VASUDEVA NAYAK S. Vs. STATE OF KERALA

JUDGEMENT

(1.) If there be moments in litigative processes that deserve to be counted amongst its finest, this will certainly be so qualified since, following the hortative call of this Court, the Government of Kerala has now reported that they will write-off the loan liability of the petitioner, availed of by him solely to treat his young child, who is now no more and who had been included in the list of 'Endosulphan Victims' prepared by it.

(2.) The petitioner has been constrained to approach this Court because certain amounts availed of by him, albeit as a personal loan, for the purpose of treating his deceased son, who had been afflicted with debilitating illnesses on account of the alleged exposure to the pesticide "Edosulphan", was sought to be recovered by the respondent - Co-operative Society.

(3.) On 12th June 2019, noticing the rather distressing facts in this case, I had indited the following order:-