Anjani Kumar Mishra, J. - (1.) Heard Shri M.C. Chaturvedi, Senior Advocate for the revisionist and Shri Mahtab Alam for the opposite party.
(2.) The instant revision at the instance of the Krishi Utpadan Mandi Samiti, Bareilly is directed against the order dated 26.02.2003 passed in Execution Case No.1 of 2003. The Execution Case was instituted for executing an award of the Court made on 20.09.2000, which has subsequently been modified by the Apex Court in Civil Appeal No.515 of 1999 directing payment of 30% solatium, on the compensation awarded.
(3.) Before the executing Court,two questions arose for determination. The first was whether the solatium awarded by the Apex Court, while modifying the award, would attract payment of interest, thereon. The other issue was regarding the mode of calculation of the compensation awarded.;