₹10L for kin of Woman killed in accidental firing: High Court

The High Court of Madras has ordered a compensation of ten lakh to the family of a woman who was killed when a man hired to kill stray dogs in a village in Perambalur district accidentally shot her.

Of the total 10 lakh, the Perambalur district collector is to pay 5 lakh & the rest must be collected from then president of Eraiyur panchayat Kulanji, vice-president Chinnadurai, & counsellor Jayaraman, who authorised the shooting to check stray dog menace in 2015, Justice S M Subramaniam said.

The issue pertains to a petition moved by G Babu, whose mother was killed in the shooting. According to the petitioner, the panchayat president & other authorities engaged Vijayakumar, a person belonging to the Narikurava community, to shoot down stray dogs in the village.

On Feb 25, 2015, around 9.30 pm, the man began shooting at stray dogs as assigned by the panchayat. While he was randomly shooting the dogs, one shot hit the petitioner’s mother, leaving her leg injured.

She was rushed to the hospital. Though she was discharged after 3 days, she died of respiratory problems at home. Alleging that the mother died only due to negligence of the panchayat authorities, the petitioner moved the present plea.

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