SHANTABEN PANNDURANG JADHAV Vs. MANUBHAI CHHAGANBHAI PATEL

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen's Compensation Act, 1923 has been filed by the original claimant-appellant against the award of the Commissioner under the Workmen's Compensation Act, Vadodara in Workmen's Compensation Application No. 76 of 1989 to that part of the award wherein on the amount of compensation, the interest has not been awarded to her.

(2.) LEARNED counsel for the appellant contended that the Tribunal has not assigned any reason whatsoever not to award interest to the claimant-appellant. Nobody put appearance to oppose this appeal.

(3.) I have given my thoughtful consideration to the submission made by the learned counsel for the appellant.