P.LAXMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the facts of the case, the issues involved, the parties to the lis and the order under challenge in both these appeals are similar, both these appeals are being disposed of by this common judgment.

(2.) Challenging the order dated 11.06.2010 passed in O.A.A.No.392 of 2007 by the Railway Claims Tribunal, Secunderabad Bench at Secunderabad ('the Tribunal', for brevity), the Union of India, represented by the General Manager, East Coast Railway, Bhuvaneshwar, preferred C.M.A.No.978 of 2010 seeking to set aside the impugned Award, and the applicants preferred C.M.A.No.936 of 2018 seeking enhancement of rate of interest granted on the amount of compensation.

(3.) Heard both sides and perused the record. The parties are hereinafter referred to, as arrayed before the Tribunal.