AIR 1995 SUPREME COURT 498 ::1994 AIR SCW 4738 ::1994 AIR SCW 4729 ::(1995) 1 MahLR 153 ::(1994) 2 RRR 391 ::1994 RevLR 2 446 ::1994 SCFBRC 255 ::(1994) 54 DLT 500 ::(1994) 2 CivLJ 334 ::(1994) 2 CivilCourtC 449 ::1994 (4) SCC 18 ::(1994) 2 CurCC 11 ::(1995) 1 APLJ 45.1 ::(1994) 2 AndhWR 6 ::(1994) IJR 273 (SC) ::(1995) 1 Pun LR 393 ::1995 SCC (Supp) 1 686 ::(1994) 3 SCR 717 (SC) ::1994 (3) SCR 717 ::(1994) 3 BankLJ 15 ::(1994) 3 JT 465 (SC) ::(1994) 7 JT 132 (SC)

Supreme Court Of India

Hon'ble Judge(s): M. N. Venkatachaliah, S. Mohan, A. S. Anand , JJJ

Civil P.C. (5 of 1908) , S.34— Interest - Grant of - Union of India not choosing to purchase property of Nizam's Trusts within time prescribed in arbitrator's award - Acceptance made after lapse of about two years - If the Union had accepted the award when same was submitted, Court could have passed appropriate orders and trustees would have received sale price then - As Union had use of money and inflation is a phenomenon of which Court can take judicial notice, Court directed payment of interest at 6% in the event in exercise of its option by Union to purchase specified items of jewellery belonging to trusts. (Para 18)