MAINURA BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these three appeals were heard together as common question of law is involved in these three appeals.

(2.) ALL these three appeals were directed against three different awards passed by the railway Claims Tribunal awarding compensation in favour of the claimants thereby directing the Railway Authority to pay the awarded amount within a stipulated period with a condition that in default of payment of the amount within 60 days from the date of passing the award, the same should carry simple interest @ 6% p. a. from the date of award till realization.

(3.) BEING dissatisfied, the claimants have preferred the present three appeals.