DLSA Awards Rs.10 Lakhs Compensation to Family of Murdered Dhaba Owner

Four years after a 55-year-old Dhaba owner was murdered by his helper, the District Legal States Authority (DLSA) has awarded Rs 10 lakh as compensation to his family.

On July 1, 2016, Mahipal, who hailed from Assam, was killed by his 19-year-old helper, at his Dhaba near the powerhouse in Sector 42.

Mahipal’s son, Eshwar Taal, who along with his brother and father ran the Dhaba, had found the latter lying dead with his throat slit and the helper, also from Assam, missing. An FIR in this regard was registered under Section 302 (murder) of the Indian Penal Code against the youth, then a minor.

4 years later, on Aug 5, 2020, a District Court convicted the teenager and awarded him “rigorous imprisonment for life with possibility of remission, commutation etc.,” and directed him to pay a fine of Rs 50,000.

The Court had also recommended compensation to the family and forwarded the case to the DLSA.

“After the file was forwarded to DLSA on Aug 11, the family was contacted. They had shifted to Assam and reached Chandigarh on September 3,” said Ashok Kumar Mann, Chief Judicial magisterate-cum- secretary, DLSA Chandigarh.

He said that “In view of the meagre income of the family of the deceased, coupled with other social and economic aspects, compensation of Rs 10 lakh was awarded to them,” he said. 

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