Anil R. Dave, J. - (1.) We do not find any substance in these appeals. The civil appeals are dismissed.
(2.) However, looking at the peculiar facts of the case, to put a quietus to the litigation and to bring an end to all the claims made so far or which could have been made by the Appellants, we direct that in all a sum of Rs. 1 lakh (Rupees One Lakh only) be paid to Appellant No. 1, Smt. Nirmal Verma, the widow of Late Shri S.K. Verma, by the Respondent -Corporation by way of ex -gratia payment. The Appellants shall not initiate any litigation against the Respondent -Corporation in future.
(3.) It is clarified that dismissal of these appeals would not entitle the Respondent -Corporation to recover the amount, if any, already paid to the Appellant.;