Ajmer Vidhyut Vitaran Nigam Ltd vs Smt. Kaveri Bai
2022 Latest Caselaw 6938 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6179/2022

Ajmer Vidhyut Vitaran Nigam Ltd.

----Petitioner Versus Smt. Kaveri Bai

----Respondent

For Petitioner(s) : Mr. Vikram Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/05/2022

Learned counsel for the petitioner has submitted that the

Permanent Lok Adalat has wrongly applied the multiplier of 15 by

awarding compensation to the respondent. It is submitted that

looking to the age of the deceased, multiplier of 13 should have

been made applicable.

Issue notice. Issue notice of the stay application also,

returnable on 14th July, 2022.

(VIJAY BISHNOI),J 31-KshamaD/-

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