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Judgment
V. Jagannathan, J.—Having heard the learned Counsel for the parties and in view of the short point involved for consideration, this appeal Stands disposed of finally.
Appellant''s Counsel Shri M. Arun Ponnappa subnets that award of the W.C. Commissioner is called in question only as regards interest part of the award is concerned and interest is payable as per the Apex Court decision in Nasir''s case AIR2009 SCW 3717 at 7�% from the date of application till the award of the Commissioner and thereafter wards till payment is mode at 12%.
The above submission of the appellant''s Counsel requires to be accepted in view of the law laid down by the Apex Court in decision referred to above. Accordingly, the order of the Commissioner is modified only in so far sis interest is concerned and interest is payable is at 7�% from the date of claim application till the date of award of the commissioner and thereafter at 12% till payment is made.
Appeal is allowed to the above extent.