NAGESHWAR PRASAD YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) This is an Appeal preferred against order dated 29th September 2010 passed in Claim Case No. OA 00120/2000 by which the claim was allowed in favour of the appellant as regard to interest therein in the order that in the event Award is not satisfied within two months the Railway shall be liable to pay @ 9% from the date of application.

(3.) The claimant appellant preferred execution proceeding for realization of interest on the ground that railway respondent fail to satisfy the Award within stipulated two months.