IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

INTERLOCUTORY APPLICATION NO. 1  IN

CIVIL APPEAL NO.  3973 OF 2007

SUNDER SINGH SANDHU (D) BY LRS. ..... APPELLANTS

VERSUS

HIMACHAL ROAD TRANSPORT CORP. & ANR. ..... RESPONDENTS

O R D E R

We see from the order of 27th August, 2007, that  

we had not made any comment with regard to the interest  

that had been awarded to the appellant.  In this view  

of the matter, the order of the tribunal insofar as it  

pertains to interest is maintained.

Interlocutory  Application  is  disposed  of  

accordingly.  The amount of Rs. 5 lakhs awarded will  

carry interest at the rate of 9 per cent in terms of  

the order of the High Court.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [J.M. PANCHAL]

NEW DELHI      JANUARY 22, 2010.