UNION OF INDIA AND OTHERS Vs. PRAKASH CHAND

JUDGEMENT

(1.) This writ appeal by the Union of India is against the judgment and order dated 10.5.2004 passed by the learned Single Judge directing grant of compensation to the writ petitioner (respondent herein) to the extent of Rs. 3,00,000.00 (Rupees three lakh) for injuries sustained by the petitioner in an accident arising in the course of duties/employment.

(2.) The facts, in brief, may briefly be noticed at the outset:

(3.) Aggrieved and contending that the petitioner is entitled to a further lump sum compensation, the petitioner approached the High Court of Himachal Pradesh by filing a Civil Writ Petition. The aforesaid Civil Writ Petition was withdrawn on 10.4.2003 with liberty to approach this court. Thereafter, the writ petition out of which this appeal has arisen was filed before this court.