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Judgment
7 paragraphs · 182 wordsAnil R. Dave, J.—Heard the learned counsel for both the parties.
Delay condoned. Leave granted.
Learned counsel for the respondent has drawn our attention to a judgment of this Court delivered on 31st January, 2013, in Civil Appeal No. 8415 of 2009 in the case of Assistant Engineer, Rajasthan Development Corporation and Another v. Gitam Singh, reported in (2013) 5 SCC 136.
Looking at the facts of the present case, in our opinion, Rs. 75,000/- (Rupees seventy five thousand only) would be the just compensation, which might be paid to the appellant by the respondent.
The respondent shall give an ''Account Payee Cheque'' for Rs. 75,000/- (Rupees seventy five thousand only) to the appellant towards full and final payment for the amount, which might be payable to him. The cheque will be sent to the appellant through speed post, within two weeks from today, along with a copy of this order.
In view of the above order, the impugned order is set aside and the appeals are disposed of as allowed.
No order as to costs.