C. THIPPESWAMY Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) HEARD Sri. N. Spoorthy Hegde, learned counsel appearing for appellant and Sri. Srikanta Rao, learned counsel appearing for respondent No. 1/insurer. Notice to respondent No. 2 has been dispensed with vide order dated 26.11.2014. This Court by order date 26.11.2014 while directing notice on the counsel appearing for insurer had made clear that only issue involved in the present appeal is with regard to awarding rate of interest and as such, said issue is only being examined.

(2.) IT is the contention of Sri. N. Spoorthy Hegde, learned counsel appearing for appellant that Commissioner for Workmen's Compensation has committed a serious error in awarding interest @ 7.5% p.a., which is contrary to statutory provision namely, Section 4A of Workmen's Compensation Act, 1923 and hence, he prays for suitable modification of award.

(3.) HAVING heard the learned advocates appearing for parties, I am of the considered view that following substantial question of law would arise for my consideration: