LAWS(J&K)-2016-12-4

UNION OF INDIA Vs. DEVI DASS

Decided On December 09, 2016
UNION OF INDIA Appellant
V/S
DEVI DASS Respondents

JUDGEMENT

(1.) It is a case of injury.

(2.) In this case accident happened on 12.08.2003.

(3.) Appeal is of the year 2009.