REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD. Appellant

V/S

NAJMA Respondents

Referred Judgements :-

PRATAP NARAIN SINGH DEO VS. SRINIVAS SABATA [REFERRED TO]
MAGHAR SINGH VS. JASHWANT SINGH [REFERRED TO]
VED PRAKASH GARG VS. PREMI DEVI [REFERRED TO]
KERALA STATE ELECTRICITY BOARD VS. VALSALA K [REFERRED TO]
KASHIBHAI RAMBHAI PATEL VS. SHAHABHAI SOMABHAI PARMAR [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. MUBASIR AHMED [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. MOHD NASIR [REFERRED TO]
TARA CHAND TARRANI ALIAS BEBU VS. SUNDER DAS [REFERRED TO]
DIVISIONAL MANAGER NEW INDIA ASSURANCE VS. MANORAMA DEVI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. MOLIYA DEVI [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. HEERABAI [REFERRED TO]

JUDGEMENT

(1.) All these appeals by the insurance companies arise out of order made by the Commissioner for Workmen's Compensation, Labour Court, Indore, MP, whereby learned Commissioner directed for payment of i merest at the rate of 12 per cent per annum from the date of accident.

(2.) Whether interest would be payable at the rate of 12 per cent per annum from the date of filing of the application till the date of award or from the date of accident till the date of payment if deposit of compensation is delayed for more than a month or from the date of default is the question involved in all these appeals.

(3.) Section 4-A of the Workmen's Compensation Act, 1923 reads as under:

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NATIONAL INSURANCE CO LTD Vs. NAJMA

Referred Judgements :-

JUDGEMENT

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