Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.722 OF 2009
S.K. VERMA (DEAD) BY LRS.
... APPELLANT(S)
VS.
UNION OF INDIA & ANR. ... RESPONDENT(S)
WITH CIVIL APPEAL NO.723/2009
J U D G M E N T
ANIL R. DAVE, J.
1. We do not find any substance in these appeals. The
civil appeals are dismissed.
2. However, looking at the peculiar facts of the case,
to put a quietus to the litigation and to bring an end to
JUDGMENT
all the claims made so far or which could have been made by
the appellants, we direct that in all a sum of Rs.1 lakh
(Rupees One Lakh only) be paid to Appellant No.1, Smt.
Nirmal Verma, the widow of Late Shri S.K. Verma, by the
respondent-Corporation by way of ex-gratia payment. The
appellants shall not initiate any litigation against the
respondent-Corporation in future.
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3. It is clarified that dismissal of these appeals would
not entitle the respondent-Corporation to recover the
amount, if any, already paid to the appellant.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
9 December, 2015.
JUDGMENT
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