UNION OF INDIA Vs. A DAS

JUDGEMENT

(1.) MFA No.5123/2009 is filed by Railways to set aside the impugned award. MFA No.5261/2009 is filed by claimant for awarding interest from the date of application till the date of deposit.

(2.) I have heard learned counsel for Railways and learned counsel for claimant.

(3.) THE learned counsel for claimant would justify the impugned award.