LAWS(P&H)-2003-7-172

PREM NATH BERI Vs. PUNJAB STATE

Decided On July 22, 2003
Prem Nath Beri Appellant
V/S
PUNJAB STATE Respondents

JUDGEMENT

(1.) THE petitioner filed an application for execution of a decree passed on the basis of an award. Contention of the petitioner was that interest was payable from the date the amount became payable as per order dated 5.8.1989 making the award rule of the Court. It was submitted that amount became payable on 19.10.1959 when the work was executed. The executing Court rejected this contention and held that the date when the amount became payable is the date of the order making the award rule of the Court i.e. 30.6.1986. The execution application was dismissed as fully satisfied as the amount had already been paid.

(2.) I have perused the impugned order. I do not find any infirmity in the said order, warranting interference by this Court.