DINESH PRASAD ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) The appellants being the claimants have preferred this Misc. Appeal for enhancement of the Award dated 20.06.2014 passed by learned Railway Claims Tribunal, Ranchi Bench, in Case No.TAU/RNC/2005/0042 (Check List No.2912050004) on the ground that though the claim application has been allowed by granting compensation to the tune of Rs.4 Lacs in view of the Railway Accidents and Untoward Incident (Compensation) Rules, 1990, but without interest contrary to the judgment passed by the Apex Court in the case of Thazhathe Purayil Sarabi and others vs. Union of India and another , 2009 7 SCC 372.

(3.) Learned counsel for the appellants has submitted that the incident took place on 13.07.2005, the claim application was filed on 30.12.2005, the matter was adjudicated and decided on 20.06.2014, but the learned Tribunal has not granted any interest rather the learned Tribunal has granted interest @9% per annum, if the amount is not paid within three months from the date of order i.e. 20.06.2014.