UNION OF INDIA Vs. TEK RAM

JUDGEMENT

(1.) Heard.

(2.) This petition has arisen from the order passed by the learned Executing Court rejecting the objection of the petitioner as to its liability to pay interest on the amount of solatium.

(3.) The respondents in this petition were awarded compensation under the Land Acquisition Act. Award was passed by the learned Land Acquisition Collector against which reference petition was filed by the respondents.