Asha & Ors vs Arvind Kumar & Ors
2012 Latest Caselaw 2422 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Decided on: 13th April, 2012

+       MAC.APP. 167/2012

        ASHA & ORS                                   ..... Appellants
                              Through:   Mr.O.P.Maini, Advocate

                     versus

        ARVIND KUMAR & ORS                         ..... Respondents
                    Through:             Ms.Neerja Sachdeva, Advocate
                                         for R-3.

        CORAM:
        HON'BLE MR. JUSTICE G.P.MITTAL

                              JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The only ground in the Appeal is that the Appellants/Claimants who are the legal representatives of the deceased Suresh Chander have not been granted any interest from the date of filing of the Appeal till the deposit of the awarded amount.

2. The Claim Petition was instituted on 30.09.2010 and the award was passed on 30.09.2011 and thereafter the award amount was deposited in the Claims Tribunal. There is no ground so as to deny the interest to the Appellants.

3. In the facts and circumstances of the case, I would award an interest @ 7.5% per annum from the date of filing of the

petition till the date of the payment.

4. The Respondent/Insurance Company is directed to deposit the amount within six weeks.

5. The Appeal is allowed in above terms.

(G.P. MITTAL) JUDGE APRIL 13, 2012 mr