REGENT COMPUTRONICS PVT. LTD.

P.RAMADEVI Appellant

V/S

C.B.SAIKRISHNA Respondents

Referred Judgements :-

HERRINGTON V. BRITISH RAILWAYS BOARD [REFERRED TO]
KARNATAKA POWER CORPORATION LTD. V. GEETHA [REFERRED TO]
ORIENTAL INSURANCE CO. LTD. V. S. JAGADISH [REFERRED TO]
AMAR NATH OM PRAKASH FOOD CORPORATION OF INDIA VS. STATE OF PUNJAB [REFERRED TO]
CHAMELI WATI VS. MUNICIPAL CORPORATION OF DELHI [DESTINGUESED (SC): (1985) 9 DELHI REP J 144 (EXPLN. AND DIST.) 8]
CHAMELI WATI VS. MUNICIPAL CORPORATION OF DELHI [DESTING UESED : 1985 ACJ 645 (EXPLN. AND DIST.) 5,6,8,9 W. P. NOS. 981-82 / 84,D/-29-3-1985 (SC) 8]
NARCINVA V KAMAT VS. ALFREDO ANTONIO DOE MARTINS [REFERRED TO]
JAGBIR SINGH VS. GENERAL MANAGER PUNJAB ROADWAYS [DESTING UESED : 1987 ACJ 15 (EXPLN. AND DIST.) 5,6,8]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
STATE OF PUNJAB VS. SURINDERKUMAR [REFERRED TO]
HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [DESTINGUESED : 1992 AIR SCW 1213 (EXPLN. AND DIST.) 5,6,8]

JUDGEMENT

(1.) This miscellaneous first appeal is filed by the appellant against the judgment and award dated 14-2-1992 passed by the Motor Accident Claims Tribunal, Bangalore Rural District, Bangalore, in M.V.C. No. 208 of 1987.

(2.) We have heard the learned counsel for the appellant and the learned counsel for the respondents fully and perused the records of the case.

(3.) Though the appellant has preferred an appeal against the quantum of compensation awarded to him by the Tribunal, he has confined himself in this appeal only regarding the award of interest. The Tribunal has awarded interest at the rate of 6 per cent per annum whereas the contention of the appellant is that the Tribunal ought to have awarded interest at 12 per cent per annum from the date of the petition till the date of realisation.

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P RAMADEVI Vs. C B SAIKRISHNA

Referred Judgements :-

JUDGEMENT

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