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Raj Chopra (Parties) P

1. Judgment 
Supreme Court Of India

Hon'ble Judge(s) Hon'ble Judge(s): Ruma Pal, P. Venkatarama Reddi , JJ


2. Judgment 
Supreme Court Of India

Hon'ble Judge(s) Hon'ble Judge(s): Ruma Pal, P. Venkatarama Reddi , JJ


3. Judgment 
Supreme Court Of India

Hon'ble Judge(s) Hon'ble Judge(s): S. P. Kurdukar, Syed Shah Mohammed Quadri , JJ


4. Judgment 
Punjab And Haryana High Court

Hon'ble Judge(s) Hon'ble Judge(s): S. S. Sodhi , J

View Instance

In Judgment Text:

  1. leaving behind his widow Smt. Raj Chopra, who was about 43 years of age at the time of her husband's death
  2. Smt. Raj Chopra. As a round figure, therefore, the claimants must be held entitled to a sum of Rs. 1

5. Judgment 
Delhi High Court

Hon'ble Judge(s) Hon'ble Judge(s): Rajindar Sachar, S. N. Kumar , JJ




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