GEETA DEVI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) In the instant writ petition, the Court is called upon to consider a claim for compensation of Rs.50.00 lakhs, emanating from the tragic death of a 5-month-old infant child, namely Dewan Singh (hereinafter 'deceased') who was fatally bitten by a dog.

(2.) The facts of the case would exhibit that the petitioner is the mother of the deceased, who was residing at plot No.7, 23 Block, near Post Office, Tilak Nagar, New Delhi-110018, along with her family comprising of herself, her husband, two daughters, namely Manisha (6-year-old) and Ninnu (2-year-old) and the deceased son.

(3.) On the fateful day of 16/8/2007, at around 6.15 A.M., when the petitioner's kids were sleeping in the house, a stray dog entered their room and started attacking the deceased. Upon realising the disturbance so made, the elder daughter, namely Manisha woke up and saw the dog mauling the deceased. She raised an alarm and called for help from the petitioner's husband, who had gone out of the house to fetch water. By the time the petitioner and her husband rushed in, the dog had already severely injured the deceased's eyes, nose and cheeks. It is alleged that as soon as the husband of the petitioner saw the dog, he picked up the broomstick and started hitting the dog, who also tried to attack him but subsequently ran away.