PUNJAB STATE Vs. SURINDER KAUR

JUDGEMENT

(1.) After hearing the learned counsel for the appellant, I am of the opinion that there is no illegality or impropriety in the impugned judgments.

(2.) Surinder Kaur filed a suit for damages for a sum of Rs. 3,00,000 in the form of forma pauperis on the plea that in spite of the fact that she undertook a major family planning operation, she conceived a child and this was due to the sheer negligence of the doctor who operated upon her. The suit was contested by the State of Punjab mainly on the ground that the plaintiff could undergo termination of pregnancy the moment she came to know that she was conceiving a child.

(3.) The following issues were framed by the trial court: