THE NATIONAL INSURANCE COMPANY LTD. THROUGH DIVISIONAL MANAGER Vs. ASGAN ALI S/O FAQUEERI AND SAJID AHMAD ALIAS RAYEES S/O KALLOO

JUDGEMENT

(1.) Heard Sri Lalit Belwal counsel for the review applicant and Sri Lalit Sharma counsel for the respondent No. 2.

(2.) The National Insurance Co. has filed the present review application against the judgment dated 1.10.2007 passed by this Court. The grounds taken for the review of the judgment are that the amount calculated as compensation under the Workmen's Compensation Act is wrong. Further ground is that the rate of interest can be calculated only from the date of the award of the Workmen Compensation Commissioner till the deposit of the amount by insurance company.

(3.) Paragraphs 6 and 7 of the review application are quoted below: