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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5812 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 6757/2015] P. JAMES KARUNAKARAN APPELLANT(S)

                               VERSUS ASSISTANT GENERAL MANAGER, STATE BANK  OF INDIA, ZONAL OFFICE MADURAI RESPONDENT(S)

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

Leave granted. 2. The main grievance of the appellants is that for the delayed payment of the benefits arising out of the  award  passed  in  2005,  no  interest  has  been awarded.   Learned  counsel  appearing  for  the respondent/Bank submits that so long as there is no direction  for grant  of interest  in the  award, the Bank cannot be compelled to pay interest.  But the fact  remains  that  the  award  has  been  fully implemented only after a delay of six years. 3. Having regard to the peculiar facts of this case, we are of the view that it is in the interest of both the parties that peace is purchased.  Therefore, in exercise of our jurisdiction under Article 142 of the Constitution of India, we direct the respondent/Bank to pay an amount of Rs.2,00,000/- (Rupees Two Lacs) towards full and final settlement of all the claims of  the  appellant,  which  shall  be  paid  within  two months from today. 4. The appeal is disposed of, as above. 5. Needless also to make it clear that since this is a judgment passed exercising our jurisdiction under Article 142 of the Constitution of India, it will not be treated as a precedent. 6. We  record  our  appreciation  for  the  service

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rendered  by  Mr.  Subramonium  Prasad,  learned  senior counsel  for  assisting  the  Court  to  arrive  at  a decision, as above. 7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

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

.......................J.               [R. BANUMATHI]  

NEW DELHI; MAY 01, 2017.

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ITEM NO.44                 COURT NO.7               SECTION XV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).  6757/2015 (Arising out of impugned final judgment and order dated  07/11/2014 in WA No. 1370/2014 passed by the High Court of Madras) P. JAMES KARUNAKARAN                               PETITIONER(S)                                 VERSUS ASSISTANT GENERAL MANAGER, STATE BANK OF INDIA,  ZONAL OFFICE MADURAI   RESPONDENT(S) (with appln. (s) for permission to file additional documents and  interim relief and office report)

Date : 01/05/2017 This petition was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI

Mr. Subramonium Prasad, Sr.Adv. For Petitioner(s) Dr. Pooja Jha,Adv.

Mr. R. Murgan,Adv. Ms. Nandita Jha,Adv. Mr. R.R. Prakash,Adv. Mr. Binod Kr. Jha,Adv.

                  Mr. Vishwa Pal Singh,Adv.                       For Respondent(s) Mr. A.V. Rangam,Adv.

Mr. Buddy A. Ranganadhan,Adv.                             UPON hearing the counsel the Court made the following                               O R D E R

Leave granted. The appeal is disposed of in terms of the signed judgment.

   (NARENDRA PRASAD)       (RENU DIWAN)       COURT MASTER  ASSISTANT REGISTRAR

(Signed “Non-Reportable” Judgment is placed on the file)