BHARTO Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this order I disposes of two FAOs No. 100 of 1987 titled Bharto v. State of Haryana and others, 2001(2) RCR(Civil) 565 (P&H) : and 101 of 1987 titled Ram Kishan and others v. State of Haryana and others as both these appeals arise out of one award.

(2.) THE objections filed by the State of Haryana are allowed to be placed on record.

(3.) SMT . Bharto claimed compensation to the tune of Rs. 40,000/- on account of the death of her son Ranbir Singh and similarly Ram Kishan and his minor sons namely Shamsher Singh and Tej Singh claimed compensation to the tune of Rs. 40,000/- on account of the death of aforesaid Ranbir Singh. The Tribunal awarded a sum of Rs. 9,000/- each to Smt. Bharto and Ram Kishan. They were not satisfied with the award of the Tribunal, hence they have filed two separate appeals. The matter went to the Lok Adalat which recommended Rs. 48,000/- by way of compensation. In additional to that the Lok Adalat also proposed to pay a sum of Rs. 5,000/- by way of funeral expenses.