S KADAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24.10.1994 passed by the M.A.C.T. Delhi, whereby the amount of compensation of Rs. 50,000.00 as claimed by the appellant was awarded to him.

(2.) The appellant moved the M.A.C.T. Delhi seeking damages to the tune ofRs. 50,000.00 for the injuries sustained by him in a motor accident. The Tribunaldecreed the said claim but did not allow interest on the facts and circumstances ofthe case. Learned Counsel for the appellant has assailed the impugned award on theground that the learned Tribunal has erroneously exercised his discretion indisallowing interest on amount of compensation.

(3.) Reliance has been placed on the dedsion of the Apex Court in Ramesh Chandra v. Randhir Singh & Ors. 1990 ACJ 777 (SC), in support of the said contention. Their Lordships have observed that: