AMITADYUTI KUMAR Vs. STATE OF WEST BENGAL
LAWS(SC)-2000-1-128
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on January 21,2000

AMITADYUTI KUMAR Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The Division Bench of the Calcutta High Court has directed payment of compensation to the tune of Rs. 20,000. 00 to the widow of deceased Debu Pramanik in lieu of compensation granted by the Human Rights Commission.;


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