S. N. Pathak, J. - (1.) This Appeal has been preferred against the order dated 19.08.2014, passed by Member (Technical), Railway Claims Tribunal, Ranchi Bench, Ranchi in Case No. OA(IIU)/ RNC/ 2011/ 0012 whereby and whereunder, learned Tribunal allowed the case of the appellants and Rs. 4 lacs was awarded as compensation and so far interest part is concerned, it was directed that if the said amount is not disbursed within three months of the judgment/ submission of accounts particular, same shall bear a simple interest @ 9 % per annum.
(2.) Learned counsel for the appellants has submitted that the Tribunal has committed manifest error in not granting any interest on the awarded compensation. It is argued that in similar circumstances, the Hon'ble Supreme Court in Tahazhathe Purayil Sarabi and Others Vs. Union of India and Another, 2009 ACJ 2444 had held that interest should be paid from the date of accident or the date of application.
(3.) Per contra, learned counsel for the respondent/Railways has contended that the present appeal for non-payment of the interest on the awarded compensation by the Tribunal from the date of application/from the date of accident is not maintainable.;