Chigari Gowramma vs Y Devendrappa on 11 February, 2010

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Karnataka High Court

Chigari Gowramma vs Y Devendrappa on 11 February, 2010

Bench: C.R.Kumaraswamy

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
QATED THIS THE 11?" DAY OF FEBRUARY, 2010

BEFORE

THE HON'BLE MR. JUSTICE C.R. KuMARAsw.;$im(.:'O:'V' 

MISCELLANEOUS FIRST APPEAL No.»V1.5/«2o.*_'1.o'Eﬁvvq   

BETWEEN:

1.

Chigari Gowramma,
W/o late C. Channabasapp
Age: 43 years,  

Sarvesha  '  
S/0 {ate C. Channabasappa, '
Age: 19 years, _    

Chigari A1::<kam'rEﬁ'av_'vV    _ _
D/0 late  Chéann_abasaptpa;=._V» " 
Age: 18 years. ,  '  

AH are resigji:'*:g.at  Vzitiage,
I-;.a'I'a_pana'3Ta.|!{ fafokr   ..... .. c

D'a_var'1age"re §istr_?ct«_..

 Apoeilants

(By   Advocate)

E;
4'   S,/"0 .Gah_gamma,
 _ Ow'r_1e"r of Toyota Quaifes
 ..._"b'eariing No.KA--29--M--4788,
 --._4'A:*assikere Viilage,
 Harapanahafli Taiuk,
'' 'Davanagere District.

"*{.._" Eéeve n-drappa,

Q./'



2. The Divisionai Manager,
Nationai Insurance Co., Ltd, 
Davanagere.  Respondents.

(By Sri. B.C. Seetharama Rao, Advocate for R2 Notice to R1 dispensed with) This Misceiianeous First Appeai is ﬂies} Lin'd'er_ Esectiion Z-30('1*)=of'. Workmen's Compensation Act against the_Or_der~r'daited. 3": 2-QG%;_i passed in WCA:CR:NO.1S9/2008 onvthe fiie ofuthe La_gho'ur'~Oii5icer * V' and Commissioner for Workmen's' C.ompen._sation,*_E3.ava_Vnagere , * District, Davanagere, partiy aiiow'i"ng"'--i.the c.!air"n_'petitio'n for compensation and awarding interest__'at_1--.s2_v% p'e«.r_annLiim from one month from the date Ofa'CB_L1diC3tEOfi.._:

This Misceiianeous First "f._cjr.'~Admission this day, the Court deiivergeid the §oii0wing_;

L i This Misce-iianeousu'Fi:i=~stApvpieai is ﬂied under Section 30(1) of the Workme'n'sV"'CompVensati'on_"..'t'Act against the Order dated 3i.3:2oos<.i--.ipas'sea in"WC__A_;'(ZR:NO.§iS9/2008 on the fiie of the 1_ai'3'oti'r1{}--ffiVce.vr_ 'andg'Commissioner for Workmen's Compensation, :7R,_Davanage're Dist;-.icAt:,'V'Davanagere, partiy aiiowing the claim :7».pet;'tion fo'r',c'onip4'ensation and awarding interest at 12% per .1 --aVn'iiiimxi'rom one month from the date of adjudication. BC. Seetharama Rap undertakes to fiie power for 'V V "--...Respondent No.1 within eight weeks. if,

3. With the consent of the Eearned counsel fo'r.._kthe appeltants and the learned counsel for the respon_d'e'nts;..'._:th-is matter is heard on merits. The materiats pla_c-ed,.4_:befo--r:e._trsis"

Court are sufficient to dispose of this mat_ter:at'At~h§'s»stag-ed.'v.'-..__'H..,_t

4. The short question that '-.a'r'i~ses "f'or_ co_ns;d'e;r"a'tr'ori is " A whether the Commissioner was rightr-'in-.a_:wa'r-ding inte-rest: at 12% per annurn from one month from_r.'the..d'iate orvvrardjudication. S. Learned forV:theis~u«bmits that interest may be awarded: in principles laid down by the Hon'bEe §3.uprleme"'Ct}u:rt i»n"~th'e..c'ase of ORIENTAL INSURANCE COMPANY LIMITE_D VVS'._EVrfJrl[i>"';_.»r.l\§AS1R AND ANOTHER reported in_.gOO9 SCW Learned counsel for the respondents su'e_m.its'«that_:interestmay be awarded as Eaid down by the Apex Court"i~nAVthVe deE_:"si__o'ri1,"(fi.ted supra. In appeal, there is a delay of 207 days in filing the 1'--V.ap.pe~a__:.=_»_ifflt.2nce learned counsel for the respondent submits that 'i7idr'i-t'eVrhest shalt not be awarded for the delay period of 207 days.

-or 6/

7. Applying the principles laid down by the E-lon'bie Supreme Court in the case of OREENTAL INSURANCE CQV.lVi'.F5_}i\el\_3\' LIMITED .vs. MOHD. NASER AND ANOTHER reported i_r;r*2o.'o§'__jjAJ1e SCW 3717, the interest on the compensation a*$.\i:arde»d"

at the rate of 7 1/2 0/G from the date of filing :t.l7ie}C'l'a»irli_'pet'i'tl'0.fiVtill 1' date of award and thereafter at 12% per afinoiww date of award til! the date of deposit after de'd.ercti_ng the iinteresit for the delay period of 207 day's;_4_.""p«. telfai.s'"vobser\ratAion, this Miscellaneous First Appeal is d'Eesp:'osedv__Vof_. l l ., 1 A. ..... .. V

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