MD. IDUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has sought for a direction to the respondents for payment of Rs. 3 lakhs as compensation on account of severe burn injuries sustained by his son in an electrical accident. This case was earlier heard and was decided along with a batch of writ petitions by a common judgment and order dated 4.6.2008.

(2.) THIS Court by the aforesaid common judgment and order had disposed of the said writ petition by directing the respondents to pay to the petitioner a sum of Rs. 1,85,000/ - as compensation with interest @ 6% from the date of filing of the writ petition until realisation of the entire amount.

(3.) THIS is how the case has again been listed for hearing.