JASHODA KUMARI PRADHAN AND ORS. Vs. THE DIVISIONAL MANAGER, THE UNITED INDIA INSURANCE COMPANY LTD. AND ORS.
LAWS(SC)-2016-1-130
SUPREME COURT OF INDIA
Decided on
January 22,2016
Jashoda Kumari Pradhan And Ors.
Appellant
VERSUS
The Divisional Manager, The United India Insurance Company Ltd. And Ors.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard the learned counsel.
(3.) The issue involved in the appeal is with regard to payment of interest, to the legal heirs of the deceased, under the provisions of Workmen Compensation Act, 1923.;
(2.) Heard the learned counsel.
(3.) The issue involved in the appeal is with regard to payment of interest, to the legal heirs of the deceased, under the provisions of Workmen Compensation Act, 1923.;
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