KARI BAI @ KALI BAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. With consent of learned Counsel for the parties, matter is finally heard.

(2.) The appeal under Section 23 of the Railways Claims Tribunal Act, 1987 at the instance of claimants, is directed against the award dated 13-3-2014 passed by Railways Claims Tribunal, Bhopal Bench, Bhopal.

(3.) The challenge is confined to grant of interest on compensation awarded, which is restricted from 17-6-2013 and not from the date of institution of claim.