SHAHANAZ ALFIDA WAHIB Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard the appellant and the respondents.

(2.) The appellant is the wife of the deceased who was an employee of the respondent bank and who died in harness.

(3.) Under the "revised scheme for payment of ex-gratia amount in lieu of appointment on compassionate grounds and appointment of dependants of deceased employees on compassionate grounds effective from 31st July 2004", the appellant was offered an ex-gratia of Rs 8 lakh.