Prakash Tatia, J. - (1.) Heard the learned counsel for the appellant.
(2.) Learned counsel for the appellant has challenged the award dated 7.11.2003 passed by learned Workmen's Compensation Commissioner, Jodhpur in Claim Case No. 11 of 2001 by raising following points: first is that the learned Workmen's Compensation Commissioner, Jodhpur has committed error in holding that deceased was of the age of 50 years whereas he was of the age of 56 years; and second is that learned Workmen's Compensation Commissioner, Jodhpur committed illegality in awarding interest from the date of accident whereas interest should have been awarded from the date of filing of the claim petition.
(3.) The learned counsel for the appellant while addressing the second point relied upon the judgment of Andhra Pradesh High Court delivered in the case of United India Insurance Co. Ltd. v. Vaggu Balram, 2005 ACJ 1384 (AP) and also relied upon the judgment of the Division Bench of this court delivered in the case of Oriental Insurance Co. Ltd. v. Vilas Devi, 2001 ACJ 950 (Rajasthan).;