BATAKRISHNA PAUL Vs. LAXMIBALA PAUL

JUDGEMENT

(1.) THE batch of four writ petitions were taken up together for hearing and disposal since a common judgment was passed by Permanent Lok Adalat, Agartala, in Lok Adalat(PUS) No. 4 of 2007 and Lok Adalat(PUS) No. 6 of 2007, which were instituted on a subject of Public Utility Services and common question of law and fact involved in all the writ petitions and hence this single judgment shall govern all the four writ petitions.

(2.) RESPONDENT No. 1 of WP(C) No. 255 of 2009 and WP(C) No. 36 of 2010, Smti. Laxmi Bala Paul, as petitioner(hereinafter mentioned as original petitioner) instituted Lok Adalat (PUS) No. 4 of 2007 against the writ petitioners(hereinafter mentioned as original opposite parties, for short OPs) claiming compensation of Rs.10.00 lakhs for the loss of right eye alleging negligence on the part of the OPs, i.e. the writ petitioners.

(3.) THERE are certain admitted undisputed facts. Those are: -