UNION OF INDIA Vs. BHUBNESHWAR PRASAD JADUKA

JUDGEMENT

(1.) These two second appeals arise out of a Common Judgment, Second Appeal No. 189 of 1975 has been preferred by the defendant Union of India whereas Second Appeal No. 211 of 1975 has been preferred by the plaintiff. This judgment will govern both the appeals.

(2.) The three substantial questions of law formulated in Second Appeal No. 189 of 1975 are as follows:

(3.) In second Appeal No. 211 of 1975 the only substantial question of law formed was whether, the plaintiff is entitled to any interest on the amount of damages awarded to him by the court of appeal below and whether the lower appellate court was right in law in refusing interest, without giving any reason, on the amount of damages determined by it and giving a decree for the same in favour of plaintiff.