Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4135 OF 2009
(Arising out of SLP(C)No.17346 of 2008)
STATE OF RAJASTHAN & ORS. .....APPELLANT(S)
VERSUS
MAHENDRA KANWAR & ANR. ....RESPONDENT(S)
O R D E R
Leave granted.
The High Court by the impugned order has only directed the authorities to consider the
case of the respondents for grant of family pension if payable to them. In these circumstances,
we are not inclined to interfere with the impugned order. The appeal is accordingly dismissed.
There shall be no order as to costs.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( R.M.LODHA )
NEW DELHI;
JULY 6, 2009.