LAWS(CHH)-2018-10-245

SHOBHA RAM Vs. STATE OF CHHATTISGARH

Decided On October 10, 2018
SHOBHA RAM Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) The issue to be considered in this petition is -

(2.) From the facts made available to this Court in the pleadings made by the parties, it is manifest that the petitioner's wife namely; Smt. Om Bai (since deceased) was bitten by a rabid dog when she was on her way to home on 22-4-2017. The deceased was taken to the Government Hospital, Gunderdehi for treatment and thereafter to Sparsh Hospital, Bhilai for better/advance treatment. When the health condition of the deceased did not improve she was further admitted to Chandulal Chandrakar Memorial Hospital, Bhilai, from where she was discharged on 9-6-2017, as there was no chance of any improvement in her health condition. She eventually died on 10-6-2017. The fact that the petitioner's wife was bitten by a stray dog/rabid dog has been substantiated by a certificate signed by the Sarpanch, Kotwar & Panch of the concerned village, which is available at page 30 of the petition.

(3.) Petitioner'S representation to the Collector seeking compensation was not processed on account of a memo issued by the Tahsildar, Gunderdehi vide Annexure - P/3 informing the Collector that there is no provision under the Revenue Book Circular (henceforth 'the RBC') for awarding compensation on account of stray dog bite.