DEVENDRA KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) The appellant, Devendra Kumar Singh, has filed this appeal against that part of the Judgment and order dated 14.3.2008 passed by the Division Bench of the Railway Claims Tribunal, Patna Bench, in O.A. No.9800110 whereby the Board had granted interest at 9% only from the date of order till realization , if it is not paid within two months.

(3.) The learned counsel for the appellant during course of hearing raised only one question and submitted that the interest on the compensation amount should have been granted from the date of registration of the case. In support of his contention the learned counsel relied upon various decisions such as