Smt. Neelu Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 3115 MP

                                                                           1                              WP-11231-2021
                                                The High Court Of Madhya Pradesh
                                                           WP-11231-2021
                                                  (SMT. NEELU SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     2
                                     Jabalpur, Dated : 08-07-2021
                                               Heard through Video Conferencing.
                                               Shri Anshul Tiwari, learned counsel for the petitioner.
                                               Ms.   Swati Aseem       George,    learned    Panel Lawyer         for   the
                                     respondents/State on advance copy.

Learned counsel for the petitioner has placed reliance on the judgment

passed in the case of Smt. Jyoti Kewat Vs. State of M.P. & Ors. 2003(1) MPHT 482, where it has been held that if an unwanted child is born due to negligence of the Doctor, the suffering person is entitled to recover damages and the State is liable for fault of its employee.

Considering the aforesaid submissions, issue notice to the respondents on payment of process fee within seven working days, by both modes, returnable within six weeks.

(VIJAY KUMAR SHUKLA) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2021.07.08 15:58:18 IST