ABDUL RAHMAN Vs. MOHD ABDUL WAISAY

JUDGEMENT

(1.) This appeal is filed against the order dated 27.12.2010 passed by the Commissioner, Workmen's Compensation, in W.C.No.195 of 2003 NF.

(2.) Heard learned counsel for the appellant, and Sri T. Ramulu, 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.