HARBHEJ SINGH Vs. GURBACHAN KAUR

JUDGEMENT

(1.) THIS judgment shall dispose of the above-mentioned two regular second appeals as they are governed by common set of facts.

(2.) ON 23. 5. 1985, defendants-appellants allegedly murdered Harbhajan Singh and baldev Singh within the vicinity of village hamad, Tehsil and District Ferozepur. A criminal case was registered against them. The trial court convicted all of them. However, an appeal against their conviction resulted in acquittal by this court. On further appeal, the Hon'ble Supreme Court held the appellants guilty and convicted them for the murder of Harbhajan Singh and Baldev Singh.

(3.) THE plaintiffs, who are dependants of said Harbhajan Singh and Baldev Singh filed suits for damages. The trial court decreed the suits vide separate judgments and decrees dated 21. 9. 1990 and granted damages of Rs. 36,000 to Gurbachan Kaur, widow of Harbhajan Singh and a sum of rs. 1,29,600 was given to Rachhpal Kaur, widow of Baldev Singh and his four minor children.