UTTAM SITARAM KOSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsels 2 wp4184.17.odt appearing for the parties.

(3.) The petitioner while working in his field on 25.10.2015 was attacked by 'wild boar'. As a result, he suffered injuries on upper portion of elbow of right hand and also on thigh of the right leg along with injuries on the chest. The petitioner was examined by the Medical Officer, Rural Hospital, Bramhapuri and was discharged on 27.10.2015. The Medical Superintendent of the Hospital has issued certificate dated 31.10.2015, stating that the injury suffered by the petitioner is grievous. On the basis of this certificate, compensation of Rs.1,00,000/- is claimed in terms of Government Resolution dated 30.03.2013. Though the medical expenses incurred by the petitioner are reimbursed, the compensation is denied. Hence, this petition. 3. We are unable to understand the stand taken by the respondent No.4 - the Forest Department that the petitioner has not suffered any grievous injury when the Medical Officer in the Rural Hospital of the Government has issued a certificate about the petitioner suffering from grievous injury.