PREM CHAND SAHU Vs. RIPUSUDAN VERMA & OTHERS

JUDGEMENT

(1.) Heard.

(2.) The appellant has filed the instant appeal under Sec. 30 of the Employees' Compensation Act, 1923 ( for short 'the Act of 1923) as the Court below in the impugned judgment dated 24.1.2015 has not granted interest to the appellant/applicant.

(3.) The appeal is admitted for hearing on the following substantial question of law: