SAVITRI BAI Vs. STATE GOVT OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) According to the petitioner, before the family planning operation, she was already having one male and one female child. Learned Counsel further submits that since it was a case of negligent on the part of the concerned Doctors, the respondent-State is under an obligation to grant compensation to the petitioner and maintenance of the child, who was born after performing the family planning sterilisation operation.

(3.) On the other hand, learned Counsel appearing for the State submits that neither the petitioner is entitled to compensation nor the State is under an obligation to grant maintenance to the child, who was born after family planning operation, was done.