D. NADIPI GANGARAM Vs. K. SRINIVAS

JUDGEMENT

(1.) This appeal is filed against the order dated 04.01.2011 passed by the Commissioner, Workmen's Compensation, in W.C.No.493 of 2003 NF.

(2.) Heard learned counsel for the appellant, and Sri V. Venkatarami 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.