RITA BAKSHI Vs. M3M INDIA LIMITED.

JUDGEMENT

(1.) We have heard the learned counsel for the decree holder and the judgment debtors, and have perused the record.

(2.) The Award made vide the Order dtd. 11/6/2018 of this Commission in C.C. No. 2123 of 2016 Rita Bakshi vs.M3M India Limited and ors., which has attained finality within the meaning of Sec. 24 of the Act 1986, is reproduced as under:

(3.) It is admitted to by both sides that the entire amount paid by the decree holder to the judgment debtors i.e. the deposited amount of Rs.2,74,79,831.48p. has been refunded. The'compensation in the form of simple interest' at the rate of 11% per annum from the respective dates of deposit till the date of realisation has also been paid. The cost of litigation of Rs.25,000.00 has been paid as well.