LAISHRAM (O) PREMA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in WP(C) No. 841 of 2014 are as follows

(2.) The prayers in WP(C) No. 840 of 2014 are as follows

(3.) The facts in both the writ petitions are as follows:- The Petitioner in WP(C) No. 841 of 2014 got married to the deceased Laishram Keshorjit Singh about 14 years ago and they were blessed with two sons namely Laishram Badan Singh and Laishram Wanglen Singh and the petitioner in WP(C) No. 840 of 2014 got married to Seram Priyokumar Meitei about 17 years ago and they were blessed with three sons, namely, Seram Yuremba Meitei, Seram Omenjit Meitei and Seram Henthoi Meitei. The deceased husbands were the sole earning member of families and the deceased in WP(C) No. 841 of 2014 was running a grocery shop and the deceased in WP(C) No. 840 of 2014 was a mason.