RADHA SAHA Vs. DAYANAND AGARAWAL

JUDGEMENT

(1.) DELAY in filing the appeal is condoned.

(2.) THE appeal is taken up for hearing and final disposal today itself.

(3.) THE limited and short grievance of the appellant in this appeal is that the Tribunal while granting the compensation and awarding interest on the compensation amount, calculated the interest from the date of the award and that pendente lite interest was not awarded in favour of the appellant.