Punjab-Haryana High Court
Punjab State Power Corporation Ltd vs Rajinder Kaur (Deceased) Th. Lrs Jasbir ... on 24 April, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR 270-2017 (O&M)
Date of decision: 24.04.2018
Punjab State Power Corporation Ltd. .....Petitioner
versus
Rajinder Kaur (deceased) through his LRs ......Respondents
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.Roshan Lal Sharma, Advocate for the petitioner
Mr.Pritam Saini, Advocate for the respondents
1. Whether Reporters of Local Newspapers 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?
Kuldip Singh, J. (Oral)
Heard.
Impugned in the present revision petition are the orders dated 29.2.2016 (Annexure P4) and dated 28.1.2016 (Annexure P6) passed by learned Additional District Judge, Rupnagar.
The short controversy involved in the present case is that the petitioner claims that interest on solatium and additional compensation is not payable. However, the Executing Court held that the same is payable. The controversy has been settled by this Court in a case titled as Punjab State Power Corporation Ltd. vs. Jasbir Singh and another, passed in CR- 3405-2016 (O&M) decided on 14.3.2018 by passing a reasoned order. Therefore, in view of the above said authority, it is held that interest on solatium and additional interest is payable. Consequently, there is no force in the present revision petition and the same is accordingly dismissed.
Since the main case has been dismissed, therefore, the pending CM, if any, also stands disposed of.
24.04.2018 (Kuldip Singh)
gk Judge
Whether speaking/ reasoned: No
Whether Reportable: No
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