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Punjab-Haryana High Court

Uttam Singh And Others vs State Of Haryana And Others on 22 May, 2009

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH


                                         RFA No.1500 of 1987 (O&M)
                                         Date of Decision:22.05.2009.


Uttam Singh and others                                        ...Appellants.

                                   Versus

State of Haryana and others.                                ...Respondents.


CORAM :             Hon'ble Mr. Justice S.D.Anand.


Present: Mr. P.S.Rana, Advocate, for the appellants.
         Mr. Ashish Sharma, Sr. DAG, Haryana.
                               *****

S.D.Anand, J. (ORAL)

C.M.No.6627-CI of 2008 The Civil Misc. application shall stand allowed subject, of course, to all just exceptions in view of the fact that the applicants, who have applied for being brought on record as LRs of deceased Jarnail Singh, are his natural heir only and there is an affidavit - supported averment that there is no other legal heir of the deceased. The order qua the bringing on record of LRs is for the disposal of this matter only.

In the context of an averment by the learned counsel for the appellants that it is a covered mater, the learned State counsel states that it is indeed a matter covered by a judgment of this Court in RFA No.882 of 1983 titled as Dr. Rajwant Singh vs. State of Haryana.

On consensual basis, the appeal shall stand disposed of in terms of the decision dated 05.10.2007 rendered by this Court in RFA No.882 of 1983 titled as Dr. Rajwant Singh vs. State of Haryana.

The disbursement of the amount of compensation shall be on filing of the indemnity bond by the legal representatives of deceased Nirmala Devi.

May 22, 2009.                                                 (S.D.Anand)
vinod                                                              Judge