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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5964 OF 2016 (Arising out of SLP ( C) No. 544 of 2015)

MEGHASHYAM SADASHIVRAO VADHAVE APPELLANT                                   

                               VERSUS THE STATE OF MAHARASHTRA & ORS.  RESPONDENTS        

J U D G M E N T KURIAN,J.

1. Leave granted.

2. This  appeal  is  filed  against  the  impugned  order dated 28th March, 2014 whereby the High Court has awarded compensation of only Rs.15,000/- (Rupees fifteen thousand only). 3. In the peculiar facts of this case, we are of the view that the interest of justice would be advanced, if an amount of Rs.1,00,000/- (Rupees one lakh only) as full and  final  settlement  is  paid  to  the  appellant  by respondent No.1.  The said amount be paid within four weeks  from  today.  If   it  is  not  paid   within  the

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stipulated period, 12% interest shall be paid on the said amount  of  Rs.1,00,000/-  from  1986  and  the  officers responsible for the delay shall be personally liable for the same. 4. The  appeal  is  disposed  of  with  no  order  as  to costs.

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

  ......................J.     [ROHINTON FALI NARIMAN

NEW DELHI; JULY 08, 2016

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