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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 8645    OF 2012 (SPECIAL LEAVE PETITION(CIVIL)NO.13238 OF 2007)  

ATMA RAM (D) TH. LRS. & ORS.                      APPELLANTS

                VERSUS

UNION TERRITORY, CHANDIGARH                       RESPONDENT

O R D E R

1. Leave granted.

2. This  Appeal  by  special  leave  is  directed  against  the  

judgment and order passed by the High Court of Judicature of Punjab  

and Haryana at Chandigarh in F.A.O.No.532 of 1980, dated 06.09.2006.  

By the impugned judgment and order, the High Court has refused to  

grant solatium as well as interest on the compensation paid by the  

respondent for acquiring the lands of the appellants.

3. We have heard learned counsel for the parties to the lis.

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4. Keeping in view the peculiar facts and circumstances of  

the  case,  if  we  direct  the  respondent  No-1-  Union  Territory,  

Chandigarh,   to  pay  a  consolidated  sum  of  Rs.5,00,000  it  would  

satisfy the interests of the appellants.   

5. In that view of the matter, while allowing the appeal, we  

direct the respondent to pay a sum of Rs.5,00,000 to the appellants  

in full and final settlement of  all their claims within 45 days'  

time from the date of receipt of a copy of this order, failing which  

this amount will carry interest @9% p.a. till the date of payment.

Ordered accordingly. No award as to costs.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 30, 2012