UNION OF INDIA Vs. SULTAN MALIK

JUDGEMENT

(1.) The present revision petition has been filed against the judgment and order dated 30th April, 2012, passed by the Court of 4th Additional District Judge, Srinagar, whereby Union of India has been directed to deposit an extra amount of Rs. 13,51,920/- for purposes of satisfying the judgment and decree dated 2nd February, 1998. Counsel for the petitioner submits that the Union of India has already satisfied the judgment and decree in its totality and that the executing Court without relying upon the calculation sheet submitted by the Union of India has passed the judgment and order dated 30th April, 2012.

(2.) Reference to the computation sheet, Annexure-E to the present petition, would show the same does not calculate the interest on solatium at all. The issue therefore is does solatium form part of compensation and if it does, whether interest should be calculated thereupon.

(3.) Learned counsel for the petitioner submits that solatium does not form part of compensation, therefore, interest cannot be calculated thereupon.