JAGJIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of the above mentioned four First Appeals from orders arising out of the award dated 17. 12. 1985 whereby four claim cases of these appellants were decided.

(2.) IN claim case No. 1 of 1985, claimant Jagjit Kaur is the widow and other five petitioners are children of the deceased Mohinder Singh.

(3.) IN claim case No. 4 of 1985, claimant Sunita Rani is the widow of Head Constable Tilak Raj and other three claimants are minor sons and father of deceased Tilak Raj.