AMRENDRA BAHADUR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Pradeep Singh Somvanshi, learned counsel for the appellants and Ms. Harsha Yadav, learned counsel for the respondent.

(2.) The sole argument advanced by learned counsel for the appellants is that interest has been awarded from the date of award, whereas it should have been awarded from the date of incident as per judgement of Hon'ble Supreme Court in the case of Union of India vs. Rina Devi; Civil Appeal No.4945 of 2018.

(3.) Learned counsel for the appellants relying on the judgement of the High Court of Punjab and Haryana at Chandigarh in Civil Revision No.3730 of 2019 (O&M); Anju and others versus Union of India and other connected revisions further submits that the learned Tribunal has wrongly and illegally directed to make the payment of compensation awarded by the Tribunal in installments and the total amount is liable to be released. Therefore, the impugned judgement and award is liable to be modified accordingly.