U.O.I. Thru' G.M., N.E. Railway ... vs Pauhari Saran Mishra (P.S. ...
2014 Latest Caselaw 4093 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2301 of 2014
 

 
Appellant :- U.O.I. Thru' G.M., N.E. Railway And Another
 
Respondent :- Pauhari Saran Mishra (P.S. Mishra) And 3 Ors.
 
Counsel for Appellant :- A.K. Gaur,S.K. Anwar
 
Counsel for Respondent :- Satish Mandhyan
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anant Kumar,J.

Admit.

Respondent no. 1 represented by Sri Satish Mandhyan, Advocate, may file counter affidavit within four weeks.

Learned counsel for the appellant submitted that there is a specific clause in the agreement for non-payment of interest and, therefore, interest at Rs.3,43,521/- in the award is not justified.

The matter requires consideration.

The entire amount of award shall be deposited with the District Judge, Gorakhpur within  four weeks. Out of the amount deposited, the claimant shall be entitled to withdraw a sum of Rs.11,25,888/- and the balance amount of Rs.3,43,521/- towards interest shall be kept in a fixed deposit scheme in a nationalized bank, yielding maximum interest and the payment of the same shall be subject to the decision of the appeal.

List after six weeks.

Order Date :- 6.8.2014

OP