Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5964 OF 2016
(Arising out of SLP ( C) No. 544 of 2015)
MEGHASHYAM SADASHIVRAO VADHAVE APPELLANT
VERSUS
THE STATE OF MAHARASHTRA & ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. Leave granted.
2. This appeal is filed against the impugned order
th
dated 28 March, 2014 whereby the High Court has awarded
compensation of only Rs.15,000/- (Rupees fifteen thousand
JUDGMENT
only).
3. In the peculiar facts of this case, we are of the
view that the interest of justice would be advanced, if
an amount of Rs.1,00,000/- (Rupees one lakh only) as full
and final settlement is paid to the appellant by
respondent No.1. The said amount be paid within four
weeks from today. If it is not paid within the
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stipulated period, 12% interest shall be paid on the said
amount of Rs.1,00,000/- from 1986 and the officers
responsible for the delay shall be personally liable for
the same.
4. The appeal is disposed of with no order as to
costs.
......................J.
[KURIAN JOSEPH]
......................J.
[ROHINTON FALI NARIMAN
NEW DELHI;
JULY 08, 2016
JUDGMENT
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