RAHUL CHAUHAN Vs. POONAM

JUDGEMENT

(1.) Appellant Rahul and his father were earning their livelihood as jewelers. October 30, 2009 was a joyous day not only in Rahul's life but also the life of respondent Poonam. They exchanged matrimonial vows on said day. They were a happy couple. Soon Poonam was in the family way. A new soul was expected to enter their house anytime in the first week of September 2010. It is apparent that the 11 months were spent in happiness and bliss by the two. The dreams of the young couple came to be shattered by unexpected events which overtook the two, and as the events unfolded thereafter, which we shall be noting succinctly the young couple became a victim of circumstances; unfortunately Rahul's mother, who appears to be a superstitious lady, could not overcome the loss of her husband.

(2.) It was September 05, 2010. It was evening time. The shop at Inderlok wherefrom Rahul and his father were earning their livelihood i.e. the jewellery shop was shut by the father and son, and as they were returning home they were waylaid by hoodlums who were armed with a knife and a pistol. The ornaments which the father and the son were taking home were snatched and the two were fired at. Rahul was critically injured and was rushed to the Sushruta Trauma Centre for medical aid. His father unfortunately died at the spot. Poonam, who was expecting a baby anytime went into a state of shock upon hearing about the ghastly incident in which she lost her father-in-law and the cloud of she losing her husband loomed large. Ms.Ratna, the cousin of Rahul, rushed Poonam to Hans Charitable Hospital and by the night of the unfortunate day Poonam was in the maternity ward where she was blessed with a baby boy when the sun smiled on the window pane of the maternity ward at 6.00 AM on September 06, 2010.

(3.) The hope of Poonam that the new rays of the rising sun which fell on the window pane of her room and brought with them the bundle of joy, a baby boy, would somewhat remove the pain and sorrow and also the suffering which had left the family in cold. But it was not to be.