LUCKNOW Vs. PRADEEP SINHA

JUDGEMENT

(1.) THIS Special Appeal has been filed against the impugned judgment of the learned Single Judge dated 16- 4-2003.

(2.) THE respondent No. 1, Pradeep Sinha, died and his heirs have been impleaded by our order passed on the impleadment application today.

(3.) WE have carefully perused the impugned judgment of the learned Single Judge and we see no reason to interfere with the same. Instead we are passing an additional order that over and above the entire dues of Pradeep Sinha, which must be paid to his heirs within two months from today, the Corporation must also pay an additional sum of exemplary cost of Rs. One Lac to the family of Pradeep Sinha within two months as compensation for the harassment caused to Pradeep Sinha's family and the inhuman attitude adopted by the Corporation. With these observations, the appeal is dismissed. Special appeal dismissed. .