DTC Vs. OM PRAKASH SHARMA

JUDGEMENT

(1.) These are two cross appeals filed by the appellants (i.e. DTC and Om Prakash Sharma respectively) against the same order dated 10.02.2009 passed by the learned Senior Civil Judge by virtue of which the judgment and the decree passed by the learned Civil Judge on 20.10.2007 was affirmed.

(2.) The DTC has challenged the impugned order by raising substantial question of law while as Mr. Sharma has challenged the rejection of the prayer by the learned Senior Civil Judge with regard to grant of interest @ 24% per annum on the pensioner benefits and awarding interest only @ 8% per annum.

(3.) Before dealing with the respective contentions of the parties, it would be pertinent here to give the brief facts of the case. It is also made clear that the parties are being referred by their names in order to avoid any confusion with regard to the status in the present appeal.