HARISH CHANDRA MARANDI, SON OF LATE SHYAM LAL MARANDI, RESIDENT OF VILLAGE/MOHALLA NAND PAHAR, NANDI NAGAR, PO AND PS DEOGHAR, DISTRICT DEOGHAR Vs. UNION OF INDIA THROUGH GENERAL MANAGER, EASTERN RAILWAY, KOLKATA, HAVING ITS OFFICE AT KOYLA GHAT, PO AND PS KOYLA GHAT, KOLKATA (WEST BENGAL)
LAWS(JHAR)-2017-1-40
HIGH COURT OF JHARKHAND
Decided on
January 03,2017
Harish Chandra Marandi, Son Of Late Shyam Lal Marandi, Resident Of Village/Mohalla Nand Pahar, Nandi Nagar, Po And Ps Deoghar, District Deoghar
Appellant
VERSUS
Union Of India Through General Manager, Eastern Railway, Kolkata, Having Its Office At Koyla Ghat, Po And Ps Koyla Ghat, Kolkata (West Bengal)
Respondents
JUDGEMENT
Amitav Kumar Gupta, J. -
(1.) The present appeal has been filed against the judgment/award dated 13.10.2015, passed by the Tribunal in Case no. OA (IIU)/RNC/2013/0040, whereby compensation of Rs.4,00,000/- has been awarded in favour of claimant in terms of Section 124A of the Railways Act, 1989.
(2.) The only grievance of the appellant is that no interest has been awarded while awarding the compensation of Rs.4,00,000/-. In support on the contention learned counsel has relied on the decision of the Supreme Court rendered in the case of Tahazhthe Purazil Sarabi and Ors. v. Union of India and Anr., reported in (2009), ACJ, 2444.
(3.) Learned counsel for the respondent has submitted that there is no illegality or irregularity in the impugned award.;
(2.) The only grievance of the appellant is that no interest has been awarded while awarding the compensation of Rs.4,00,000/-. In support on the contention learned counsel has relied on the decision of the Supreme Court rendered in the case of Tahazhthe Purazil Sarabi and Ors. v. Union of India and Anr., reported in (2009), ACJ, 2444.
(3.) Learned counsel for the respondent has submitted that there is no illegality or irregularity in the impugned award.;
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