SHARDA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Pravin Kumar Gupta, learned counsel for the appellants and Sri Anil Singh, learned counsel, who has appeared on behalf of Respondent/ Railway.

(2.) The present appeal under Section 23(1) of the Railway Claim Tribunal Act, 1987 has been preferred solely for the purpose of claiming interest on the compensation amount from the date of filing of the claim case.

(3.) Heard learned counsel for the appellants on interlocutory application i.e. I.A. No. 7060 of 2011 which has been filed for condoning delay of 1 year 10 months 22 days in filing the present appeal. The appeal under Section 23(1) of the Railway Claims Tribunal Act, 1987, has been preferred with a prayer to direct for payment of interest on compensation amount from the date of filing of the claim case.