Punjab-Haryana High Court
Sonia vs State Of Punjab on 3 October, 2023
Neutral Citation No:=2023:PHHC:127960
2023:PHHC:127960
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
222 CWP-21156-2018
Date of Decision: 03.10.2023
SONIA
... Petitioner
VERSUS
STATE OF PUNJAB
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: Mr. Gaurav Saini, Advocate for the petitioner.
Mr. Rohit Bansal, Sr. DAG, Punjab.
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VINOD S. BHARDWAJ, J. (ORAL)
Prayer in the present petition is for seeking enhancement of compensation to the petitioner, who is an acid attack victim.
Reply by way of affidavit of Vijay Singh Chauhan, Under Secretary to Government of Punjab, Department of Home Affairs and Justice has been filed, as per which an amount of Rs.6,00,000/-, as is admissible under law, has already been granted to the petitioner. It is further informed that the Civil Court has also passed a decree in favour of the petitioner for an amount of Rs.15,00,000/-. The learned State Counsel further informs that the medical expenses for undergoing surgeries are also be borne by the State Government in addition to the amount of Rs.6,00,000/- already granted to the petitioner as financial assistance.
The aforesaid submissions have not been disputed by learned counsel for the petitioner. He, however, contends that the petitioner has to travel Hyderabad for undergoing the surgeries in regular course and she has already 1 of 2 ::: Downloaded on - 06-10-2023 21:49:55 ::: Neutral Citation No:=2023:PHHC:127960 CWP-21156-2018 -2- 2023:PHHC:127960 undergone 23 surgeries. Being 100% disabled and suffering from blindness, she is required to be accompanied by her husband for every such surgery to Hyderabad (since the facility of said surgery is available only in Hyderabad) and they have to stay there for nearly 7 to 10 days. He contends that petitioner may be granted some financial assistance so as to facilitate her travel to Hyderabad.
Heard.
On a sympathetic consideration of the present case and noticing that the aforesaid grievance, espoused by the petitioner, is germane and flows from the totality of the circumstances and also considering that the State Government is already paying the actual medical expenses to the petitioner, it is deemed appropriate and in the interest of justice and fitness of things that a consolidated amount of Rs.25,000/-, apart from the medical expenses, be also given to the petitioner on submission of requisite documents of travel and/or stay and surgery, every time when the petitioner is required to travel to Hyderabad for such surgery.
The petition is accordingly disposed of in above terms.
(VINOD S. BHARDWAJ)
OCTOBER 03, 2023 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:127960
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