MUNICIPAL CORPORATION, BIKANER Vs. DHANNA RAM

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The present writ petition has been filed against the order dtd. 2/8/2023 passed by the Permanent Lok Adalat, Bikaner, whereby, a compensation of Rs.3,00,000.00 (Rs. Three Lakhs only) has been awarded in favour of the private respondent Nos.1 to 5.

(3.) Briefly, the facts noted in the present case are that on 6/8/2019, while Smt. Santosh Devi (wife of respondent No.1 and mother of respondent Nos.2 to 5) was going on the Gajner road in Bikaner, she was hit by a stray bull. On account of the injuries suffered, Smt. Santosh Devi was taken to the Kothari Hospital from where she was referred to P.B.M Hospital, Bikaner. At P.B.M. Hospital Bikaner, Smt. Santosh Devi succumbed to the injuries suffered by her and a death certificate to that effect was issued by Municipal Corporation, Bikaner on 21/8/2019. In these circumstances, the private respondents preferred an application under Sec. 22 of the Legal Services Authorities Act, 1987 (hereinafter referred to as 'the Act of 1987') before the Permanent Lok Adalat, Bikaner for grant of compensation for the death of Smt. Santosh Devi who was hit by a stray Bull on the Gajner Road, Bikaner. The Permanent Lok Adalat, vide its judgment and award dtd. 2/8/2023, ordered the petitioner-Municipal Corporation, Bikaner to pay a compensation of Rs.3,00,000.00 in favour of the private respondent. Aggrieved by the judgment and award dtd. 2/8/2023, the present writ petition has been filed by the Municipal Corporation, Bikaner.