Page 1

NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.722 OF 2009            

    S.K. VERMA (DEAD) BY LRS.      ... APPELLANT(S)                  VS.

    UNION OF INDIA & ANR.                  ... RESPONDENT(S)

                WITH CIVIL APPEAL NO.723/2009

    J U D G M E N T

ANIL R. DAVE, J.

1. We do not find any substance in these appeals.  The  

civil appeals are dismissed.

2. However, looking at the peculiar facts of the case,  

to put a quietus to the litigation and to bring an end to  

all the claims made so far or which could have been made by  

the appellants, we direct that in all a sum of Rs.1 lakh  

(Rupees  One  Lakh  only)  be  paid  to Appellant  No.1, Smt.  

Nirmal Verma, the widow of Late Shri S.K. Verma, by the  

respondent-Corporation  by  way  of  ex-gratia payment.  The  

appellants shall not initiate any litigation against the  

respondent-Corporation in future.

1

Page 2

3. It is clarified that dismissal of these appeals would  

not  entitle  the  respondent-Corporation  to  recover  the  

amount, if any, already paid to the appellant.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi;     9th December, 2015.

2