KAVITA Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties.

(2.) The petitioner has filed this petition for grant of compensation as she has suffered injuries in Tiger attack.

(3.) The petitioner is resident of village Wakal, Tahsil Sindewahi, District Chandrapur which is covered with the forest area. She is a labourer. She is doing work in farm for her livelihood. On 24/1/2017 the petitioner went to collect Tur seeds in the field of the farmer. While doing her work she was attacked by a fully grown tiger and in said attack she was seriously injured. When she was attacked, some people doing labour work near the area helped her. Because of their noise, the Tiger ran away in the near zudpi forest. After the attack, she became unconscious and as she was seriously injured, she was taken to Sindewahi Gramin Hospital, District Chandrapur. As the injuries were serious, Doctor informed the relatives that to take her to Government Hospital at Chandrapur for better treatment. It was the case of wild animal attack, and therefore informed to the Forest Department. On 24/1/2017, she was admitted in Chandrapur Government Hospital. She was in Hospital for 4 days. On 27/1/2017 she was discharged.