UNION OF INDIA Vs. SAMBHU CHARAN DEBBARMA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is directed against the order, dated 12th August, 2015 passed by the learned Land Acquisition Judge, Court No.2, West Tripura, Agartala in case No.Ex(M) 14 of 2006.

(2.) According to the claimant, he is entitled to interest on the amount of solatium as per the law laid down in Sundar Vrs. Union of India, 2001 7 SCC 211 whereas the case of the Union of India is that no specific interest has been awarded on the amount of solatium and therefore, the interest on the solatium shall be payable only w.e.f 19.9.2001 when Sundar's case was decided.

(3.) This Court has earlier decided this issue and this Court has interpreted the judgment in Gurpreet Singh Vrs. Union of India, 2006 8 SCC 457 in the following terms :