FOREST DEPARTMENT Vs. SATISHCHANDRA SHRIVASTAVA

JUDGEMENT

(1.) HEARD . The appellant is aggrieved by the judgment and decree dated 21.08.2004 in Civil Appeal No. 11 -A/2003 passed by the Ilnd Additional District Judge, Baloda Bazar, (C.G.) whereby the judgment and decree dated 25-06-2003 in Civil Suit No. 140-A/2002 passed by the Civil Judge Class-I, Baloda Bazar (C.G.) granting compensation of Rs. 1,000/- to the plaintiff on account of monkey menace was affirmed. Both the Courts below on proper appreciation of evidence awarded general symbolic damages of Rs.1,000/- to the plaintiff. The defendants had also in para- 5(b) of its written statement accepted liability to pay compensation only is cases of serious injury or damage caused to public property by a wild animal. In this view of the matter, no substantial question of law is involved in this appeal.

(2.) IN the result, this appeal is dismissed. There shall be no order as to cost. Appeal Dismissed.