Punjab-Haryana High Court
Union Of India vs Gurbachan Singh Since Deceased Thrugh ... on 4 February, 2016
Author: K. Kannan
Bench: K. Kannan
C.R. No.728 of 2016 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.728 of 2016 (O&M)
Date of Decision.04.02.2016
Union of India .......Petitioner
Vs.
Gurbachan Singh (since deceased) through his LRs and others
......Respondents
2. C.R. No.754 of 2016 (O&M)
Union of India .......Petitioner
Vs.
Mukhbir Singh and others ......Respondents
3. C.R. No.758 of 2016 (O&M)
Union of India .......Petitioner
Vs.
Mohan Singh (since deceased) through his LR and others
......Respondents
4. C.R. No.759 of 2016 (O&M)
Union of India .......Petitioner
Vs.
Mohinder Singh (since deceased) through his LR and others
......Respondents
5. C.R. No.760 of 2016 (O&M)
Union of India .......Petitioner
Vs.
Swarn Singh and others ......Respondents
6. C.R. No.778 of 2016 (O&M)
Union of India .......Petitioner
Vs.
Boor Singh (since deceased) through his LRs and others
......Respondents
Present: Mr. Vivek Singla, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
PANKAJ KUMAR
2016.02.08 12:46
I attest to the accuracy and
integrity of this document
C.R. No.728 of 2016 (O&M) -2-
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J. (ORAL)
1. All these cases relate to a claim for interest on solatium. A strained interpretation was attempted to be projected by the Union before the Executing Court that interest cannot be claimed unless the Court had ordered it and if at all, the interest can be claimed only after the date of decision in Sunder Vs. Union of India 2001 (2) LJR 856. The decision in Sunder's case (supra) was clarified by the Supreme Court in Gurpreet Singh Vs. Union of India (2006) 8 SCC 457 where the Court had set out three propositions and I am not inclined to repeat them, for this Court had an occasion to deal with it again in Union of India Vs. Bhalle Ram in C.R. No.690 of 2016 decided on 03.02.2016. The propositions allow for claiming interest on solatium even for a date prior to Sunder's case (supra) if there had been no rejection by the Reference Court or higher court for interest on solatium on explicit terms. In every other case, interest will be claimable even for the date prior to the decision in Sunder's case. The exception would still be in a situation where full satisfaction had been recorded. Mere payment of some money or deposit made by the Union under the assumption that it had made the full payment cannot secure to itself the benefit of non- liability for interest on solatium prior to the decision in Sunder's case. It is only the full satisfaction recorded that can give an immunity against further payment. In every other situation, the decision in Sunder Vs. Union of India must be given full expression.
PANKAJ KUMAR2016.02.08 12:46 I attest to the accuracy and integrity of this document C.R. No.728 of 2016 (O&M) -3-
2. All the revision petitions are dismissed.
(K. KANNAN) JUDGE February 04, 2016 Pankaj* PANKAJ KUMAR 2016.02.08 12:46 I attest to the accuracy and integrity of this document