HARVINDER CHAUDHARY SRIVASTAVA MS Vs. UNION OF INDIA

JUDGEMENT

(1.) Jairatum Bibi, wife of Jakim Ansari, residing in No. 57. Sanjay Amar Colony is the legal representative of Saidur and Rabia. Delhi Administration has no objection to pay Rs. 10,000. 00 towards compensation for the life of each of the two deceased to the sole legal representative daughter, Jairatun Bibi. They are accordingly directed to pay to her through Ms Harvinder Chaudhary, counsel appearing for them.

(2.) Similarly, Abdul Hasan is one of the persons residing in Amar Colony who died in a fire. His brother, Mehtab, son of Syed Sheikh, now residing in404, Sanjay Amar Colony is the legal representative of the deceased. Similarly, Delhi Administration is directed to pay Rs. 10,000. 00 to Mehtab towards compensation for the life of the deceased.

(3.) Son of Mrs. Bhanu, wife of Sudin Ansari, suffered extensive injuries on his person resulting in permanent disability. Mrs Choudhary has placed on record the photographs to prove the extent of injury suffered by him. We have seen them. Mrs. Bhanu has stated that she spent a sum of Rs. 6,000. 00 towards her son's medical treatment. As reported, he suffered permanent disability of right leg and is able to walk only by limping. Under these circumstances, Delhi Administration is directed to pay Rs. 6,000. 00 towards medical treatment spent by her and a further sum of Rs. 6,000. 00 towards permanent disability, i. e. , in total Rs. 12,000. 00.