Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. 13344 of 2015
arising out of S.L.P. (Civil) No. 1224 of 2015
Union of India & Ors. ... APPELLANT(S)
VS.
Jivanti Devi ... RESPONDENT(S)
J U D G M E N T
Anil R. Dave, J.
1. Leave granted.
2. Heard the learned counsel appearing for the
parties.
3. By virtue of the impugned judgement, the High
Court has directed the appellants to consider the
case of the respondent, whose son was a member of the
JUDGMENT
Central Reserve Police Force and who could not render
his full service for the entire term so as to avail
pension. The respondent-mother is not being paid any
amount by way of family pension.
4. Looking at the peculiar facts of the case and
more particularly upon considering the ailment
suffered by the son of the respondent and service
rendered by him, we direct that instead of
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considering the case of the respondent for family
pension, the respondent be paid a sum of Rs.2 lakhs
(Rupees two lakhs) in lumpsum, without payment of any
family pension.
5. An account payee cheque, in the name of the
respondent shall be given to the respondent within
two months from today.
6. In view of the above, the appeal is disposed of.
No order as to costs.
.................J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
nd
2 November, 2015.
JUDGMENT
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