Mr. P. Roy Barman vs None
2022 Latest Caselaw 705 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA

                     Review Pet. No. 36 of 2022

For the Petitioner(s)     :      Mr. P. Roy Barman, Sr. Advocate
                                 Mr. S. Bhattacharjee, Advocate
For the Respondent(s)     :      None

HON'BLE MR. JUSTICE ARINDAM LODH Order

28/07/2022

Heard Mr. P. Roy Barman, learned senior counsel assisted

by Mr. S. Bhattacharjee, learned counsel appearing for the

petitioner.

This is a review petition under Order-47 Rule-1 read with

Section 114 & 151 of the Code of Civil Procedure, 1908 and

Chapter X of Gauhati High Court Rules, as applicable, for

reviewing/modifying the Judgment and Order (Oral), dated,

31.05.2022 passed by the Hon'ble High Court of Tripura in

MFA(FA)-01/2022 titled as Sri Nilanjan Datta vs. Tripura State

Electricity Corporation Limited and Ors.

Mr. Roy Barman, learned senior counsel has drawn my

attention to the judgment passed by this court wherein it was

ordered that the awarded money shall carry interest at the rate of

6% per annum from the date of filing of the appeal.

In my opinion, such interest shall be from the date of filing

of the suit, and out of inadvertence it has been wrongly stated or

typed that the interest would be calculated with effect from the date

of filing of the appeal, which went unnoticed of this court at the

time of pronouncement of the judgment. For this reason, the

judgment passed by this court deserves to be reviewed and

accordingly, it is reviewed/modified to the extent that the awarded

compensation of Rs.30,00,000/- only shall carry interest at the rate

of 6% per annum from the date of filing of the suit and not from the

date of the filing of the appeal.

Accordingly, the Registry is directed to correct the relevant

part of the judgment as well as the decree vide order dated

31.05.2022.

In view of this, the instant review petition stands allowed and

disposed.

JUDGE

Snigdha