THE CHAIRMAN UCO BANK Vs SANWAL SINGH (DEAD)BY L.RS.
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-008081-008081 / 2013
Diary number: 24101 / 2004
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 8081/2013
THE CHAIRMAN UCO BANK & ORS. APPELLANT(S) VERSUS
SANWAL SINGH (DEAD) BY L.RS. RESPONDENT(S)
J U D G M E N T KURIAN, J.
Having regard to the peculiar facts of this case where the employee is no more and that he had already retired in the year 1990, we are not inclined to interfere with the impugned judgment. The appeal is hence dismissed. 2. However, the submission made by the learned counsel for the appellants that the question of law raised in this case is covered by a decision of this Court in Jai Singh B. Chauhan v. Punjab National Bank and Ors., rendered on 20.07.2005, is recorded. 3. Pending applications, if any, shall stand disposed of. 4. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI; AUGUST 17, 2017.