NEW INDIA ASSURANCE CO. LTD. Vs. LACHHMAN THAPA

JUDGEMENT

(1.) The appellant-Assurance Company has assailed the order passed by Employee's Compensation Commissioner on the ground that liability of payment of interest could not have been fastened upon it in view of specific terms of the Insurance Policy.

(2.) Bare Minimum factual position.

(3.) Heard learned counsel for the parties.