UNITED INDIA INSURANCE CO LTD Vs. LILA YADAV

JUDGEMENT

(1.) Though the original cross-objection is not in file the copy of the same having been annexed to the informal paper books, we propose to take up both the appeal and the cross-objection and the same be treated as on day's list.

(2.) This appeal is at the instance of the Insurance Company and is directed against the award dated 23rd August, 2007 passed by the Commissioner, Workmen's Compensation, 3rd Court, West Bengal, in Claim Case No. 341 of 2000 thereby awarding a sum of Rs. 2,03,850/- as compensation with a direction upon the Insurance Company to pay the said amount within two months from the date of the award with a condition that in default of making payment of such amount within the said period, the amount would carry interest at the rate of 12% per annum from the date of accident till the date of realization.

(3.) Being dissatisfied, the Insurance Company has come up with the present appeal.