P. James Karunakaran Vs. Assistant General Manager, State Bank of India, Zonal Office Madurai
[Civil Appeal No.5812 of 2017 @ Special Leave Petition (C) No. 6757/2015]
KURIAN, J.
1. Leave granted.
2. The main grievance of the appellants is that for the delayed payment of the benefits arising out of the award passed in 2005, no interest has been awarded. Learned counsel appearing for the respondent/Bank submits that so long as there is no direction for grant of interest in the award, the Bank cannot be compelled to pay interest. But the fact remains that the award has been fully implemented only after a delay of six years.
3. Having regard to the peculiar facts of this case, we are of the view that it is in the interest of both the parties that peace is purchased. Therefore, in exercise of our jurisdiction under Article 142 of the Constitution of India, we direct the respondent/Bank to pay an amount of Rs.2,00,000/- (Rupees Two Lacs) towards full and final settlement of all the claims of the appellant, which shall be paid within two months from today.
4. The appeal is disposed of, as above.
5. Needless also to make it clear that since this is a judgment passed exercising our jurisdiction under Article 142 of the Constitution of India, it will not be treated as a precedent.
6. We record our appreciation for the service rendered by Mr. Subramonium Prasad, learned senior counsel for assisting the Court to arrive at a decision, as above.
7. Pending applications, if any, shall stand disposed of.
8. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI;
MAY 01, 2017
Item No.44 Court No.7 Section XV
Supreme Court of India
Record of Proceedings
Petition(s) for Special Leave to Appeal (C) No(s). 6757/2015 (Arising out of impugned final judgment and order dated 07/11/2014 in WA No. 1370/2014 passed by the High Court of Madras)
P. James Karunakaran Vs. Assistant General Manager, State Bank of India, Zonal Office Madurai
(with appln. (s) for permission to file additional documents and interim relief and office report)
Date: 01/05/2017
This petition was called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
Mr. Subramonium Prasad, Sr.Adv.
For Petitioner(s)
Dr. Pooja Jha,Adv.
Mr. R. Murgan,Adv.
Ms. Nandita Jha,Adv.
Mr. R.R. Prakash,Adv.
Mr. Binod Kr. Jha,Adv.
Mr. Vishwa Pal Singh,Adv.
For Respondent(s)
Mr. A.V. Rangam,Adv.
Mr. Buddy A. Ranganadhan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed judgment.
Narendra Prasad
Renu Diwan
Court Master
Assistant Registrar
Signed "Non-Reportable" Judgment Is Placed On The File
