Gang Rape survivor threatens to sue Salman Khan for Rs 10 Crore as Damages

June,27,2016:

Victim claims him to be solely responsible for her mental and psychological trauma and degradation.

A gangrape survivor from Hisar  has served a Rs 10-crore damage notice on Salman Khan asking him to simultaneously tender a public apology over his much criticized remarks about rape victims.

Legal notice was sent to Actor's West Mumbai's Bandra address.

Just last week, he had made a remark about to rape victims during a show. The damning remarks had gone viral on social media, TV and print. Salman had even clarified the remark later and tendered his apology.

Agrieved Victim had fallen prey to a group of 10 Anti Socials who had kidnapped and raped her in Hisar around four years ago. After this incident, the victim's father had also committed suicide.

During the Trial Four out of 10 accused have been sentenced with life imprisonment. While the victim has petitioned the Punjab and Haryana High Court for seeking death penalty for them.

The legal notice read that due to the statement made by Salman on of the rape victims-like feelings in the print media and social media, the Victim Girl is passing through very troublesome period of great psychological trauma by heart and mind.

It held Salman solely responsible for her mental and psychological degradation and she had to undergo  psychiatrist counselling.