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Supreme Court - Daily Orders

The Dean, Rajawadi Municipal Hospital . vs Umakant Kisan Mane on 10 July, 2017

Bench: Arun Mishra, Amitava Roy

                                  IN THE SUPREME COURT OF INDIA

                                  CIVIL APPELLATE JURISDICTION

                             CIVIL APPEAL NO(S).              OF 2017
                           [@Special Leave Petition (C) NO(S) 4048-4051/2016


     THE DEAN, RAJAWADI MUNICIPAL HOSPITAL                        APPELLANT (S)


                                               VERSUS

     UMAKANT KISAN MANE                                          RESPONDENT(S)



                                            O R D E R

Leave granted.

After hearing the learned counsel for the parties, we deem it appropriate to direct the appellant to pay a lump sum of Rs. 16,50,000/- (Rs. Sixteen lakh fifty thousand only) including the interest as full and final settlement of claim of compensation to the respondent. We order, accordingly and modify the order of the High Court.

In case, the amount is not paid within six weeks from today, the same shall carry an interest @ 12% per annum.

The appeals stand disposed of, accordingly.

....................J (ARUN MISHRA) Signature Not Verified ....................J (AMITAVA ROY) Digitally signed by HEMALATHA MOHAN Date: 2017.07.13 18:17:11 IST Reason: NEW DELHI;

            JULY 10, 2017
ITEM NO.51                   COURT NO.11               SECTION IX

               S U P R E M E C O U R T O F        I N D I A
                       RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)      No(s).4048-4051/2016

(Arising out of impugned final judgment and order dated 21-12-2015 in WP No. 431/2003 21-12-2015 passed by the High Court Of Bombay) THE DEAN, RAJAWADI MUNICIPAL HOSPITAL & ANR. Petitioner(s) VERSUS UMAKANT KISAN MANE Respondent(s) Date : 10-07-2017 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Ashish Wd, Adv.
Ms. Jayashree Wad, Adv. Mr. Sangram singh, Adv. Ms. Sukriti Jaggi, Adv. Mr. J S Wad And Co, AOR For Respondent(s) Ms. Aparna Bhat, AOR Mr. Joshita Pai, Adv.
Mr. Mayank Sapra. Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted The appeals stand disposed of in terms of the signed order.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)