RAJ KUMARI Vs. MANDEEP

JUDGEMENT

(1.) REPLY on behalf of the respondent No.2 has been filed in court today. The same is taken on record. Learned counsel for the respondents informs the court that an amount of Rs.2,04905/- was paid to the wife of the deceasedworkman, Amir Chand vide receipt dated February 19,2007. Learned counsel for the respondents has also handed over a bank draft for an amount of Rs.38389/- to the learned counsel for the petitioners. According to the learned counsel for the respondents, the aforesaid payment reflects the total amount which was outstanding and payable to the petitioners.

(2.) IN view of the aforesaid statement of the learned counsel for the respondents, the present petition is disposed of as having been rendered infructuous. However, if there is any further amount due to the petitioners, they would be at liberty to take their appropriate remedy in accordance with law.