DEEPA KAUR AND ORS Vs. PINKI AND ORS
LAWS(P&H)-2012-12-181
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 17,2012

Deepa Kaur And Ors Appellant
VERSUS
Pinki And Ors Respondents

JUDGEMENT

M. Jeyapaul, J. - (1.) The legal representatives of Mohinder Singh aggrieved by the quantum of compensation fixed by the Tribunal have preferred FAO No. 6511 of 2011. Pinki and others filed a claim petition seeking compensation for the death of Gurmeet Singh alleging that Pinki was the widow and the deceased Gurmeet Singh left behind her and other dependents.
(2.) Deep Kaur separately filed a claim petition seeking compensation for the death of Gurmeet Singh alleging that she was in fact the widow of deceased Gurmeet Singh. The Tribunal dismissed the claim petition filed by Deep Kaur and the same has given rise to FAO No. 5721 of 2011. Pinki and others have filed FAO No. 6508 of 2011 claiming enhancement of compensation.
(3.) As these three appeals have arisen out of a common judgment they were taken up for common disposal. FAO No. 5721 of 2011:;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.