STATE OF BIHAR (NOW JHARKHAND) Vs. MEERA DEVI

JUDGEMENT

(1.) HAVING heard the learned Counsels of the respective parties, we dispose of this appeal by directing the appellants to pay the balance amount of the compensation amount of Rs. 3,98,880/ - to the respondents within six weeks from date. The amount is to be paid to the respondent No. 1, Meera Devi, in terms of the directions contained in the award. In the event such payment is made within the time stipulated, the direction regarding payment of interest @ 9% per annum as indicated in the award shall not be given effect to. However, in the event, the payment of the balance amount of the award is not made within six weeks, the said amount will carry interest @ 9% per annum from the date of this order till the date of payment. We make it clear that this order is being made, having particular regard to the fact that besides having paid to the heirs of the deceased the death benefit of the deceased, employment has also been provided to one of the sons of the deceased. There will be no order as to costs.

(2.) LET a copy of this order be made available to the learned Counsels of both the parties.