SUDERSHAN KUMARI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE only question that arises for consideration in this case is whether the appellant is entitled to interest on the delayed payments of retiral and terminal benefits of her deceased husband more than what has been granted by the learned Single Judge? The operative part of the order dated July 29, 2011 passed by learned Single Judge reads as follows: -

(2.) IT was a case of deemed civil death of the appellant's husband who went missing in the year 1993. As the authorities were not granting service benefits to her, the appellant firstly approach this Court in CWP No. 7709 of 2007 which was allowed on 03.12.2007 and it was thereafter that due amounts were released in her favour in December, 2008. In terms of the above -reproduced directions issued by the learned Single Judge, the appellant has been awarded interest for a period from March, 2008 to December, 2008 only.

(3.) ORDERED accordingly.