SRI MOHD. KHAJA MIYAN Vs. THE MANAGER, ANDHRA BOMBAY CARRIERS AND THE DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) SMT . Preeti Patil, Advocate submits that she has filed vakalath in the Registry today on behalf of respondent No. 2. Submission is placed on record. Having regard to the short point involved and since, the said point is covered by the decision of the Apex Court, though this matter is listed today for admission, it is heard for final disposal.

(2.) THIS appeal is by the claimant in the claim petition before the Employees Compensation Commissioner, Bidar.

(3.) IN the case of Oriental Insurance Company Limited v. Siby George and Others reported in : (2012) 12 SCC 540 the Apex Court has considered the question as to when does the payment of compensation under the Workmen's Compensation Act, 1923 (now titled as Employees Compensation Act, 1923) becomes due and consequently what is the point in time, from which interest would be payable on the amount of compensation as provided under Section 4A(3) of the Act.