Karnataka High Court
Smt Jayalakshmi vs Union Of India on 14 July, 2009
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
{far short; 'the Tribunal) in net awarding inteifefist date of a{:Cid€:;1t.t3'.11 this: date: nf act;ti7a1"pa.§;::1}<::1?§ T
3. Bxfiaf facts of the case :m1:"§{:lf%?'2~ 'A It is a case of of While he was travelling in Passengeizr 'I'rai1:1 919.535; fen dgwggk inc,-idem: that OCCLIITEQ 't;ffi1dmn and parents havfi the 'I'1'ibm';ai seeking comperfi-'aaitifin. . é,w'arded them cempensation of R33} Eakhsé 'im:erest from the date of the Ordfii' V' sfiatzszz of é(:'i;'ua;'£ payment. The: claimants aggrieved __.'L)"_'?f,:i '_1:3't;z<=. jthfi Tribunal in not awardiitxg interest from 1:191e:__4:§3ai:(%:. r.5i' g::§§ici:::nt have preferred this appeal A 5: ; Lfiarned Cognac} far the parties fairly submit: that ' 13:12 matter is covered by this judgzezizt of the Hoxffble SL1{)1"f:".'II1E; {hurt reported is": 2001 ACEJ page '?Q1 and 2004 AKJJ page 1761 of this Court, acctiiréing ta which Thfi %