In Judgment Text:
- on the quantum of compensation awarded by the Tribunal while claimant-
Bachni Devi in her appeal (FAO No.3123 - Company Ltd. has argued that wife of the deceased namely
Bachni Devi was sole dependant on his income - Learned counsel for the claimant-
Bachni Devi has argued that the claimant is the sole dependant Bachni Devi (FAO No.3123 of 2018) has no merits and the same is dismissed and the amount of compensation
In Judgment Text:
- in W.P (C) No.716/2012 Smt.
Bachni Devi got himself registered with DDA under its New Pattern
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