ORIENTAL INSURANCE CO. LTD. Vs. SMT. BINDIYA

JUDGEMENT

(1.) The only point raised by the appellant in this case was the order of the Workmen's Commissioner on the point of interest inasmuch as, by the impugned award interest was direct to be paid on the claim amount at the rate of 12% from the date of filing of the application. According to the appellant this amount was on the higher side.

(2.) Learned counsel for the respondent submits that there is no error in the award made by the Workmen's Commissioner. He relies upon the judgment of the Apex Court delivered in the case of Oriental Insurance Co. Ltd. Vs. Siby George and others, 2012 ACJ 2126.

(3.) In this case also the appeal was filed by the Insurance Company before the High Court of Kerala on the point of interest which was dismissed then they went to the Supreme Court. The appeal filed before the Supreme Court was also dismissed with costs. The relevant paragraphs are 3, 12 and 13 which are reproduced here as under:-