NEW INDIA ASSURANCE CO. LTD. REGIONAL OFFICE, SPENCER TOWER 3RD FLOOR, 770/A, BRANCH OFFICE ANNASALAI CHENNAI - 600 001 THROUGH REGIONAL OFFICE P. KALINGA RAO ROAD BANGALORE - 27 BY DULY CONSTITUTED ATTORNEY Vs. SRI NARASIMHAN @ NARASIMHAIAH S/O

JUDGEMENT

(1.) THE only point raised in this appeal relates to rate of interest and date of accrual of interest. In terms of judgment of Supreme Court in Civil appeal No.5669/2012 dated 31.07.2012 (in the case of the Oriental Insurance Co. Ltd., -vs - Siby George and Others), interest becomes payable after 30 days from the date of accident. Therefore, the insurance company cannot have any grievance against the impugned order.

(2.) IN the result, I pass the following: ORDER The appeal is dismissed. The amount deposited by the insurance company shall be transferred to the Commissioner for Workmen's Compensation.