Vidya Wati vs State Of Haryana And Ors
2024 Latest Caselaw 619 P&H

Punjab-Haryana High Court

Vidya Wati vs State Of Haryana And Ors on 11 January, 2024

Author: Ritu Bahri

Bench: Ritu Bahri

                                                  Neutral Citation No:=2024:PHHC:003633-DB




LPA-88-2024 (O&M)                  2024:PHHC:003633-DB                  -1-

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                          LPA-88-2024 (O&M)
                                          Date of decision: 11.01.2024

Vidya Wati
                                                              ...Appellant

                           Vs.

State of Haryana and others
                                                              ...Respondents


CORAM:       HON'BLE MS. JUSTICE RITU BAHRI, ACTING CHIEF JUSTICE
             HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:     Mr. Pawan Kumar Jangra, Advocate,
             for the appellant.
                    ***

Ritu Bahri, Acting Chief Justice

The instant appeal, under Clause X of the Letters Patent

Appeal, is against the judgment dated 07.12.2023 passed by the learned

Single Bench of this Court, whereby petition (CWP-28556-2018) filed by

petitioner-appellant has been allowed, but interest on the amount of

Rs.5,00,000/- as ex-gratia amount under the policy, has not been awarded.

Notice of motion.

On the asking of the Court, Mr. Deepak Balyan, Addl. A.G.,

Haryana, accepts notice on behalf of the respondent-State.

In the present case, death of the husband of petitioner-appellant

took place on 05.06.2004 and thereafter, she raised a claim, in this regard,

with the competent authorities, within a period of three years. Ex-gratia

amount of Rs.2,50,000/- was granted to the petitioner-appellant on

17.05.2010. However, as per the provisions of the Haryana Compassionate

Assistance to the Dependents of Deceased Government Employees Rules,

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2006 (for short '2006 Rules'), the amount has been increased to

Rs.5,00,000/-.

Keeping in view that the petitioner-appellant had a right to

claim Rs.5,00,000/- as per 2006 Rules itself, the judgment dated 07.12.2023

passed by the learned Single Bench of this Court is being modified and the

petitioner-appellant is ordered to be granted interest on the amount of

Rs.5,00,000/- w.e.f. 17.05.2010 till the date of judgment i.e. 07.12.2023.

Disposed of accordingly. Since the main appeal has been

decided, pending application, if any, stands disposed of.

(RITU BAHRI) ACTING CHIEF JUSTICE

(AMAN CHAUDHARY) JUDGE 11.01.2024 ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2024:PHHC:003633-DB

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