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NON-REPORTABLE    IN THE  SUPREME COURT OF INDIA

                    CIVIL  APPELLATE  JURISDICTION                                  CIVIL APPEAL No. 4240 OF 2016             (Arising out of SLP(C) NO.20801/2012)                                                                

B. Gope ..    Appellant(s)

   Versus

Aldor Welding Ltd. ..    Respondent(s)  

                                                    J U D G M E N T

ANIL R. DAVE, J.

        Leave granted.                             

   Heard learned counsel for the parties.        

 Looking at the facts and circumstances of case,  

in  our  opinion,  it  would  be  just  and  proper  if  the  

appellant is paid a sum of Rs.2 lakhs in full and final  

settlement of the dispute which is the subject matter of  

the appeal.  After getting the said amount, the appellant  

shall not have any right against the employer.  

   The said amount shall be paid to the appellant  

within a period of four weeks from today.  The impugned  

judgment is modified to the extent above.

      The appeal is allowed accordingly with no order  as to costs.                                    ....................J.                  [ANIL R. DAVE ]  

                                         ...................J.  

             [ADARSH KUMAR GOEL]  NEW DELHI, APRIL 12, 2016.