KIUTALIU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Hungyo, learned Advocate assisted by Ms. Bisheswori, learned counsel appearing for the petitioners and Mr. N. Ibotombi, learned CGSC appearing for the respondents 1, 2 and 3 as well as Mr. Jagat, learned G.A. appearing for the respondents 4 and 5 respectively.

(2.) By this application, seeking a direction to the respondents-1, 2 and 3 to pay compensation for causing death to 8 (eight) persons namely, (1) Shri Nangulyang Gangmei, 45 yrs. s/o (L) Nansinrei Gangmei (2) Nankhoniung Gangmei, 30 yrs., s/o Keirijinang Gangmei (3) Meijenlung Gangmei, 42 yrs, s/o (L) Zamjik Gangmei (4) M. Mangi Singh, 45 yrs, s/o (L) M. Kumar Singh (5) P. Ibochou Singh, 50 yrs, s/o (L) P. Tombi Singh (6) Meiriangpou Gangmei, 45 yrs, s/o (L) Huliangbiyang Gangmei (7) Phungiangdunang Gangmei, 50 years s/o (L) Keishengbonang Gangmei and (8) Poukhenlung Gangmei, aged 24 yrs, s/o Meilupou Gangmei, by the personnel of 15 JAT Regiment.

(3.) Petitioner No. 1, Smt. Kiutaliu is the legal heir/wife of late Namgreiyang Gangmei, the petitioner No. 2, Smt. Ngamleiamliu, is the legal heir/wife of late Namkhenlung Gangmei, the petitioner No. 3, Smt. Buanchungliu Gangmei, is the legal heir/wife of late Meijoulung Gangmei, the petitioner No. 4, Zoboti Devi, is the legal heir/wife of late M. Mangi Singh and the petitioner No. 5, Smt. P. Indrani Devi, is the legal heir/wife of late P. Ibochou Singh, the petitioner No. 6, Shri Chingkhiureipou (elder brother) is the legal heir of late Meiriangpou Gangmei, the petitioner No. 7, Smt. Abiliu, is the legal heir/wife of late Phunglangduang Gangmei and the petitioner No. 8, Shri Meilupou (father of the deceased), is the legal heir of late Poukhonlung Gangmei.