IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 1068    OF 2009

Uttaranchal Transport Corporation Ltd. ...Appellant(s)

Versus

Smt. Vimla Devi & Ors. ...Respondent(s)

O R D E R

Upon  being  mentioned  in  para  15  of  the  judgment  dated  

16/2/2009  the  line  `the  MACT  shall  work  out  the  entitlement  on  the  

aforesaid basis' is deleted.

para 15 of the judgment shall now be read as follows:

“Keeping  in  view  the  parameters  indicated  above  it  would  be  

appropriate to fix the multiplier at 10 and the rate of interest @ 6% p.a.”

                        ................  .J.               (Dr. ARIJIT PASAYAT)

                  ...................J.                                         (ASOK KUMAR GANGULY) New Delhi, March 3, 2009.