Punjab-Haryana High Court
Nirbhai Singh (Deceased) Th Lrs ... vs Amarjit Kaur And Another on 5 January, 2022
120 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA-1607-2021 (O&M)
Date of decision: 05.01.2022
Nirbhai Singh (since deceased) through his LRs and others
....Appellants
Versus
Smt. Amarjit Kaur and another
..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Gurinder Singh, Advocate for
Mr. R.S.Bajwa, Advocate for the appellants
ANIL KSHETARPAL, J (Oral)
The hearing of the case is being held through video
conferencing on account of restricted functioning of the Courts.
CM-6350-C-2021
Allowed as prayed for, subject to all the just exceptions.
L.Rs of deceased appellant no.1-Nirbhai Singh, as mentioned in para 1
of the application, are permitted to be brought on record, for the purpose
of prosecuting the present appeal.
Main case
The defendants, in a suit for recovery of Rs.5,00,000/- as
compensation on account of death of Smt. Samarpreet Kaur @
Amandeep Kaur, assail the correctness of the concurrent findings of fact
arrived at by the courts below, while decreeing the suit. The appellants
are mother-in-law, father-in-law and sister-in-law of Late Smt.
Samarpreet Kaur @ Amandeep Kaur, who was married to Late Sh.
Nirbhai Singh son of Narender Singh, on 19.02.2006. It is the case of
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the plaintiff that her daughter was tortured on the pretext of bringing
insufficient dowry and was subsequently burnt to death on 07.11.2006
by her in-laws. In a criminal case, late Sh. Nirbhai Singh has been
convicted. The suit was filed by Smt. Samarpreet Kaur @ Amandeep
Kaur's mother claiming adequate compensation. Both the courts, as
noticed above, have passed a decree to that effect.
Learned counsel representing the appellants contends that
appellant no.4 (father-in-law) of late Smt. Samarpreet Kaur @
Amandeep Kaur, was not convicted in the criminal case and therefore,
he could not be made liable to pay the compensation. He further
contends that Sh. Nirbhai Singh was neither named as an accused in the
FIR nor there are specific allegations against him in the civil suit.
In the present case, defendant no. 1 to 4 namely Nirbhai
Singh, Satbir Kaur, Raman Kaur and Narender Singh collectively
defended the suit. Defendant no. 4 did not claim that he is not liable as
he was not an accused in the FIR. The suit was primarily defended on
the ground that it is bad for non-joinder and mis-joinder of parties.
Consequently, both the courts neither framed any issue on the aforesaid
aspect nor returned any finding. It is not in dispute that defendant no.4,
who is appellant no.4 herein, is the father-in-law. His daughter-in-law
died within a period of less than 9 months from the date of marriage due
to burn injuries. Defendant no.4 never entered the witness box. There is
already a judgment passed by the Sessions Court convicting late
Sh.Nirbhai Singh (who has also unfortunately died). The court has
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awarded a compensation of Rs.5,00,000/- only.
Keeping in view the aforesaid facts, no ground to interfere
is made out.
Hence, dismissed.
All the pending miscellaneous applications, if any, are also
disposed of.
05.01.2022 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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