- (1.) Aggrieved by the judgment dated 3-6-2008, passed by Judge, Railway Claims Tribunal, Jaipur Bench, Jaipur (for short 'the Tribunal') the appellant-non-claimant has filed the present Misc. appeal.
(2.) The respondent-claimants had filed a claim application before the learned Tribunal. The learned Tribunal after having heard the rival submissions, vide award dated 19-9-2007, awarded a compensation of Rs. 4,00,000/- to the claimants. Since the interest on the amount of compensation was not awarded by the learned Tribunal, therefore, the claimant preferred S.B. Misc. appeal No. 1583/2008. The said appeal was decided by this Court on 23-4-2008, and the matter was remanded back to the learned Tribunal with the direction to consider the question of payment of interest, on the amount of compensation, whether it should be paid from the date of filing of the claim application, or from the date of the award. On remand, the learned Tribunal vide order dated 3-6-2008, has awarded 6% interest, on the amount of compensation, from the date of filing of the application, i.e. 12-1-2004. Further, if the amount of compensation is not paid within a period of two months from the date of the order, the interest shall be paid at the rate of 7% per annum. Hence, the present Misc. appeal before this Court.
(3.) Learned Counsel for the appellant Mr. Shailesh Prakash Sharma, has contended that on remand of the case, the learned Tribunal ought to have decided the question of fixing the date of interest with some reasoning, after applying its judicious mind.;