NARENDRA KUMAR Vs. FAJRU AND BAVANNA & ANOTHER

JUDGEMENT

(1.) This misc. appeal under Section 30 of the Workmen' Compensation Act, 1923 (hereinafter 'the 1923 Act') has been filed by the non-claimant Narendra Kumar the insured of the vehicle Truck No. RJ-02/G-1804, against the judgment dated 20-6-2002 passed by the Workmen' Compensation Commissioner, Kota (hereinafter 'the Commissioner'), whereby the Commissioner found the claimant Fajru @ Bavanna (hereinafter 'the claimant') entitled to compensation for a sum of 1,29,489/-, of which a sum of 1,13,190/- had already been paid by the insurer on 20-12-2000. Consequently the remainder 16,299/- was payable by the insurer. The Commissioner however directed that interest at the rate of 12% on the whole amount of compensation found payable from 18-8-1999 to 19-12-2000 would be to the account of insured Narendra Kumar, while thereafter from 20-12-2000 till the date of payment interest was to be borne by the insurer albeit only on the amount of 16,299/-.

(2.) The non claimant insured now the appellant in this appeal is aggrieved of the award related to the extent of levy of interest on him on the compensation determined for the period between the date of accident 18-8-1999 upto 19-12-2000.

(3.) Heard learned counsel for the parties and perused the impugned judgment dated 20-6-2002.