MEENA AND ORS Vs. RANI AMMAL AND ANR
LAWS(SC)-2017-2-218
SUPREME COURT OF INDIA
Decided on February 15,2017

Meena And Ors Appellant
VERSUS
Rani Ammal And Anr Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) We have heard learned counsel for the parties.
(3.) We are not satisfied that the age of the deceased should have been taken for the purposes of determining the multiplier.;


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