Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12257 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 1827 OF 2015 ]
SARVANI AND ORS. Appellant(s)
VERSUS
MUNICIPAL BOARD, NAVALGARH Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. Having regard to the peculiar facts and
circumstances of this case and considering that the
husband of Appellant No. 1 died while in service, we
are of the view that interest of justice would be met
if one time compensation of Rs. 2,00,000/- (Rupees
Two Lakhs) is given in full and final settlement of
JUDGMENT
all the claims in respect of the service rendered by
the late husband of the first appellant. Ordered
accordingly.
3. The amount, as above, shall be paid within a
period of four weeks from today.
4. With the above observations and directions, the
appeal is disposed of.
Page 1
2
5. It is made clear that in case the amount, as
above, is not paid within the stipulated time,
Appellant No. 1 shall be entitled to interest at the
rate of 18% from the date of death of the husband of
Appellant No. 1.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
December 16, 2016.
JUDGMENT
Page 2