Bhaskar Bhattacharya and Tapan Kumar Dutt, JJ. - (1.) This appeal is at the instance of an injured workman in a proceeding under Workmen's Compensation Act and is directed against an award dated 11th May, 2006 passed by the Commissioner, Workmen's Compensation (1st Court), West Bengal, in a Claim Case No. 29 of 2002 by which the learned Commissioner awarded a sum of Rs. 5,20,584/- by making both the employer and the Insurance Company jointly and severally liable to pay the compensation with further direction that the Insurance Company should deposit the decretal sum in Court within sixty days from the date order with a stipulation that in default, the said sum should carry interest at the rate of 12% per annum on and from the date of accident till the date of realisation of the decretal dues.
(2.) Being dissatisfied, the employee has come up with the present appeal.
(3.) The Insurance Company, however, has not filed any cross-appeal or any cross-objection against the said award.;