LALITHA MATHUR Vs. ANIL KUMAR

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 27.07.2012, whereby ld. Tribunal has granted compensation as under: <FRM>JUDGEMENT_3607_ILRDLH23_2013.htm</FRM> Interest @ 9% per annum from the date of filing of the petition till realization has also been awarded by the ld. Tribunal.

(2.) INSTANT appeal has been filed for enhancement of the award noted above.

(3.) TO strengthen his arguments on this issue, ld. Counsel for the appellants has relied upon case the case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563 wherein the Apex Court has held as under: