N GANESAN Vs. NALLAMMAL

JUDGEMENT

(1.) M. Sathyanarayanan, J. 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 reported in 2007 (3) CTC 378 - Velu Ammal and others Vs. Sri Krishna Agencies and another, a learned Judge of this Court by placing reliance upon the judgment reported in 2007 ACJ 845: 2007 (1) TN MAC page 214 - National INsurance Co. Ltd., -v- Mubasir Ahmed and another, 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.) A learned Judge of this Court while hearing the matter in C.M.A.No.940 of 2002, has noted the above said conflicting decisions, and hence, directed the Registry to post this batch of cases before a larger Bench of this Court for adjudication as to the starting point of payment of interest payable by the employer to the claimants. Under the said circumstances, these C.M. As-. are posted before us for answering the above said reference.