MD.AZEEMODDIN Vs. BASHETTY SAROJA

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant-Md.Azeemoddin, against the orders of the Commissioner for Workmen 's Compensation and Assistant Commissioner of Labour, Nizamabad, in W.C.No.61 of 2003 dtd. 26/5/2004.

(2.) The appellant-claimant filed this appeal with the following substantial questions of law:

(3.) The appellant-claimant prayed this Court to award compensation of Rs.4,11,030.00 with interest at the rate of 12% per annum from the date of accident till the date of realisation.