LAKSHMI @ LAKSHMAMMA . vs. CHANMUNDAMMA .

Full Judgment Text

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 3479/2018 (ARISING FROM SLP (C) NO.12773/2015) LAKSHMI @ LAKSHMAMMA & ORS. APPELLANT (S) VERSUS CHAMUNDAMMA & ORS. RESPONDENT(S)

J U D G M E N T

KURIAN, J.
Leave granted.<br>2. This is a case of long pending disputes between<br>two 'wives' of deceased-Javaranaika. The matter has<br>travelled through various courts and finally it has<br>reached this Court. A suggestion was put as to<br>whether one party would be satisfied with<br>compassionate appointment and leave the rest of the<br>benefits and property to the other party.<br>3. Today, learned counsel for the parties have<br>reported to the Court that with much persuasion the<br>parties have agreed to the suggestion. Accordingly,<br>as agreed, this appeal is disposed of as follows:<br>The benefit of compassionate appointment<br>shall go to Respondent No.3/Revanna Naika J.<br>and all other benefits shall go in favour of<br>Appellant No.1/Lakshmi @ Lakshmamma. The<br>affidavit of Respondent No.3/Revanna Naika J.<br>is taken on record.<br>Respondent No.4 is directed to process the<br>appointment of Respondent No.3/Revanna Naika J.<br>and do the needful, within a period of two weeks<br>from the date of production of a copy of this<br>ture Not Verified<br>judgment. Needless also to say that the ongoing<br>lly signed by<br>ABIR SINGH<br>2018.04.09<br>o:3 n4 : IST pension in favour of the appellant will be<br>continued.	Leave granted.
	2. This is a case of long pending disputes between<br>two 'wives' of deceased-Javaranaika. The matter has<br>travelled through various courts and finally it has<br>reached this Court. A suggestion was put as to<br>whether one party would be satisfied with<br>compassionate appointment and leave the rest of the<br>benefits and property to the other party.
	3. Today, learned counsel for the parties have<br>reported to the Court that with much persuasion the<br>parties have agreed to the suggestion. Accordingly,<br>as agreed, this appeal is disposed of as follows:
		The benefit of compassionate appointment<br>shall go to Respondent No.3/Revanna Naika J.<br>and all other benefits shall go in favour of<br>Appellant No.1/Lakshmi @ Lakshmamma. The<br>affidavit of Respondent No.3/Revanna Naika J.<br>is taken on record.
		Respondent No.4 is directed to process the<br>appointment of Respondent No.3/Revanna Naika J.<br>and do the needful, within a period of two weeks<br>from the date of production of a copy of this<br>judgment. Needless also to say that the ongoing<br>pension in favour of the appellant will be<br>continued.

	4. Pending applications, if any, shall stand<br>disposed of.
	5. There shall be no orders as to costs.

.......................J.
[KURIAN JOSEPH]



.......................J.
[NAVIN SINHA]
NEW DELHI;
APRIL 02, 2018.