Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1069 OF 2009
Uttaranchal Transport Corporation Ltd. ...Appellant(s)
Versus
Smt. Vimla Devi & Ors. ...Respondent(s)
O R D E R
Upon being mentioned in para 15 of the judgment the dated
16/2/2009 line `the MACT shall work out the entitlement on the aforesaid
basis' is deleted.
para 15 of the judgment shall now be read as follows:
“Keeping in view the parameters indicated above it would be
appropriate to fix the multiplier at 10 and the rate of interest @ 6% p.a.”
................ .J.
(Dr. ARIJIT PASAYAT)
...................J.
(ASOK KUMAR GANGULY)
New Delhi,
March 3, 2009.