STEEL AUTHORITY OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred against the award dated 20.3.91 passed by the Railway Claims Tribunal, Jaipur Bench, Jaipur in Case No. OA-I-38 of 1990.

(2.) On account of short delivery of the consignment of 19,710 MT of steel rounds booked on 28.4.1987 from D.S.P. Durgapur to MIC Siding, Jaipur, claim petition has been filed by appellant Steel Authority of India in Railway Claims Tribunal, Bench at Jaipur wherein an award of Rs. 3,383 including Rs. 2,279 cost of the application, Rs. 30 as process fee and Rs. 1,074 as advocate's fee, was passed.

(3.) Learned counsel for appellant only raised the point of interest and contended that due to lapses on the part of the railway authorities, the appellant deprived of from the utilization of the money which was blocked because of the loss of consigned goods. He also contended that the provisions of Civil Procedure Code are applicable and thus by virtue of the provisions of section 34 of Civil Procedure Code, the appellant is entitled to get the interest on the amount awarded as compensation.