Shamandeep Kaur And Others vs State Of Punjab And Others
2024 Latest Caselaw 10003 P&H

Punjab-Haryana High Court

Shamandeep Kaur And Others vs State Of Punjab And Others on 8 May, 2024

                                       Neutral Citation No:=2024:PHHC:064624




       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

245                                    CWP-28229-2022(O&M)
                                       Date of decision: 08.05.2024

Shamandeep Kaur & ors.                                           ...Petitioners

                                     Versus

State of Punjab & ors.                                           ...Respondents

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

Present :    Mr. PKS Phoolka, Advocate,
             for the petitioners.

             Ms. Niharika Sharma, A.A.G., Punjab,
             for respondents No.1, 2 and 4.

             None for respondent No.3.

VINOD S. BHARDWAJ, J. (Oral)

1. Prayer in the present petition is for issuing directions to the

respondents to pay compensation to the petitioners to the tune of

Rs.50,00,000/- (with interest @ 9% per annum from the date of filing of the

petition till the date of realization of the amount of such compensation), due

to the death of Sukhwinder Singh by strucking with the pothole, resulting

into the death of victim Sukhwinder Singh (husband of petitioner No.1,

father of petitioners No.2 and 3).

2. Disposed of in terms of judgment passed in CWP No.22904 of

2016, titled as 'Rajwinder Kaur and anr. Vs. State of Haryana and

ors.', decided on 18.08.2023.

08.05.2024                                        (VINOD S. BHARDWAJ)
monika                                                   JUDGE
             Whether reasoned/speaking:        Yes
             Whether reportable:               Yes/No


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