Kiranpal Kaur vs State Of Punjab And Others
2023 Latest Caselaw 22211 P&H

Punjab-Haryana High Court

Kiranpal Kaur vs State Of Punjab And Others on 18 December, 2023

                                                        Neutral Citation No:=2023:PHHC:162115




                                                            2023:PHHC:162115

          IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH
114
                                                        CWP-28386-2023
                                             Date of decision: 18.12.2023

KIRANPAL KAUR                                                   .........Petitioner

                                   VERSUS


STATE OF PUNJAB AND OTHERS                                     ........Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                                 *****
Present:-       Mr. C.S. Jattana, Advocate
                for the petitioner.

                                *****

VINOD S. BHARDWAJ, J. (Oral)

The present writ petition has been filed for seeking

issuance of directions to the respondents to pay compensation to the

petitioner to the tune of Rs. 40 lakhs, due to the untimely death of

husband of the petitioner, namely Sukhwinder Singh, due to accident

on his motorcycle caused by stray animal on 01.08.2023.

Disposed of, in terms of the judgment dated 18.08.2023

passed by this Court in CWP-22904-2016 titled as "Rajwinder Kaur

and another versus State of Haryana and others"

(VINOD S. BHARDWAJ) JUDGE DECEMBER 18, 2023 Vishal sharma

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:162115

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