Lakshi Ghosh vs Nirman Carrying Co. & Anr
2022 Latest Caselaw 7623 Cal

    17
17.11.2022
Ct. No.237
    pg.
                        IN THE HIGH COURT AT CALCUTTA
                           CIVIL APPELLATE JURICTION
                                 APPELLATE SIDE

                               FMA 1101 of 2012
                                       with
                   IA No. CAN 2 of 2013 (CAN 10281 of 2013)
                            (Application not in the file)

                                 Lakshi Ghosh
                                      Vs.
                           Nirman Carrying Co. & Anr.



                    Mr. Subrata Bhattacharjya
                         ... For the appellant/claimant

                    Mr. Rajesh Singh
                         ... For the respondent no.2/Insurance Co.

This appeal is directed against the judgment and

order passed on 2nd November, 2006 and dealt with by the

Commissioner, Workmen's Compensation, Durgapur,

District - Burdwan in Claim Case No.58 of 2003 by

passing an award of Rs.83,192/- in favour of the

claimant/petitioner without any interest.

Learned advocate on behalf of the appellant/

claimant submits that the learned Commissioner,

Workmen's Compensation, did not allow any interest on

the awarded amount of Rs.83,192/-.

However, this appeal has been filed only with a

prayer for interest on the principal amount of Rs.83,192/-.

Learned advocate appearing on behalf of the

National Insurance Company Limited conceded the prayer.

Thus, the respondent no.2/National Insurance

Company Limited is directed to deposit interest @ 6% per

annum on the principal sum of Rs.83,192/- from the date

of filing of the claim petition till the actual deposit of the

amount before the office of the learned Registrar General

of this Court, within six weeks from the date of this order.

The appellant/claimant will be entitled to withdraw

the amount towards interest.

The learned Registrar General will disburse the

amount towards interest to the appellant/claimant on

proper identification.

With the above observation, the appeal, being FMA

1101 of 2012, stands disposed of.

All pending applications, if there be any, also stand

disposed of.

Records of the learned Tribunal along with a copy

of this order be transmitted back immediately.

Urgent photostat certified copy of this order, if

applied for, be given to the parties, upon compliance of

necessary formalities.

(Bibhas Ranjan De, J.)