ASHA RANI Vs. UTTRANCHAL S R T C

JUDGEMENT

(1.) DELAY condoned. Leave granted. Heard learned counsel for the parties.

(2.) THE Appellants-claimants were granted compensation of rs. 1,20,000/- by the Motor Accident Claims Tribunal for the death of the husband of first Appellant, by judgment dated 12. 9. 1984. The tribunal did not award any interest. The respondent-Corporation filed an appeal and the payment to the extent of 50% i. e. Rs. 60,000/- was stayed by the High Court on 21. 12. 1984. Ultimately, after 19 years, on 8. 7. 2003, the High Court dismissed the appeal. As the appellants were denied the benefit of compensation amount awarded by the Tribunal from 12. 9. 1984, they have filed this appeal by special leave for the limited relief of interest at the rate of 24% per annum on the withheld amount.