CHANDER ALIAS CHANDU Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is aggrieved by the order dated 28.2.2006 passed by the learned Addl. District Judge, Delhi in Execution No. 865/2006.

(2.) The learned Judge, while executing the decree, held that as per the decree, interest on the solatium payable as per the enhanced compensation and additional amount payable under Section 23 (1-A) of the Land Acquisition Act, 1894 have not been granted, therefore petitioner would not be entitled to said 2 components of interest.

(3.) The learned Judge has held that the Executing Court cannot modify the decree.