LAWS(KAR)-2010-6-121

ORIENTAL INSURANCE CO. LTD. (REP. BY ITS DEPUTY MANAGER SMT. SUDHA GANESH) Vs. KUPPUSWAMY S/O NARAYANAPPA (SINCE DECEASED BY LRS. K. MENASHI D/O KUPPUSWAMY, K. RADHA D/O KUPPUSWAMY AND RAJAMMA W/O NARASIMYAIAH)

Decided On June 02, 2010
Oriental Insurance Co. Ltd. (Rep. By Its Deputy Manager Smt. Sudha Ganesh) Appellant
V/S
Kuppuswamy S/O Narayanappa (Since Deceased By Lrs. K. Menashi D/O Kuppuswamy, K. Radha D/O Kuppuswamy And Rajamma W/O Narasimyaiah) Respondents

JUDGEMENT

(1.) HAVING heard the learned Counsel for the parties and in view of the short point involved for consideration, this appeal Stands disposed of finally.

(2.) APPELLANT 's Counsel Shri M. Arun Ponnappa subnets that award of the W.C. Commissioner is called in question only as regards interest part of the award is concerned and interest is payable as per the Apex Court decision in Nasir's case AIR2009 SCW 3717 at 7 1/2% from the date of application till the award of the Commissioner and thereafter wards till payment is mode at 12%.

(3.) APPEAL is allowed to the above extent.