UNION OF INDIA Vs. TEK RAM

JUDGEMENT

(1.) ORDER

(2.) THE appeal filed by Union of India seeking reduction in the amount of compensation is liable to be dismissed in view of the decision of this Court in RFA 203/1983, Jagdev Singh v. Union of India decided on 7.8.1989. Claimant's cross objections seeking enhancement are liable to be allowed in view of the decision in Jagdev Singh's case (supra).