UNION OF INDIA Vs. BIRBAL

JUDGEMENT

(1.) AFTER hearing the learned counsel for the parties and going through the impugned order, this Court is of the opinion that interest is payable on the solatium because solatium is also a part of compensation.

(2.) LEARNED counsel for the petitioner relies upon 1996 LACC 330 Prem Nath and another v. National Fetilizers Corporation of India Ltd. and others and submitted that interest is not payable on solatium. This Court, however, is of the opinion that interest is payable on solatium as the solatium is also a part of the compensation.

(3.) IN view of these two decisions, there is no difficulty in holding that interest is payable on the solatium. Order accordingly.