Kuldeep Kaur vs State Of Punjab And Others
2024 Latest Caselaw 17136 P&H

Punjab-Haryana High Court

Kuldeep Kaur vs State Of Punjab And Others on 16 September, 2024

                                            Neutral Citation No:=2024:PHHC:121991
                                                                                      20




               IN THE HIGH COURT OF PUNJAB & HARYANA
                           AT CHANDIGARH
226
                                            CWP-20508-2022 (O&M)
                                            Date of decision: 16.09.2024

Kuldeep Kaur                                                          ...Petitioner
                                      VERSUS

State of Punjab and others                                          ...Respondents


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

Present :-      None for the petitioner.

                Ms. Niharika Sharma, AAG Punjab.

                Mr. Satyam Tandon, Advocate for respondent No.3.
                              *****

VINOD S. BHARDWAJ, J. (Oral)

Present petition has been filed for directing the respondents to pay compensation to the petitioner on account of death of his son-deceased Gurpreet Singh on 16.11.2015, which occurred due to injuries sustained in a accident with stray animal on 12.11.2015.

Learned counsel for respondents submit that the present case is fully covered by the judgment dated 18.08.2023 passed in CWP-22904 of 2016 titled as 'Rajwinder Kaur and anr. Versus State of Haryana and ors.'. The said fact remains uncontroverted.

Disposed of in terms of aforesaid /judgment dated 18.08.2023 passed in case of Rajwinder Kaur (supra).

                                            (VINOD S. BHARDWAJ)
16.09.2024                                      JUDGE
Mangal Singh
                Whether speaking/reasoned           :    Yes/No
                Whether reportable                  :    Yes/No




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