Delhi High Court
Shri Balwan Singh (Decesed) ... vs Union Of India & Anr. on 23 November, 2011
Author: Indermeet Kaur
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Judgment: 23.11.2011
+ CM(M) No.1409/2010
SHRI BALWAN SINGH (DECESED) THROUGH LRS.
...........Appellants
Through: Mr. I.S. Dahiya and Mr. Sunil
Dahiya, Advocates.
Versus
UNION OF INDIA & ANR. ..........Respondents
Through: Mr.Sanjay Poddar, Sr.
Advocate with Mr. Sanjay
Kumar Pathak, Mr. Mohitrao
Jadhav and Ms. Navlin Swain,
Advocates for respondent R-1.
CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR
1. Whether the Reporters of local papers may be allowed to
see the judgment?
2. To be referred to the Reporter or not? Yes
3. Whether the judgment should be reported in the Digest?
Yes
INDERMEET KAUR, J. (Oral)
1. The issue to be decided is as to whether the interest on
solatium under the Land Acquisition Act, 1894 (hereinafter
referred to as the „LAC Act‟) is payable in the instant case.
2. Arguments addressed by both the parties have been
appreciated.
3. The order impugned is the order dated 04.8.2010 wherein
certain facts are undisputed. The land was acquired pursuant to
which an Award was passed by the Land Acquisition Collector
(LAC). Dissatisfied with the assessment made by the LAC;
reference petition was filed under Section 18 of the LAC Act
which was disposed of on 18.01.2001. Decree was admittedly
silent about interest on solatium or any additional amount. There
was no express rejection either.
4. The judgment of Gurpreet Singh Vs. Union of India (2006) 8
SCC 457 is relevant in this context and reads as follows:
"One other question also was sought to be raised and answered
by this Bench though not referred to it. Considering that the question
arises in various cases pending in Courts all over the country, we
permitted counsel to address us on that question. That question is
whether in the light of the decision in Sunder (supra), the
awardee/decree holder would be entitled to claim interest on solatium in
execution though it is not specifically granted by the decree. It is well
settled that an execution court cannot go behind the decree. If,
therefore, the claim for interest on solatium had been made and the
same has been negatived either expressly or by necessary implication by
the judgment or decree of the reference court or of the appellate court,
the execution court will have necessarily to reject the claim for interest
on solatium based on Sunder (supra) on the ground that the execution
court cannot go behind the decree. But if the award of the reference
court or that of the appellate court does not specifically refer to the
question of interest on solatium or in cases where claim had not been
made and rejected either expressly or impliedly by the reference court
or the appellate court, and merely interest on compensation is awarded,
then it would be open to the execution court to apply the ratio of Sunder
(supra) and say that the compensation awarded includes solatium and in
such an event interest on the amount could be directed to be deposited
in execution. Otherwise, not. We also clarify that such interest on
solatium can be claimed only in pending executions and not in closed
executions and the execution court will be entitled to permit its recovery
from the date of the judgment in Sunder (September 19, 2001) and not
for any prior period. We also clarify that this will not entail any re-
appropriation or fresh appropriation by the decree-holder.
This we have indicated by way of clarification also in exercise of
our power under Articles 141 and 142 of the Constitution of India with a
view to avoid multiplicity of litigation on this question."
5. This judgment clearly states that if the claim for interest on
solatium has been made and the same has been negatived either
expressly or by an necessary implication, the executing court will
have to necessarily reject this claim for interest on solatium based
on the judgment of Sunder Vs. Union of India reported in (2001) 7
SCC 211; on the ground that the executing court cannot go behind
the decree; however, if the award of the reference court or that of
the appellate court does not specifically refer to the question of
interest on solatium or in case where claim has not been rejected
either expressly or impliedly by the reference court or the
appellate court and merely interest on compensation is awarded
then it will be open to the executing court to apply the ratio of
Sunder (supra) as compensation awarded includes solatium and in
such an event interest on the amount could be directed to be paid;
further this interest would be payable only from the date of the
judgment of Sunder which was delivered on 19.9.2001.
Impugned order has correctly noted this; it suffers from no
infirmity. Dismissed.
INDERMEET KAUR, J.
NOVEMBER 23, 2011
nandan
