NISHA Vs. MUNICIPAL COUNCIL SANGRUR

JUDGEMENT

(1.) Leave Granted.

(2.) The appellant, Nisha, being the widow of the deceased Vijay Kumar, is aggrieved by the judgment dtd. 12/11/2025 passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh in LPA No. 1926 of 2019. This order set aside the findings of the learned Single Judge dtd. 27/5/2019 in CWP No. 17331 of 2010 (titled Vijay vs. State of Punjab & Ors), which had granted compensation to the tune of Rs.29,32,000.00 with 6% interest per annum to be calculated from 1/9/2012. The reversal of the judgment is on the ground that the present case involves "disputed questions of fact" and as such, the writ petition itself was not maintainable. Hence, this appeal.

(3.) The short facts as can be understood from the record are that - on 21/9/2007, Vijay was hit by a stray bull while walking on the road, sustaining a head injury and becoming unconscious.