Punjab-Haryana High Court
Smt. Alpana Sharma And Others vs Union Of India And Another on 7 October, 2009
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
FAO No. 3794 of 2008 (O&M)
Date of decision : October 07, 2009
Smt. Alpana Sharma and others
Appellants
Versus
Union of India and another
Respondents
CORAM : HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present : Mr. Rakesh Kumar Sharma, Advocate
for the appellants
Mr. Nitin Kumar, Advocate
for the respondents
NIRMALJIT KAUR, J. (ORAL)
C.M. No. 21329-CII of 2008 C.M. is allowed with all just exceptions. C.M. No. 21330-CII of 2008 This is an application for condonation of delay of 107 days in filing the appeal.
For the reasons recorded in the application, delay of 107 days in filing the appeal is hereby condoned and the application is, accordingly, allowed.
FAO No. 3794 of 2008
The only prayer made in the present appeal is for grant of interest from the date of the claim petition filed before Railway Claim Tribunal.
Learned counsel for the respondents does not dispute that the same is covered by judgment of this court rendered in FAO No. 690 of 2009 titled as Sikander Singh versus Union of India decided on 23.9.2009.
In view of the same, the present appeal is, accordingly, disposed of in the same terms as FAO No. 690 of 2009 with a direction to FAO No. 3794 of 2008 2 the respondents to pay 9% interest on the amount awarded by the tribunal from the date of filing of the claim petition till its actual realization.
(Nirmaljit Kaur) 07.10.2009 Judge reena