DIVISIONAL MANAGER NATIONAL INSURANCE COMPANY LTD Vs. CHINNAMMAL

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the award dated 29.10.2008 and made in W.C.No. 73 of 2006 on the file of the Learned Commissioner of Workmen Compensation cum Deputy Commissioner of Labour, Thirunelveli, by the second respondent Insurance Company therein.

(2.) The facts which giving rise to the memorandum of Civil Miscellaneous Appeal are as under;

(3.) On appraising the evidences, both oral and documentary, the learned Workmen's Compensation Commissioner cum Deputy Commissioner of Labour, Thirunelveli had passed an award of Rs.3,21,865/- after rejecting the contention of the appellant insurance company, and the appellant insurance company was also directed to pay this amount to the first respondent/second claimant within 30 days, failing which the award shall carry interest at the rate of 12% per annum from the date of petition i.e., 5.7.2004 till the date of realisation.