Report No. 63
4.5. Employees State insurance Court.-
As to the expression "court", in section 1, a wide construction has been placed. It has been held1 that the Employees' State Insurance Court is a "court" within the meaning of section 1, and as such can award interest on the arrears of contribution due by an employer under the Interest Act, if a demand has been made in writing claiming interest.
1. Ried Co-operative Timber Works Ltd. v. E.S.I. Corporation, (1970) 2 MLJ 40: AIR 1970 Mad 439.
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