SIMRAT KAUR Vs STATE OF HARYANA .
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: C.A. No.-007204-007204 / 2012
Diary number: 33310 / 2008
Advocates: RAVINDRA KESHAVRAO ADSURE Vs
ARPUTHAM ARUNA AND CO
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7204 OF 2012 (SPECIAL LEAVE PETITION (CIVIL) NO.9766 OF 2009)
SIMRAT KAUR & ORS. APPELLANTS
VERSUS
STATE OF HARYANA & ORS. RESPONDENTS
O R D E R
1. Leave granted.
2. This appeal is directed against the judgment and
order of the High Court of Punjab & Haryana at Chandigarh in
Regular First Appeal No.3922 of 2007, dated 16.09.2008.
3. On the last date of hearing, we had requested the
learned counsel appearing for respondent no.2 to find out
whether the respondents are prepared to give the enhanced
compensation, as was done by the High Court in the case of
Balkar Singh & Anr. Vs. State of Harayana & Ors., in
R.F.A.No.2612/1991, dated 14.11.2003.
4. Learned senior counsel appearing for the respondent-
Corporation, on instructions and taking into consideration the
pathetic condition of the first appellant, submits that the
respondent-Corporation is prepared to pay the enhanced
compensation only to the widow, i.e. appellant no.1, in
accordance with the aforesaid judgment and order of the Punjab
& Haryana High Court in Balkar Singh's case (supra).
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5. Placing on record the concession so made by learned
senior counsel for the respondent-Corporation, we dispose of
the appeal in the following terms :
(i) The respondent-corporation shall pay the enhanced
compensation to the first appellant, namely, Smt.Simrat
Kaur, widow of late Shri Jagtar Singh;
(ii) We make it clear that the first appellant and others
are not entitled to get any interest or solatium on the
amount that would be paid by the respondent-corporation;
(iii) Our order shall not be treated as a precedent in any
other case.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI; OCTOBER 01, 2012