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Non-Reportable

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

Civil Appeal No. 13344 of 2015 arising out of S.L.P. (Civil) No. 1224 of 2015

    Union of India & Ors.       ... APPELLANT(S)                  VS.

Jivanti Devi    ... RESPONDENT(S)

       J U D G M E N T

Anil R. Dave, J.

1. Leave granted. 2. Heard  the  learned  counsel  appearing  for  the  parties. 3. By  virtue of  the impugned  judgement, the  High  Court  has  directed  the  appellants  to  consider  the  case of the respondent, whose son was a member of the  Central Reserve Police Force and who could not render  his full service for the entire term so as to avail  pension.  The respondent-mother is not being paid any  amount by way of family pension. 4. Looking at the peculiar facts of the case and  more  particularly  upon  considering  the  ailment  suffered by the son of the respondent and service  rendered  by  him,  we  direct  that  instead  of  

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considering  the  case  of  the  respondent  for  family  pension, the respondent be paid a sum of Rs.2 lakhs  (Rupees two lakhs) in lumpsum, without payment of any  family pension. 5. An  account  payee  cheque,  in  the  name  of  the  respondent shall be given to the respondent within  two months from today. 6. In view of the above, the appeal is disposed of.  No order as to costs.

       .................J.

[ANIL R. DAVE]

..................J. [ADARSH KUMAR GOEL]

New Delhi; 2nd November, 2015.

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