RAJU SMT Vs. PRADEEP

JUDGEMENT

(1.) THIS appeal is directed against the judgment of Workmen's Compensation Commissioner, Jodhpur dated 28. 2. 1989 by which he has awarded Rs. 63,406. 00 as compensation.

(2.) THE only grievance of the learned counsel for the appellant is that the learned Commissioner has erred in not awarding interest @ 12% p. a. on the amount of compensation from the date of filing of the claim and the respondents may be directed to pay the same.

(3.) MR. N. P. Gupta, learned counsel for the non-petitioner No. 2 has submitted that as the compensation has already been paid question or payment of interest does not arise.