MEKALA NARSA REDDY Vs. B. VENKAT RAMANA RAO

JUDGEMENT

(1.) This appeal is filed against the order dated 18.02.2011 passed by the Commissioner, Workmen's Compensation, in W.C.No.197 of 2003 NF.

(2.) Heard learned counsel for the appellant, and P. Neerikhana, learned Standing Counsel for the respondent insurance company.

(3.) The only question which has been pressed for consideration is with regard to the date of payment of interest.