SUNDER SINGH SANDHU (D) BY LRS. vs. HIMACHAL ROAD TRANSPORT CORP.

Case Type: Civil Appeal

Date of Judgment: 22-01-2010

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Full Judgment Text

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NO. 1 IN CIVIL APPEAL NO. 3973 OF 2007 SUNDER SINGH SANDHU (D) BY LRS. ..... APPELLANTS VERSUS HIMACHAL ROAD TRANSPORT CORP. & ANR. ..... RESPONDENTS O R D E R th We see from the order of 27 August, 2007, that we had not made any comment with regard to the interest that had been awarded to the appellant. In this view of the matter, the order of the tribunal insofar as it pertains to interest is maintained. Interlocutory Application is disposed of accordingly. The amount of Rs. 5 lakhs awarded will carry interest at the rate of 9 per cent in terms of the order of the High Court. ..................J [HARJIT SINGH BEDI] ..................J [J.M. PANCHAL] NEW DELHI JANUARY 22, 2010.