UNION OF INDIA Vs. SUDHAN BISWAS

JUDGEMENT

(1.) All these petitions are being disposed of by a common judgment since identical question of law is involved in all the cases.

(2.) According to the claimants, they are entitled to interest on the amount of solatium as per the law laid down in Sundar v. Union of India, 2001 AIR(SC) 3516 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 v. Union of India, 2006 AIR(SCW) 5813 in the following terms :