NATIONAL INSURANCE COMPANY LTD Vs. MAKWANA NATHAJI JAWANJI

JUDGEMENT

(1.) ON 11.08.2014, the Court passed a detailed order, which reads as under: -

(2.) LEARNED Advocate Mr.Sunil B.Parikh submitted that inadvertently, in para -2, the date mentioned is 08.12.2012. It should be read as 08.12.2000.

(3.) LEARNED Advocate Mr.Mansuri is not able to dislodge that an error is committed by the Workmen's Compensation Commissioner in taking amended provision into consideration, though the accident had taken place on 01.10.1999. Similar, learned Advocate Mr.Mansuri is not able to show any provision of law under which interest could have been awarded by the Workmen's Compensation Commissioner prior to the date of notice served by the claimants, which was served only on 08.02.2005.