GAYATRI DEVI AND OTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard the learned counsel for the parties and have perused the records.

(2.) In view of the aforesaid accident the applicants/claimants being widow, minor son and daughter, and father of the deceased claimed compensation to the tune of Rs.10.00 Lakhs.

(3.) On consideration of the rival pleadings the Tribunal framed following issues: