UNION OF INDIA Vs. SAVITRI DEVI & ANR

JUDGEMENT

(1.) The appellants have challenged the judgments of the Reference Court whereby the compensation has been enhanced.

(2.) This Court dismissed the appeals vide order dated 16th October, 2014 against which the appellant preferred Special Leave Petitions.

(3.) The Supreme Court vide judgment dated 21st September, 2017 allowed the appeals and remitted the matter back to this Court for permitting the parties to adduce evidence before the Reference Court and call for a finding from the Reference Court.