N GANESAN Vs. THILAGAVATHI

JUDGEMENT

(1.) Heard the submissions of Mr. U.M. Ravichandran, learned Counsel for the Claimants and Mr. K.S. Narasimhan, Mr. C. Ramesh Babu, Mr. S. Arunkumar, Mr. S. Manohar, Mr. S. Ramalingam, Mr. R. Sivakumar, Mr. S. Vadivel, Mr. C. Paranthaman, and Mr. T. Padmanabhan for the Insurance Companies.

(2.) In a case Velu Ammal and Ors. v. Sri Krishna Agencies and Anr., 2007 3 CTC 378a learned Judge of this Court by placing reliance upon the judgment National Insurance Co. Ltd, v. Mubasir Ahmed and Anr., 2007 2 LW 700 has held that the payment of compensation payable under Workmen's Compensation Act, 1923 will become due on the date of adjudication of the claim and not on the date of the accident.

(3.) In a case H. Dawood and Anr. v. L. Thangarajan and Ors., 2007 5 MadLJ 999 the learned Judge by placing reliance upon the above cited decision of the Hon'ble Supreme Court of India, has held that the Appellants therein are not entitled to get interest from the date of claim petition and they are entitled to get interest only after 30 days from the date of determination of the compensation amount.