SARALA MEHRAGAON Vs. UNION OF INDIA

JUDGEMENT

(1.) This case is listed for admission. Since, only question involved in this appeal is whether the interest on the award amount is payable from the date of filing of the claim petition or from the date of passing of the award, therefore, this appeal is heard finally.

(2.) The case of the appellant is squarely covered by the order passed in MA No. 229/2009 vide order dated 2.7.2009 by this Court in which considering the judgment passed by Division Bench of this court in the matter of Siddha Muni Shukla and others vs. Union of India and another in MA No. 2868/2006 and another judgment passed in the case of Union of India vs. Smt. Laxmipati and another, 1995 AIR(MP) 90, it has been held that the interest be paid @ 6% per annum on the award amount from the date of filing of the application till the award was passed. For rest of the period, the interest is ordered to be paid as ordered by the Tribunal.

(3.) Since, the case of the appellant is squarely covered by the aforesaid judgment, therefore, this appeal is partly allowed and disposed of with a direction that the interest on the award amount shall be payable @ 6% per annum from the date of filing of the claim application before the Tribunal till the award was passed. For rest of the period, the interest is ordered to be paid as ordered by the Tribunal.