UNION OF INDIA Vs. NIVRUTI H JANARDHAN DHATE

JUDGEMENT

(1.) Heard the learned counsel for the review petitioner and the learned counsel for the Respondents. The review of the Judgments and Orders passed by this court is sought on the basis of the law laid down by a Division Bench of this court in the case of Sanjay Sampatrao Gaikwad Vs. Union of India in L.P.A. No.74 of 2003 and other connected Appeals delivered on 15th and 16th June 2005.

(2.) By the Judgment of this court First Appeals preferred by the claimants in claim petitions under section 124-A of the Railways Act, 1989 have been allowed. This court has directed that the compensation amount will carry interest at the rate of 6% p.a. or 4% p.a. from the date of filing of the claim application till realization.

(3.) A submission is made on the basis of the Judgment of Division Bench that the interest can be ordered to be paid from the date of the Judgment of the Railway Claims Tribunal. This court while disposing of the First Appeals has directed the payment of interest from the date of filing the claim petitions. In two Appeals, interest is granted at 6% p.a. and in the third one interest is granted at 4% p.a.