JOTHI LAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Date- 9.12.2003; Time 10.30 A.M.1 It was a busy morning and the petitioner was sitting at the doorstep of her residence, suddenly she screamed with pain and blood started gushing from the thigh region of her right leg when something hit her with speed That was the picture this Court could imagine about that incident from the affidavit. She was immediately admitted in the Sted Ford Hospital and later referred to Vijaya Health Centre at Vadapalani, where she lost her conscious. On advice, she was operated, and a bullet was removed from her body.

(2.) The injured lady claims to have sustained injury by the bullet fired from the first respondent force has come before this Court seeking compensation to the tune of Rs. 7 lakhs for the negligent act of the first respondent.

(3.) According to the petitioner, the bullet was fired from the first respondent training camp, when a parade took place in firing (practice). A police complaint was given, and a case was registered as Crime No. 414 of 2003 on 10.12.2003, with the second respondent police. On the same day (9.12.2003), another bullet hit one Shohanlal's residence also. The bullet which was recovered from the body of the petitioner as well as from the residence of Shohanlal were handed over to the Deputy Superintendent of Police, Veerapuram, Avadi, who visited the spot and the matter was News Papers also.