Karnataka High Court
Smt Parvati Jankiraman vs The Union Of India on 15 September, 2009
Author: V.Jagannathan
Bench: V.Jagannathan
' V, VENKATARAMA REDDY, ADV.) IN THE HIGH COURT OF KARNATAKA AT BANGALORE. Dated: This the 15'?" day of September ~ BEFORE . THE HGNELE MRJUSTICE \r.»JAGAN.NAT§HA'N
M.F.A.No.11014/2005'.[R'..C.T.) _--~_T A'~. «T "
BETWEEN: V. 1 SMT PARVATI JAN1_<1RAMANT_j'* V' W/O LATE JANA}{I_RA_MAN3_V. "
AGED ABOUT 54 9 2 KUM SRIDEV1 D/O LA'i_I'E "
AGEI)"AE}QU'1*:-39 _ ' * s/0 LATE JA-NAK1Ee;A1»;AN.,_V _ AGED ABOUT 32 ~ _ ' 4 GOPIJ _ .
s/0 LATE JANAKIRAM-AN , _ AGE}; ABOUT 2'?..YEARS. .ALL AR_E.wAT, 1165, PARVATHINILAYA. _ KQTfiUR13 I.r"LI_A'r.;A13URA, ";n_oQRvAN1NAGARA POST, BANGALORE: 560016.
APPELLANTS THE UNION OF INDIA REP BY THE GENERAL MANAGER, SOUTHERN RAILWAYS, CHENNAI.
l\J THE RAILWAY CLAIMS TRIBUNAL, BANGALORE BRANCH.
[By Sri ASHOK HARANAHALLI, ADV. FOR R1.) RESPO:wj'DEréS?r3. -.2 K THIS MFA FILED U/S.23m .QFp_RAII_."\VA'i'::SCI'.fflM.SV TRIBUNAL ACT AGAENST THE JU:DOME1\:T'A1§:D'--O1u>EE.., f DATED 22 /2/2007 PASSED IN O.A'..NO.V_101/99, pO'N*'I'vHE~_ "
FILE OF THE CLAIMS' BANGALORE, ALLOWING PETfT1Oi\1g FOR COMPENSATION & OF COMPENSATION. ' " " 7 "
THIS APPEAL cOM1N~O '?fmR..T'ORDERS THIS DAY. THE FOLLOWING:
E N T _}p'I~"ieeard Sides both On I.A.I/O7 and on the _V.Oi7.ihie'~--.appea1. I.A.I/O7 is allowed. Delay is eofi-ziponecithas euifieient cause is shown. SO far as the merits of the appeal? it the eniy grievance of the appeilants is _,that the interest was payable from the date of the it application and not from the date of the order. %
3. In View of the above submission and "the position in law being to grant interest from the _ application, it is accordingly ordered * passed by the Claims Tribunaj_,sha_lp1 in so far as the interest part is c;C};nce_A:rined:'i~:
is payable from the date tif_,:t"h.e applaicatien from the date of the order ofitheffibnnaliii The appeal is al1AQwe_d.yteV._VtAl'ie a'bcifeIsyVe§ktent. Dvr: