CHIEF SECRETARY Vs. NAOREM ONGBI RASHMANI DEVI

JUDGEMENT

(1.) Heard Mr. A. Modhuchandra, learned G.A. appearing for the appellants-defendants and also Mr. Kh. Chonjon, learned counsel appearing on behalf of the respondents-plaintiffs.

(2.) This first appeal is directed against the judgment and decree of the Civil Judge (Sr.Divn) Manipur West dated 30.12.2008 passed in Original (Money Suit) No.2/1994/ 40/2008 of the Court of Civil Judge (Sr.Divn) Manipur West decreeing the Original Suit that the State of Manipur, (defendant No.5) represented by defendant No.2, is responsible and accountable for the wrongful and illegal acts of its servants, therefore, is held liable to pay damages/compensation to the plaintiffs for the death of (L) Naorem Krishnamohon Singh, in police custody; and quantum of compensation is fixed at Rs.7,20,000/- (Rupees seven lakhs twenty thousand) only and ordered that the defendant No.5, State of Manipur without unnecessary delay should pay compensation to the plaintiffs.

(3.) The respondents-plaintiffs filed Money Suit No.2/94 against the present appellants-defendants and two others namely, 1) Shri Maibam Khogen Singh (Assistant Sub-Inspector of Police), s/o (late) M.Naba Singh, resident of Khundrakpam Awang Leikai, P.S.Heingang, District, Imphal; and 2) Md.Firoj Khan, (Inspector of Police formerly O/C of Kakching Police Station), resident of Yairipok Kekru Basti, PS Yairipok, District Thoubal, in the Court of Subordinate Judge, Manipur West for the reliefs: