SANGAPPA Vs. NAGRAJ U. KODIHALLI AND ORS.

JUDGEMENT

(1.) The appellant has approached this Court seeking enhancement of the compensation and interest on the said sum awarded by the Commissioner for Workmen's Compensation, for the injuries sustained by him in the course of his employment.

(2.) Having heard the learned counsel, the only substantial question of law that arise for my consideration is, Whether the appellant is entitled to interest on the compensation awarded by the Commissioner at 12% p.a. from the date of the accident?

(3.) Heard the learned counsel for both the parties.