BUROLLA SAILOR Vs. K. B. GANGADHAR

JUDGEMENT

(1.) This appeal is filed against the order dated 26.02.2011 passed by the Commissioner, Workmen's Compensation, in W.C.No.377 of 2003 NF.

(2.) Heard learned counsel for the appellant, and M. Satish Reddy, 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.