SELVI REGINA IMMACULATE Vs. STATE

JUDGEMENT

(1.) It is stated in the affidavit filed today by the Arul Doss/Second Respondent-Accused that as per the orders of this Court dated 5.11.2001, wherein he was directed to pay a sum of Rs.35,000/- as compensation to the petitioner, he paid so far Rs.23,000/- in four instalments as follows: <FRM>B.22.896.1205.htm</FRM>

(2.) It is also mentioned in the affidavit, that he was suffering from stomach ache since he consumed some pesticides and he was hospitalised. He is getting Rs.3000/- as salary and it is difficult to look after his wife and two children, out of his income. It is further mentioned in his affidavit as well as in the earlier affidavit that the second respondent-accused has realised his mistake fully and also stated that he has prostrated before the victim Selvi.Regina Immagulate, the petitioner herein.

(3.) In the light of the above circumstances, the second respondent Arul Doss, requested this Court to suitably modify the direction of this Court, dated 5.11.2001 by which he was directed to pay the amount of Rs.35,000/- as compensation to the victim/petitioner, as he has already paid Rs.23,000/- as compensation.