Section 14 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
14. Award of interest where any claim is allowed.
- Where any Tribunal makes an order for maintenance made under the Act, such Tribunal may direct that in addition to the amount of maintenance, simple interest shall also be paid at such rate and from such date, not earlier than the date of making the application, as may be determined by the Tribunal which shall not be less than five percent, and not more than eighteen per cent :Provided that where any application for maintenance under Chapter IX of the Code of Criminal Procedure, Samvat 1989 is pending before a Court at the commencement of this Act, then the Court shall allow the withdrawal of such application on the request of the parent or the senior citizen and such parent or the senior citizen shall be entitled to file an application for maintenance before the Tribunal.
