ORIENTAL INSURANCE COMPANY LIMITED Vs. RAJBIR SINGH

JUDGEMENT

(1.) Respondent-claimant, who was working as a driver met with an accident and suffered 55% permanent disability. Commissioner under the Workmen's Compensation Act, 1923 granted Rs.1,44,540/- along with interest to the respondent. In this appeal, it is primary grievance of the appellant that it has wrongly been burdened with liability to pay interest.

(2.) Counsel has failed to show that there was any specific clause in the insurance policy that the company shall not pay interest.

(3.) In view of the ratio of the judgment of the Supreme Court in Ved Prakash Garg Vs. Premi Devi and others, (1997) 8 SCC 1 and also Single Bench judgment of this Court in F.A.O. No.326 of 2006 titled as United India Insurance Company Limited Vs. Smt. Shakuntla Devi and others decided on 20.1.2006. No case is made out for interference. Dismissed.