GITABAI Vs. ANUSAYABAI AND ORS.

JUDGEMENT

(1.) This matter was heard on 08.04.2015. After hearing the learned Advocates for quite sometime, this matter was adjourned to 09.04.2015 at the request of the parties. I have heard the learned Advocates for both the sides.

(2.) The issue is as regards the claim for death compensation under the earthquake and resettlement scheme floated by the State Government vide Circular No.MNN1193/05550/93 dated 14.12.1993.

(3.) Smt.Anusayabai Hanumant Bairagi is the Plaintiff in RCS No.387/1997. She is the mother of deceased Shardabai. Shardabai was married to Mahavirdas Narsingdas Bairagi, resident of village Killari. Shardabai and Mahavirdas had three daughters and one son.