S. SURESH Vs. T. SELVAM

JUDGEMENT

(1.) Civil Miscellaneous Appeals filed against the award dated 11.6.2012 in W.C.No.41 of 2011 on the file of the Commissioner of the Workmen Compensation-cum-the Deputy Commissioner of Labour, Coimbatore-18.

(2.) The substantial question of law which arises in this appeal is that whether the owner of the vehicle is liable to pay interest on the compensation amount awarded under the Workmen's Compensation Act.

(3.) The brief facts of the case is as follows: