KERALA WATER AUTHORITY Vs. KERALA HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P4 order passed by the Kerala State Human Rights Commission. The petitioner is Kerala Water Authority. The 2nd respondent submitted a petition before the Kerala State Human Rights Commission mainly alleging that she had fallen into a pit near Zephyr Institute at the entrance of Uppillanmoodu bridge in Kaithamukku and suffered deep injuries with stitches in her head wounds all over her body and that she was not able to got for work for some time and she had narrowly escaped from death. The matter was enquired into by the 1st respondent Commission and finally Ext.P4 order has been passed.

(2.) AS per Ext.P4 order, the Commission recommended for payment of Rs.10,000/- as token compensation to the 2nd respondent within a period of two months from the date of the order. Further direction was that the Kerala Water Authority and the Public Works Department will see that the roads are maintained properly and while making the drainage line, the manhole should be maintained properly.