MANAGER PANNIMEDE ESTATE Vs. RAMER

JUDGEMENT

(1.) CIVIL Miscellaneous Appeal Nos.2414 to 2417 of 2008 are preferred by the appellant to set aside the order Nos.A1/8919/07, A1/8952-A/07, A1/8952-B/07 and A1/8952/07 dated 19.03.2008 in W.C.Case Nos.85 and 80 of 2005, 23 of 2006 and 87 of 2005 on the file of the Commissioner for Workmen's Compensation respectively.

(2.) SINCE the question of law involved in all these appeals is common, they are taken up together and disposed of by a common Judgment.

(3.) LEARNED counsel appearing for the appellant in all the appeals vehemently contended that the order of the Deputy Commissioner of Labour, Coimbatore, is illegal, without any basis and justification. He further contended that the Deputy Commissioner of Labour ought not to have levied interest from the date of accident. Therefore, the award passed by the Deputy Commissioner of Labour, is not in accordance with law and the same has to be set aside. He also relied on the decision of the Honourable Supreme Court in Palraj Vs. Divisional Controller, North East Karnataka Road Transport Corporation reported in (2010) 10 Supreme Court Cases 347, in support the claim of the appellant.