Meghashyam Sadashivrao Vadhave Vs. State of Maharashtra & Ors.
[Civil Appeal No.5964 of 2016 arising out of SLP (C) No. 544 of 2015]
KURIAN,J.
1. Leave granted.
2. This appeal is filed against the impugned order dated 28th March, 2014 whereby the High Court has awarded compensation of only Rs.15,000/- (Rupees fifteen thousand only).
3. In the peculiar facts of this case, we are of the view that the interest of justice would be advanced, if an amount of Rs.1,00,000/- (Rupees one lakh only) as full and final settlement is paid to the appellant by respondent No.1. The said amount be paid within four weeks from today. If it is not paid within the stipulated period, 12% interest shall be paid on the said amount of Rs.1,00,000/- from 1986 and the officers responsible for the delay shall be personally liable for the same.
4. The appeal is disposed of with no order as to costs.
......................J. [KURIAN JOSEPH]
......................J. [ROHINTON FALI NARIMAN]
NEW DELHI;
JULY 08, 2016
