UNION OF INDIA Vs. MUKESH

JUDGEMENT

(1.) HEARD learned counsel for the appellant.

(2.) LEARNED counsel for the appellant has filed this appeal against the judgment dated 12. 08. 2008 by which the learned Tribunal has awarded the interest @ 6% per annum from the date of the filing of the claim.

(3.) SO far as the award of interest @ 6% per annum is concerned, the learned Tribunal has taken into account the provisions of Section 34 and the circumstances leading to the award of interest have been considered and accordingly the interest has been awarded w. e. f. from the date of filing of the claim application and not from the date of the accident.