated the law that compensation is payable within one month from the
date when it fell due. Hon’ble the Supreme Court in paragraph 5 & 6 has
held as under:
“5……..To set the record straight, the High Court has
erred on merits as well. Section 4A of the Workmen’s
Compensation Act 1923 stipulates that the
Commissioner shall direct the employer to pay interest
of 12% or at a higher rate, not exceeding the lending
rates of any scheduled banks specified, if the employer
does not pay the compensation within one month from
the date it fell due. In Saberabibi Yakubhai Shaikh v.
National Insurance Co. Ltd. [(2014) (2) SCC 298], this
Court held that interest shall be paid on the
compensation awarded from the date of the accident
and not the date of adjudication of the claim in view of
the decision of this Court in Oriental Insurance Co.
Ltd. v. Siby George [(2012) SCC 540] where it was
held that compensation would fall due from the date
of the accident. Further, in the recent decision in P.
Meenaraj v. P. Adigurusamy & Anr. (Civil Appeal No.
209/2022 decided on 6-1-2022), this Court reiterated
that the applicant is entitled to interest from the date

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of accident while rejecting the submission that the
award of interest should be after the expiry of 30 days
from the date of accident. Thus, there was no legal
basis for the High Court to delete the order of payment
of interest.
6. For the above reasons, we set aside the direction
contained in the order of the High Court dated 11
April 2018 by which the order for the payment of
interest was deleted. The order for the payment of
interest which was issued by the Additional Labour
Commissioner-cum-Commissioner, Workmen
Compensation shall together with the award of
compensation stand restored.”
24. In view of the aforesaid law laid down by Apex court, it is abundantly clear
that, award of compensation falls due on the date of occurrence/accident
and computation of compensation and interest begins from the date, it fell
due i.e. the date of accident and not the date of award, till its realization.
25. Having considered the aforesaid law, the direction of the learned
Commissioner awarding interest @ 10% from the date of application
conditionally runs contrary to the statutory mandate of Section 4A(3)(a) of
the Act, 1923, and interest ought to have granted @ 12% per annum that
too from the date of of accident/death, however, in the present case no relief
can be granted to the Appellant on this score. Once it is held that the
Appellant, being a married daughter, does not fall within the ambit of
'dependant' under Section 2(1)(d) of the Act and the impugned award itself
is held unsustainable on that core threshold ground, the questions of law
regarding enhancement of interest and imposition of penalty are rendered
purely academic. Consequently, Questions 'A' and 'B' warrant no

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independent adjudication in favour of the Appellant/Claimant, particularly
in light of the negative answer rendered to Question 'C'.
26. Ultimately, in view of aforesaid discussion and findings, MAC No. 1494 of
2022 filed by the Respondent/Employer (M/s Suraj Pulses Industries) is
allowed on the basis of answer given in Para 20 above i.e. answer to
Substantial Question of Law 'C' formulated on 16.04.2026. The impugned
judgment and award dated 13.09.2022 passed by the Commissioner under
Employees' Compensation Act, 1923, Labour Court No. 1, Raipur in Case No.
45/E.C. Act/2015/Fatal is hereby quashed and set aside. MAC No. 1311 of
2022 filed by the Appellant/Claimant (Smt. Nanda Soni) for enhancement
of compensation and interest is hereby dismissed.
27. So far as the amount of compensation deposited by the
Respondent/Employer before the learned Commissioner cum Labour Court
is concerned, since the impugned judgment/award dated 13.09.2022 has
been held to be unsustainable and set aside, the Appellant/Claimant is not
entitled to receive or retain any portion of the compensation. Accordingly, it
is directed that if the compensation amount (along with accrued interest, if
any) is lying deposited with the learned Commissioner/Labour Court, the
same shall be refunded/returned to the Respondent/Employer upon due
verification in accordance with law.
28. Let the record of the learned Commissioner/Labour Court be transmitted
back immediately along with a copy of this judgment for necessary
compliance.
29. Pending application(s), if any, stand disposed of. No order as to cost(s).
Sd/-
(Naresh Kumar Chandravanshi)
Ajay
Judge