- (1.) Leave granted.
(2.) We have heard learned Counsel for the parties finally by their consent.
(3.) The short question involved in this appeal is about the pendente lite interest. The appellant contends that he was entitled to grant of the said interest. Learned Counsel for the respondent pointed out that against the main award the appeal is already pending in the High Court and which is in the daily list. In our view, this question also can be linked up with the question in the main appeal so that the High Court can have comprehensive view of all relevant aspects.;