Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2272 OF 2002
Manager, Moongalar Estate ….Appellant
VERSUS
Chandra ….Respondent
O R D E R
1. Heard learned counsel for the appellant.
2. No one appeared on behalf of the respondent
although the respondent was duly served.
3. This appeal arises out of a judgment of the High
Court of Kerala at Ernakulam, by which, the appeal
of the respondent was allowed and a sum of
Rs.50,000/- was awarded to the widow of the
deceased employee of the present appellant.
Considering the facts and circumstances of the
present case and the impugned judgment of the
High Court, we are not inclined to interfere with the
said Judgment of the High Court in the exercise of
1
our discretionary powers under Article 136 of the
Constitution of India.
4. Accordingly, the Civil Appeal is dismissed with no
order as to costs. Interim order, if any, shall stand
vacated.
5. However, we make it clear that the question of law
involved in this appeal is kept open to be decided in
appropriate case and dismissal of this appeal will
not be treated as precedent in other similar cases.
………………………J.
[TARUN CHATTERJEE]
…………………………………J.
[DR. MUKUNDAKAM SHARMA]
NEW DELHI
August 28, 2008.
2