GUDIYA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Appeal has been preferred against the order/award dtd. 17/11/2014, passed by learned Member (Technical), Railway Claims Tribunal, Ranchi Bench, Ranchi in Case No. OA(IIU)/ RNC/ 2011/ 0069 whereby and whereunder, learned Tribunal allowed the case of the appellants and Rs.4.00 lacs was awarded as compensation if the said amount is not paid within three months of the judgment, same shall bear a simple interest @ 9 % per annum till the date of actual payment.

(2.) Learned counsel for the appellants has submitted that the learned Tribunal has committed manifest error in not granting any interest on the awarded compensation. It is argued that in similar circumstances, the Hon'ble Supreme Court in Tahazhathe Purayil Sarabi and Others Vs. Union of India and Another; 2009 ACJ 2444 had held that interest should be paid from the date of accident or the date of application.

(3.) Per contra, learned counsel for the respondent/Railways has contended that the present appeal for non-payment of the interest on the awarded compensation by the Tribunal from the date of application/from the date of accident is not maintainable.