PARASNATH TIWARI Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal the scope for consideration is restricted only to actual quantum of compensation payable to the appellants. The appellants herein filed a Writ Petition in the High Court of Chhattisgarh at Bilaspur seeking for a direction to the respondents to pay to them compensation of Rs. 5 lakhs on account of mental agony and loss suffered by the appellants due to death of their son while in service. The High Court after hearing both the parties issued an order directing for payment of compensation of Rs. 1 lakh to the appellants but in respect of their prayer for payment of liberalised pension, the Writ Petition was dismissed.

(3.) The present Special Leave Petition was filed by the appellants, who are the parents of the deceased, Sunil Kumar Tiwari, a Constable with the Central Reserve Police Force [for short 'CRPF'] who died while in service at Mizoram.