SHRI YUSUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is engaged in masonry work. On 28/11/2018, the younger son of the petitioner, Master Abbasali Yusub Sanadi, who was aged about 22 months, was attacked by 4 to 5 street dogs while he was playing behind his house after attending nature's call and dragged him to a nearby agricultural field and mauled him, causing serious injuries to his face, head, thighs etc. Though he was immediately taken to K.L.E'S Dr.Prabhakar Kore Hospital, Belagavi, he could not be saved and he succumbed to the aforesaid injuries. The doctor had opined in the autopsy report that the death was caused due to shock and hemorrhage as a result of multiple injuries sustained.

(3.) When the fact of this attack and death was reported in newspapers, though the respondents had offered to help, no compensation was paid to the petitioner. The petitioner addressed various communications to the respondents but in vain. The petitioner aggrieved by the death of his minor son due to the attack of street dogs is before this Court claiming for the aforesaid reliefs more particularly compensation as detailed in the prayer.