MIDICHARLA RAMANAMMA Vs. V NAGA PRATHAP

JUDGEMENT

(1.) The appellants had preferred the present Civil Miscellaneous Appeal against the order passed in W.C. No.89 of 1998 dated 27-3-2002 on the file of the Commissioner for Workmen's Compensation, Kurnool aggrieved by the facts that the interest of 12% per annum was not awarded from the date of accident till the date of realization even though the amount was deposited in 30 days. The factual aspects need not be gone into elaborately since the facts are not in dispute and the operative portion of the order in W.C. No.89 of 1998 reads as follows:

(2.) The appellants aggrieved of negativing the relief of interest of 12% per annum from the date of accident till the date of realization had preferred the present appeal.

(3.) Sri Gopal, the learned counsel representing the appellants had placed strong reliance on Sasidharan v. State of Kerala, Surendra Prabhu v. Sripadaro Shankararao Patil, Oriental Insurance Co. Ltd. v. Ningactiari and also on L.R. Ferror Alloys Ltd. v. Mahavir Mahto and had contended that in view of the said decisions the Insurance Company is liable to pay interest at 12% per annum from the date of accident till the date of realization.