IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2272 OF 2002

Manager, Moongalar Estate          ….Appellant  

VERSUS

Chandra                  ….Respondent

O R D E R

1. Heard learned counsel for the appellant.   

2. No  one  appeared  on  behalf  of  the  respondent

although the respondent was duly served.   

3. This appeal  arises  out  of  a judgment  of  the High

Court of Kerala at Ernakulam, by which, the appeal

of  the  respondent  was  allowed  and  a  sum  of

Rs.50,000/-  was  awarded  to  the  widow  of  the

deceased  employee  of  the  present  appellant.

Considering  the  facts  and  circumstances  of  the

present  case  and  the  impugned  judgment  of  the

High Court, we are not inclined to interfere with the

said Judgment of the High Court in the exercise of

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our  discretionary powers  under  Article  136 of  the

Constitution of India.   

4. Accordingly, the Civil  Appeal is dismissed with no

order as to costs.  Interim order, if any, shall stand

vacated.   

5. However, we make it clear that the question of law

involved in this appeal is kept open to be decided in

appropriate case and dismissal  of  this  appeal  will

not be treated as precedent in other similar cases.

………………………J. [TARUN CHATTERJEE]

…………………………………J.   [DR. MUKUNDAKAM SHARMA]

NEW DELHI

August 28, 2008.

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