Punjab-Haryana High Court
Smt. Sushila Devi And Others vs Union Of India on 20 November, 2009
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
FAO No. 3932 of 2009 (O&M)
Date of decision : November 20, 2009
Smt. Sushila Devi and others
Appellants
Versus
Union of India
Respondent
CORAM : HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present : Mr. S.P. Chahar, Advocate
for the appellants
Mr. Sandeep Vermani, Advocate
for the respondent
NIRMALJIT KAUR, J. (ORAL)
C.M. No. 18211-CII of 2009 This is an application for condonation of delay of 302 days in filing the appeal.
For the reasons recorded in the application, delay of 302 days in filing the appeal is hereby condoned.
C.M. is allowed.
FAO No. 3932 of 2009 Learned counsel for the appellant at the outset restricted his claim only to the grant of interest from the date of filing of the claim petition till the date of payment. He has further prayed for grant of interest at the rate of 12 % per annum.
It is not disputed by learned counsel for the parties that the present appeal is covered by judgment rendered by this Court in the case of FAO No. 690 of 2009 titled as Sikander Singh versus Union of India decided on 23.9.2009.
FAO No. 3932 of 2009(O&M) -2-
In view of the statement made by learned counsel for the parties, the present appeal is disposed off in the same terms as FAO No. 690 of 2009 with direction to 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.
Disposed off accordingly.
(Nirmaljit Kaur) 20.11.2009 Judge reena