IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  431 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.10195 OF 2007)

M/S.PULLICAR MILLS LIMITED ... APPELLANT(S)

VERSUS

V.RANGASAMY & ORS. ... RESPONDENT(S)

O R D E R

Leave granted. We have heard learned counsel for the parties.

By  the  order  of  this  Court  dated  18.06.2007,  we  have  

directed the appellant to pay a sum of Rs.2.5 lacs to the respondent  

no.1.  The amount, as directed by this Court, has been paid to the  

respondent no.1.  We consider that the amount given by the appellant  

to the respondent no.1 is in full and final settlement of his entire  

claim.  The respondent no.1 is not entitled to any further relief.  

This appeal is, accordingly, disposed of and the impugned  

judgment  is  modified  to  the  extent  indicated  above,  leaving  the  

parties to bear their own costs.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 10TH JANUARY, 2011