ABDUL BASITH Vs. SYED AFZAL

JUDGEMENT

(1.) This appeal is filed against the order dated 11.04.2011 passed by the Commissioner, Workmen's Compensation, in W.C.No.1 of 2004.

(2.) Heard learned counsel for the appellant, and Sri.P.Bhanu Prakash, 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.