MANORMA DEVI W/O LATE BHOLA SAH RESIDENT OF MURAMKALA, TYRE MORE, P.O. GOSA, P. S. & DISTRICT Vs. COAL INDIA LTD. THROUGH ITS CHAIRMAN, 10, NETAJI SUBHASH CHANDRA ROAD, P.O. RESERVE BANK BUILDING, P.S. PARK STREET, KOLKATA

JUDGEMENT

(1.) Heard Mr. P. P. N. Roy, learned senior counsel appearing for the petitioner, Mr. Prashant Vidyarthi, learned counsel appearing for the respondent no. 4-C.M.P.F. and Mr. Arpit Kumar, learned counsel appearing for the C.C.L.

(2.) In this application the petitioner has prayed for a direction upon the respondent no. 4 to pay statutory interest as well as balance compensatory interest at the rate of 10% per annum in terms of the order dated 01.05.2013 passed in W.P.(S) No. 4932 of 2012.

(3.) It has been submitted by the learned senior counsel for the petitioner that the husband of the petitioner had died on 12.12.2010 and after his death the petitioner being his widow was entitled to get the lump sum amount equivalent to hundred times full monthly pension in addition to the pension which is payable to the widow. Learned senior counsel submits that in the earlier round of litigation this Court had specifically ordered that if the amount as claimed by the petitioner is found genuine the same shall be paid to the petitioner with statutory interest within six weeks and if the same is not paid within the said period the petitioner shall be entitled to get compensatory interest at the rate of 10% which shall start from the date when the said amount became payable.