- (1.) In this civil misc. appeal appellants/claimants Smt. Prabhati Devi & Ors. have challenged the award dated 17.03.2008 passed by Railway Claims Tribunal, Jaipur Bench Jaipur in Claim No. OA/11/29/1999 titled as Prabhati Devi & Ors. v. Union of India.
(2.) By the impugned award Rs. 4,00,000/- as compensation were ordered to be paid to the claimants in relation to death of Gyarsi Lal Meena in untoward incident on Railway premises on 28.10.1996 Tribunal has ordered that the respondents shall pay Rs. 4,00,000/- in the shape of a demand draft within two months from the date of the award of the claimants and in case of default they will also pay 7% simple annual interest on the award amount from the date of the award to the date of realization.
(3.) Appellants/claimants have argued in this appeal that the respondents should be directed to award interest on the compensation amount @ 18% per annum from the date of death of the deceased and in the alternative from the date of filing of the claim application till realization of the award.;