RITA KISHOR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an application on behalf of the plaintiffs under Section 151 of the Civil Procedure Code seeking interim reliefs from the defendant-DDA.

(2.) The plaintiffs have filed the suit for compensation and damages against the defendant-DDA on account of the unnatural and untimely death of plaintiff No. 1's husband, who was the father of the plaintiffs 2-3, who are minors.

(3.) At the time of his death, the deceased Giri Raj Kishor was a 'senior most Assistant Field Investigator in DDA and it is pleaded by the learned counsel for the plaintiffs that the deceased was due for promotion as a Field Investigator.