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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 12257 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1827 OF 2015 ]  SARVANI AND ORS.                             Appellant(s)

                               VERSUS MUNICIPAL BOARD, NAVALGARH                   Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.   

2. Having  regard  to  the  peculiar  facts  and circumstances of this case and considering that the husband of Appellant No. 1 died while in service, we are of the view that interest of justice would be met if one time compensation of Rs. 2,00,000/- (Rupees Two Lakhs) is given in full and final settlement of all the claims in respect of the service rendered by the  late husband  of the  first appellant.   Ordered accordingly.    3. The  amount,  as  above,  shall  be  paid  within  a period of four weeks from today.    4. With the above observations and directions, the appeal is disposed of.  

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5. It  is made  clear that  in case  the amount,  as above,  is  not  paid  within  the  stipulated  time, Appellant No. 1 shall be entitled to interest at the rate of 18% from the date of death of the husband of Appellant No. 1.   

No costs.  .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; December 16, 2016.