MUTHULAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Mandamus seeking a direction against the respondents to pay a sum of Rs.2,00,000.00 (Rupees Two Lakhs only) as compensation to the petitioner for an alleged rat bite suffered by her in her left hand in Ward No.101 in Government Rajaji Hospital, Madurai on 23/1/2014.

(2.) The writ petitioner/Muthulakshmi @ Rajam was 50 years old at the time of filing the Writ Petition in the year 2014. Her son, Suresh had suffered grievous injuries in a road accident and was admitted as in-patient in Ward No.101 in Government Rajaji Hospital, Madurai on 19/1/2014. The petitioner and her husband alternatively took care of their son.

(3.) On 23/1/2014, when the petitioner was sleeping near the cot of her son, a rat bit her on her left elbow. She suffered pain and swelling. Since the pain increased, she took treatment as out-patient for rat bite in Government Rajaji Hospital, Madurai and the duty doctor also gave her medicine. She then gave a representation to the respondents on 1/2/2014 and sought abolition of rats from the hospital. Since there was no response, she had filed the Writ Petition seeking compensation of Rs.2,00,000.00 (Rupees Two Lakhs only) for the injury suffered by her.