17 August 2017
Supreme Court
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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


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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.