IN THE SUPREME COURT OF INDIA               CIVIL APPELLATE JURISDICTION

    CIVIL APPEAL NO.1865 OF 2009           (Arising out of SLP(C)No.14749 of 2007)                

BABY SINGH                                            .....APPELLANT(S)

VERSUS

U.O.I. & ORS.                                         ....RESPONDENT(S)

             O  R  D  E  R

Leave granted.

Considering the peculiar facts and circumstances of the present case, we are of the view that

the compensation amount which  has been fixed by the Central  Administrative Tribunal,  Patna

Bench, Patna as Rs.5,00,000/- (Rupees five lakhs) be enhanced to Rs.7,00,000/- (Rupees seven lakhs).

We order accordingly.  We have been informed that Rs.5,00,000/- (Rupees five lakhs) have already

been paid to the appellant.  We direct that the balance amount of Rs.2,00,000/- (Rupees two lakhs)

be paid to the appellant within two months from this date.   With this modification, the appeal is

disposed of.  There will be no order as to costs.    

                          ......................J.                            (TARUN CHATTERJEE)

                          ......................J.                            (H.L.DATTU)

NEW DELHI; MARCH 23, 2009.