REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

SUDHEER KUMAR Respondents

Referred Judgements :-

LORD DUNEDIN SAID IN KARDON V. HARCOURT-RIVINGTON [REFERRED TO]
GLASGOW CORPORATION V. MUIR [REFERRED TO]
BLYTH V. BIRMINGHAM WATERWORKS CO [REFERRED TO]
SMITH V. LITTLE WOODS ORGANISATION LTD [REFERRED TO]
THE HILL (ADMINISTRATRIX OF THE ESTATE OF JACQUELINE HILL DECEASED) (A.P.) V. CHIEF CONSTABLE OF WEST YORKSHIRE [REFERRED TO]
CAPARO INDUSTRIES PLC V. DICKMAN [REFERRED TO]
ASHWANI GUPTA V. GOVERNMENT OF INDIA [REFERRED TO]
ROBINSON V. CHIEF CONSTABLE OF WEST YORKSHIRE POLICE [REFERRED TO]
STATE OF RAJASTHAN VS. VIDHYAWATI [REFERRED TO]
SAMIR CHANDA VS. MANAGING DIRECTOR ASSAM STATE TRANSPORT CORPORATION [REFERRED TO]
S S AHLUWALIA VS. UNION OF INDIA [REFERRED TO]
BHAJAN KAUR VS. DELHI ADMINISTRATION [REFERRED TO]
KAMLA DEVI VS. GOVERMENT OF NCT OF DELHI [REFERRED TO]
VEERAN VS. T V KRISHNAMOORTHY [REFERRED TO]
STATE OF KERALA VS. K CHERU BABU [REFERRED TO]

JUDGEMENT

(1.) The decree in a suit for damages is under challenge by the defendants.

(2.) The plaintiff is an employee of Indian Coffee House. On 16/7/1999 at about 1.50 p.m., while the plaintiff was walking along the footpath in front of the Attakulangara Sub Jail, somebody threw an explosive at certain accused who were under judicial custody and were being brought to the jail. The plaintiff sustained severe injuries. Consequent on the explosion, one among the accused died. The other accused sustained severe injuries. Consequent on the injury, the plaintiff suffers 50% disability. The suit was laid claiming an amount of Rs.10.00 lakhs as damages.

(3.) The defendants contended that there was no negligence on their part in maintaining law and order and that they are not liable for any damages.

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STATE OF KERALA Vs. SUDHEER KUMAR

Referred Judgements :-

JUDGEMENT

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