MOHD NABI Vs. STATE OF DELHI

JUDGEMENT

(1.) THE petition seeks compensation of '10 lac for the injuries suffered by the petitioner while in Tihar Jail and on account of medical negligence in treatment thereof. Notice of the petition was issued and pleadings have been completed.

(2.) IT is the case of the petitioner that the petitioner was asked by the Jail Authorities to carry flour bags of over 100 kg. weight and owing whereto he fell and suffered a injury in his foot.

(3.) THE counsel for the petitioner has also claimed medical negligence in his treatment. It is contended that there was negligence in his medical treatment and owing whereto the petitioner has been left with a limp.