Karnataka High Court
Smt Mahaboob Jan vs Union Of India on 27 September, 2012
Author: N.Ananda
Bench: N.Ananda
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF SEPTEMBER 2012
BEFORE
THE HON'BLE MR.JUSTICE N.ANANDA
M.F.A.NO.5965/2011
BETWEEN:
SMT MAHABOOB JAN
AGED ABOUT 57 YEARS
W/O LATE MAHABOOB SAB
R/AT NO.25-1-49, AHMED NAGAR
PARGI ROAD, KAMELA, HINDUPUR
ANDHRA PRADESH
... APPELLANT
(BY SRI R KRISHNA REDDY, ADV.)
AND:
UNION OF INDIA
SOUTH WESTERN RAILWAYS, HUBLI,
REP. BY ITS GENERAL MANAGER
PIN CODE:580020
... RESPONDENT
(BY SRI N S SANJAY GOWDA, ADV.)
MFA FILED U/S 23(1) OF THE RAILWAY CLAIMS
TRIBUNAL ACT, AGAINST THE JUDGMENT DATED
25.03.2011 PASSED IN O.A.NO.6/2004 ON THE FILE OF
THE RAILWAY CLAIMS TRIBUNAL, BANGALORE BENCH,
BANGALORE, ORDERING THAT A SUM OF Rs.2,00,000/-
SHALL BE PAID BY CHEQUE AND Rs.2,00,000/- SHALL BE
INVESTED IN SCHEDULED BANK.
THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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JUDGMENT
Heard the learned Counsel for parties.
2. The tribunal has omitted to award interest. Therefore, the appeal is accepted. The impugned award is modified. The appellant is entitled to interest on compensation awarded by the Tribunal at 6% p.a. from the date of petition till the date of deposit.
Sd/-
JUDGE nas.