MD. MUKTHYAR AHMED Vs. MOHAMMED SAMAD

JUDGEMENT

(1.) This appeal is filed against the order dated 26.02.2011 passed by the Commissioner, Workmen's Compensation, in W.C.No.15 of 2004 NF.

(2.) Heard learned counsel for the appellant, and Sri A Ramakrishna Reddy, learned Standing Counsel for the respondent.

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