Report No. 85
14.3. Interest prior to making of claim.-
As to interest prior to the making of the claim under the present law as contained in the Act, interest is not granted from the date of the accident, but only from the date of the claim. Such has been the judicial construction.1 Section 110CC, by its express terms, also does not provide for such interest.
1. (a) Orissa Mining Corporation v. Kopula, ILR 1975 Cutt 1072;
(b) New India Assurance Co. v. Surjyamoni, AIR 1980 Ori 17 (19), para. 12.
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