STATE OF HARYANA Vs. RAJINDER

JUDGEMENT

(1.) THE claimants have filed the present application with a request that the main appeal as well as the cross-objections be disposed of in terms of the judgment dated November 22,2006 passed by this court in RFA No.301 of 2005 ( Jitender Singh and others V. State of Haryana and another). A copy of the judgment in Jitender Singh's case ( supra) has been appended as Annexure A/1 with the present application. After hearing the learned counsel for the parties and taking into consideration the judgment Annexure A/1, I find that the controversy in the main appeal as well as the cross-objections is squarely covered by the aforesaid judgment dated November 22,2006 in Jitender Singh's case. Consequently, the present application is allowed. THE main appeal being RFA No.2139 of 2005 and cross-objections filed by the claimants being cross objections No.5-CI of 2007 are RFA No.2139 of 2005 2 disposed of in terms of the judgment dated November 22,2006 passed in RFA No.301 of 2005 ( Jintender Singh and others V. State of Haryana and another). C.M. as well as the main appeal and the crossobjections