KUNDAN SINGH (D) THRU LRS. Vs U.O.I. .
Case number: C.A. No.-003535-003536 / 2005
Diary number: 10092 / 2005
Advocates: HARINDER MOHAN SINGH Vs
KAMLENDRA MISHRA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3535 of 2002
M/s New Okhla Industrial Development Authority .....Appellant(s)
Versus
Virender Narain Masaladan .....Respondent(s)
O R D E R At the outset, learned counsel for the appellant submits that now in view
of a series of decisions of this Court, award of interest at the rate of 18% per
annum to the respondent by the National Consumer Disputes Redressal
Commission is highly excessive and under any circumstances, it cannot be more
than 12% per annum. Learned counsel for the respondent states, on
instructions by his client that if interest at the rate of 12% per annum is granted
to the respondent, he would be satisfied.
In view of the aforenoted stand of the counsel, the appeal is disposed of
with modification of the impugned order to the extent that the interest awarded in
terms of the said order shall be calculated at the rate of 12% per annum instead
of @ 18% per annum. Learned counsel for the parties submit that interest at the
said rate has
...2/-
:2:
already been paid to the respondent in terms of the interim order dated 15th
May, 2002.
The appeal stands disposed of accordingly.
....................J. [ D.K. JAIN ]
....................J. [ R.M.
LODHA ] NEW DELHI, APRIL 23, 2009.
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3535 of 2002
M/s New Okhla Industrial Development Authority .....Appellant(s)
Versus
Virender Narain Masaladan .....Respondent(s)
O R D E R
In the order dated 23rd April, 2009 at page No.2 in second line the words
"15th May, 2002" be read as "10th May, 2002".
Ordered accordingly.
....................J. [ D.K. JAIN ]
....................J. [ R.M.
LODHA ] NEW DELHI, MAY 15, 2009.