DANDLA NARSIMLOO Vs. G. MALLESH

JUDGEMENT

(1.) This appeal is filed against the order dated 01.03.2011 passed by the Commissioner, Workmen's Compensation, in W.C.No.75 of 2002 NF.

(2.) Heard learned counsel for the appellant, and Sri R. Venkat 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.