H.U.D.A. Vs. MTNL CO

JUDGEMENT

(1.) Order under challenge dated 10.8.2009 of the State Commission would show that argument in appeal on behalf of petitioner/opposite party - Authority was restricted to rate of interest award of compensation and cost of litigation as granted by the District Forum. The District Forum had awarded interest @ 12% p.a. in addition to compensation amounting to Rs. 10,000/-. Impugned order would indicate that award of compensation of Rs. 10,000/- was set aside and amount of cost of litigation awarded by District Forum was also reduced from Rs. 5000/- to Rs. 2000/-.

(2.) Only dispute now remains is with regard to rate of interest from the said date. Having heard Shri Badhran, we do not find any illegality or jurisdictional error in the orders passed by fora below awarding interest at the said rate. Revision petition is, therefore, dismissed being devoid of merit. Revision petition dismissed.