KAJOMA KUMARI Vs. THE UNION OF INDIA (UOI)

JUDGEMENT

(1.) Leave granted.

(2.) The only reason, for which the High Court had disposed of Miscellaneous Appeal No. 379/2013, was that all the legal heirs of the deceased had not been joined in the said claim application.

(3.) In the interest of justice, we are of the view that all the heirs should have been permitted to be joined even at a belated stage so that if any compensation is payable to the heirs, that can be paid to them.