Punjab-Haryana High Court
Smt. Manju Bhatt And Others vs Union Of India on 3 December, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No. 4742 of 2009 (O&M)
Date of decision: 3.12.2009
Smt. Manju Bhatt and others
..Appellants
v.
Union of India
.. Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Somesh Gupta, Advocate for the appellants.
Mr. Puneet Kumar Jindal, Advocate for the respondent.
...
Rajesh Bindal J.
Challenge in the present appeal is to the order dated 30.10.2007, passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh, whereby interest on the amount of compensation has not been allowed to the appellants.
Learned counsel for the respondent fairly concedes that the claim made by the appellants in the appeal regarding payment of interest from the date of application till the actual payment of the amount of compensation is squarely covered by the judgment of this Court in FAO No. 110 of 2009 -Des Raj v. Union of India, decided on 17.7.2009.
Accordingly, for the reasons stated in Des Raj's case (supra), the present appeal is allowed in the same terms.
(Rajesh Bindal) Judge 3.12.2009 mk