Jagdish Barpete vs Union Of India
2023 Latest Caselaw 839 MP

                                                                      1
                                   IN     THE       HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                              BEFORE
                                                HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                       ON THE 13 th OF JANUARY, 2023
                                                    REVIEW PETITION No. 1106 of 2022

                                  BETWEEN:-
                                  JAGDISH BARPETE S/O LATE SHRI DHUNDHIYA
                                  BARPETE, AGED ABOUT 52 YEARS, OCCUPATION: AT
                                  PRESENT UNEMPLOYED R/O VILLAGE MALIKPURA
                                  POST KHANDWA DISTRICT BETUL (MADHYA PRADESH)

                                                                                                     .....PETITIONER
                                  (BY SHRI RAJESH SONI - ADVOCATE)

                                  AND
                                  UNION OF INDIA THROUGH ITS GENERAL MANAGER
                                  WEST CENTRAL RAILWAY NEARBY INDIRA MARKET
                                  JABALPUR (MADHYA PRADESH)

                                                                                                   .....RESPONDENT
                                  (BY SHRI HARSHWARDHAN SINGH RAJPUT - ADVOCATE)

                                        T h is petition coming on for orders this day, t h e cou rt passed the
                                  following:
                                                                       ORDER

Heard on I.A. No.12480/2022, an application for condonation of delay. It is submitted that there is delay of 46 days in filing the review petition. For the reasons stated in the application, I.A. No.12480/2022 is allowed and the delay is condoned.

This review petition is filed seeking review of order dated 23/06/2022 passed in M.A. No.2528/2021 passed by this Court. Signature Not Verified SAN It is submitted that claimant is entitled to interest on the amount of Rs.8,00,000/- from the date of filing of the claim petition till the date of actual Digitally signed by TULSA SINGH Date: 2023.01.13 17:17:14 IST

payment.

This could not be disputed by Shri Harshwardhan Singh Rajput, learned counsel for the respondent in light of judgment of Hon'be Supreme Court in the case of Union of India Vs. Rina Devi, (2019) 3 SCC 572.

In view of such facts, it is directed that claimant will be entitled to interest @ 6% on the amount amount from the filing of the claim petition till the date of actual payment.

In above terms, this review petition is allowed and disposed of.

(VIVEK AGARWAL) JUDGE ts

Signature Not Verified SAN

Digitally signed by TULSA SINGH Date: 2023.01.13 17:17:14 IST