SARASWATI DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Petitioner seeks direction to respondents inter alia to pay her a sum of Rs.60.00 lacs with interest.

(2.) The husband of petitioner was a police official and was lastly posted on duty at PS Mandawar, District Bijnor, U.P., as Constable. While being on duty, he met with an accident in which he, eventually, lost his life. FIR for commission of offences under Sec. 279/304A/427 IPC was also registered.

(3.) It is stated to be a hit and run case.