ARCHANA Vs. INDIAN AIRLINES CORPORATION LIMITED

JUDGEMENT

(1.) ALL these petitions are filed by the heirs of the persons who died in a plane crash of the plane of Indian Airlines which took place on 26-4-1993 at Aurangabad. Flight bearing No. I. C. 491 operated by the Indian Airlines met with an accident immediately after it took off and in the said accident number of persons died and the present petitioners are the heirs of some of the deceased persons.

(2.) AFTER the mishap enquiry was conducted under the Chairmanship of the Honble Justice V. A. Mohta (as he then was) of this Court and in the report he has made certain observations which are not germane to the issue to be decided in the present revision petitions and, therefore, I am not referring to the same.

(3.) THE petitioners in these petitions were offered by the respondent i. e. Indian Airlines an amount of Rs. 5,00,000/- for each of the deceased who were admittedly about 12 years of age. However, while making this offer the Indian Airlines wanted to put a condition that the heirs of the deceased should accept this amount in full and final settlement of their claim and should not make any further claim on the ground of negligence or willful act on the part of any employee of the Indian Airlines.