NEW INDIA ASSURANCE CO LTD Vs. THANKA,

JUDGEMENT

(1.) The third opposite party, the New Assurance Company Ltd. in WCC No.157/1997 before the Commissioner for Workmen's Compensation & Deputy Labour Commissioner, Kannur, is the appellant.

(2.) The sole question that arises for consideration in this appeal filed challenging the impugned order dated 10.12.2010 passed by the learned Commissioner is whether the appellant was liable to pay interest from the date of accident as ordered against it.

(3.) The order was passed in favour of the applicants who are the legal heirs of the deceased Thankappan. Admittedly, there was insurance policy covering the accident in question and the appellant was therefore liable to indemnify the loss sustained by the employer/the sixth respondent herein.