- (1.) The Review Petition is allowed and the Judgment and Order made in the appeal are set aside. The appeal shall be placed on Board for hearing and final disposal on 13/01/1987. But if the respondent pay to the appellant ex gratia, a sum of Rs. 1 lakh on or before 12/01/1987 the appeal will stand dismissed with no order as to costs. If this amount is not paid by the respondent, the appeal shall be heard on merits.;