- (1.) The plaintiffs being the legal heirs of Dalbir Singh who was murdered by the respondents sought for compensation of Rs. 1 lac alleging that the plaintiffs lost the only earning member in the family on account of the murder of Dalbir Singh committed by the defendants. The defendants resisted the suit on the ground that they were falsely implicated in a case of murder of Dalbir Singh and they were convicted. The fine of Rs. 10,000/- was imposed on each of the defendants and the said amount was paid as compensation to the plaintiffs. Therefore, the plaintiffs are not entitled to any compensation as pleaded, it was contended.
(2.) The trial Court having applied the multiplier of 16 considering the age of Dalbir Singh at the time of murder and his contribution of Rs. 350/- per month to his family assessed the compensation at Rs. 67,200/-. Inasmuch as a sum of Rs. 30,000/- which was awarded as compensation by the High Court in the criminal case was already paid to the plaintiffs, a decree for a sum of Rs. 37,200/- was passed by the trial court.
(3.) Aggrieved by the judgment passed by the trial Court, the plaintiffs preferred an appeal before the First Appellate Court. The First Appellate Court chose to dismiss the appeal preferred by the plaintiffs.;