NHRC intervention gets compensation to the <br> Anti Sikh Riots Victim

New Delhi 8th October 2008

The Commission took the congnizance on the complaint sent to the Commission by Smt. Pritam Kaur alleging that in 1984 anti sikh riots some miscreants destroyed the house hold articles and assaulted her husband Labh Singh. Her two sons got compensation but no relief was awarded to her for which she sought Commission's intervention.
The Commission had sought clarification from Additional Collector, Revenue Branch, Ranchi, Jharkhand as under what circumstances the sons of late Labh Singh i.e. Iqbal Singh and Manmohan Singh were given compensation to the tune of Rs.4,50,000/- and 2,20,000/- respectively and why the wife of late Labh Singh was considered fit for compensation.
Pursuant to the directions of the Commission, Dy. Commissioner/Addl. District Magistrate, Ranchi has informed that Smt. Pritam Kaur has been paid a sum of Rs.2.00 lakhs on the basis of Red Card issued by Additional Commissioner, Amritsar, Punjab and further, she was paid Rs.13500/- on account of loss of household goods.

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