Punjab-Haryana High Court
Reeta Rani vs Union Of India on 4 November, 2009
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
CM No.22666-CII of 2009 and
FAO No.432 of 2008
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CM No.22666-CII of 2009 and
FAO No.432 of 2008
Date of decision : 4-11-2009
Reeta Rani
....Appellant
VERSUS
Union of India
....Respondent
CORAM:- HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. Namit Sharma, Advocate,
for the applicant-appellant.
Mr. Jagdish Marwaha, Standing Counsel,
for Union of India - Railways.
NIRMALJIT KAUR, J. (Oral)
CM No.22666-CII of 2009 and FAO No.2505 of 2009 This is an application for disposal of appeal. Learned counsel for the applicant-appellant restricts his prayer to the grant of interest only.
Learned counsel for the parties agreed that the present appeal is covered by the judgment rendered by this Court on 23.09.2009 in FAO No.690 of 2009 titled as Sikander Singh versus Union of India.
In view of the said statement made by learned counsel for the parties, the appeal is allowed and the interest shall be now CM No.22666-CII of 2009 and FAO No.432 of 2008 -2- awarded @9% on the amount so awarded by the Railways Tribunal from the date of the claim petition till the payment was so made.
Allowed in the same terms as in FAO No.690 of 2009 decided on 23.09.2009.
(NIRMALJIT KAUR)
4-11-2009 JUDGE
manju