ARJUN Vs. SHIVAPUTRAPPA

JUDGEMENT

(1.) These appeals are heard and decided at the stage of admission. The only point raised in the first of the appeals MFA 30816/2011 which is filed by the widow of the claimant - workman is, whether the Commissioner was justified in awarding interest from the date of award as provided in law, which should be one month from the date of the accident.

(2.) However, the Insurance Company has also preferred an appeal M.F.A. 32325/2010, which is the connected appeal. The substantial question of law raised is, whether the Commissioner could ignore the categorical admission of there being no relationship of the workman and the alleged employer Respondent No. 1.