SURENDRA PANDEY Vs. COMMISSIONER, MCD AND ANR

JUDGEMENT

(1.) The petition seeks a mandamus to the respondent no.1 Municipal Corporation of Delhi now succeeded by North Delhi Municipal Corporation (NrDMC) to pay compensation of Rs.10,00,000/- to the petitioner for negligence causing the death of the son aged nine years of the petitioner.

(2.) It is the case of the petitioner:-

(3.) The writ petition was entertained.