MAYA JOSHI Vs. OFFICER COMMANDANT

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 7.12.2010 passed by the Commissioner, Workmen Compensation, Pithoragarh in W.C.C. No.4/2008 Smt. Maya Joshi vs. The Officer Commandant, whereby the Commissioner has awarded a sum of Rs. 3,68,340/- to the appellant as compensation and in case of default in payment the respondent was directed to pay the amount of compensation along with interest @ 8 per cent from 10.8.2010 till the date actual payment is made.

(2.) The sole ground on which the appeal has been preferred by the appellant is that the interest has been awarded on lower side and that too from 10.8.2010. The contention of the appellant is that the interest ought to have been paid @ 12 per cent from the date of accident.

(3.) I have heard learned counsel for the parties and perused the entire record.