ABDUL RAZAK Vs. N. CHANDER

JUDGEMENT

(1.) There is no dispute with regard to the facts.

(2.) Learned counsel for the appellant submits that grievance of the appellant is only with respect to the interest not being granted from the date of the accident till the date of payment, in the light of the judgment of the Apex Court in Oriental Insurance Company Limited v. Siby George , 2012 12 SCC 540 .

(3.) The submission made by the learned counsel for the appellant is not disputed.