UNITED INDIA INSURANCE CO. LTD Vs. SURYAKANT DAMODAR

JUDGEMENT

(1.) The appeal is against the judgment and order dated 21022004 passed by learned Commissioner for Workmen's Compensation Act at Mumbai in Claim application WCA No. 761/C169 of 2000 whereby the claim for sum of Rs 2,27,472/( Two Lakhs Twenty Seven Thousand Four Hundred Seventy Two only) was awarded @ 12 % p.a. from the date of the accident till realization.

(2.) Heard submissions at the Bar.

(3.) Facts are: