ORIENTAL INSURANCE CO. LTD Vs. MANJAPPA BIN

JUDGEMENT

(1.) MFA No.2691/2009 is filed by the Insurance Company to set aside the impugned award or in the alternative to reduce compensation. MFA No.4627/2009 is filed by claimant for enhancement of compensation.

(2.) I have heard learned counsel for Insurance Company and learned counsel for claimant.

(3.) THE learned counsel for claimant would submit that loss of earning capacity is on the lower side. The Commissioner for Workmen's Compensation should have awarded interest at 12% per annum after 30 days from the date of accident till the date of payment/deposit.