SIRI CHAND Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) On 17th July, 2018, after hearing the counsels the following order was passed:

(2.) Thereafter, the proceedings were adjourned from time to time.

(3.) The appellant, under list of documents dated 30th August, 2018 has filed (i) certified copy of decree dated 13th July, 2001 of the Court of Additional District Judge (ADJ), Delhi in LAC No.959/1993; (ii) certified copy of reply filed in LAC No.959/1993 aforesaid; (iii) certified copy of application for payment of interest on solatium and additional amount filed in LAC No.959/1993; (iv) certified copy of statement of account for interest on solatium and additional amount filed in LAC No.959/1993; and, (v) certified copy of order dated 18th December, 2009 in Ex.No.251/09/01 of the Court of ADJ-01, Dwarka Court.