Oriental Insurance Co. Ltd. vs Smt. Yasmin Taj and Others

B.S. Patil, J.—This appeal is filed by the Insurance Company challenging the award dated 20.02.2009 passed by the Commissioner for Workmen''s Compensation, Kolar Sub-Division, Kolar. The only grievance of the appellant is with regard to the interest awarded at 12% with effect from the expiry of 30 days from the date of accident. According to the appellant-Insurance Company interest at 12% could have been awarded with effect from the expiry of 30 days from the date of award. This contention taken by the appellant is not tenable in law as the issue is now finally concluded by the judgment of the Apex Court in the case of The Oriental Insurance Company Ltd. Vs. Siby George and Others, wherein it is made clear that the claimant is entitled for interest on the compensation amount with effect from the expiry of 30 days from the date of accident.

Therefore, no interference is called for with the order passed by the Commissioner for Workmen''s Compensation. No substantial question of law arises for consideration. Hence, the appeal is dismissed.

The amount in deposit shall be transferred to the Commissioner, who shall notify the claimants and disburse the amount in accordance with law.