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. 2. This is a case of long pending disputes between two 'wives' of deceased-Javaranaika.  The matter has travelled through various courts and finally it has reached  this  Court.   A  suggestion  was  put  as  to whether  one  party  would  be  satisfied  with compassionate appointment and leave the rest of the benefits and property to the other party. 3. Today,  learned  counsel  for  the  parties  have reported to the Court that with much persuasion the parties have agreed to the suggestion.  Accordingly, as agreed, this appeal is disposed of as follows:

The  benefit  of  compassionate  appointment shall  go  to  Respondent  No.3/Revanna  Naika  J. and  all  other  benefits  shall  go  in  favour  of Appellant  No.1/Lakshmi  @  Lakshmamma.   The affidavit  of  Respondent  No.3/Revanna  Naika  J. is taken on record.

Respondent No.4  is directed to process the appointment of Respondent No.3/Revanna Naika J. and do the needful, within a period of two weeks from the date of production of a copy of this judgment. Needless also to say that the ongoing pension  in  favour  of  the  appellant  will  be continued.

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

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

.......................J.               [NAVIN SINHA]  

NEW DELHI; APRIL 02, 2018.

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