L D A Vs. RAKESH KUMAR

JUDGEMENT

(1.) Both these appeals relate to the same fact and can be conveniently disposed of together. Appeal No.906/sc/98 is directed against an order dated 11.2.1998 passed by District Forum-II, Lucknow in Complaint Case No.882/95, and Appeal No.1032/sc/98 is directed against an order dated 11.2.1998 passed by District Forum-II, Lucknow in Complaint Case No.884/95.

(2.) Learned Counsel for the parties are present and we have heard them.

(3.) It is not necessary to give facts in details as the only controversy between the parties is whether the award of interest @ 18% per annum from 1.7.1994 to 31.12.1996 is justified on the facts of the case.