BATTU JYOTHI Vs. SHAIK MAHABOOB

JUDGEMENT

(1.) This appeal is filed against the order dated 02.02.2011 passed by the Commissioner, Workmen's Compensation, in W.C.No.8 of 2004 NF.

(2.) Heard learned counsel for the appellant, and Sri Kota Subba Rao, 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.