E MANNAMMAL Vs. GENERAL MANAGER SOUTHERN RAILWAY

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed by the appellants/claimants against the order made in W.C.No.27 of 2001 dated 04.03.2003 passed by the Commissioner for Workmen's Compensation-I, Chennai-6.

(2.) THE Commissioner for Workmen's Compensation awarded a sum of Rs.1,97,060/- as compensation with a direction upon the first respondent to pay the said amount within 30 days from the date of receipt of the copy of the award with a further stipulation that in default of such payment within the said period, the awarded sum would carry a simple interest at the rate of 12 per cent p.a. from the date of receipt of a copy of the order till the date of realisation.

(3.) THE question that arise for determination in this appeal is what should be the starting point of computation of the amount of interest in a proceeding for compensation under the Workmen's Compensation Act, 1923.