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PETITIONER: MS. HARVINDER CHAUDHARY SRIVASTAVA

       Vs.

RESPONDENT: UNION OF INDIA & ORS.

DATE OF JUDGMENT27/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1995 (9)   137        1995 SCALE  (6)758

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Jairatum Bibi, wife of Jakim Ansari, residing in No.57, Sanjay Amar Colony is the legal representative of Saidur and Rabia.  Delhi   Administration  has   no  objection  to  pay Rs.10,000/- towards compensation for the life of each of the two deceased  to the  sole  legal  representative  daughter, Jairatun Bibi.  They are  accordingly directed to pay to her through Ms. Harvinder Chaudhary, counsel appearing for them.      Similarly, Abdul  Hasan is  one of the persons residing in Amar  Colony died  in fire.  His brother,  Mehtab, son of Syed Shekh,  now residing in 404, Sanjay Amara Colony is the legal  representative  of  the  deceased.  Similarly,  Delhi Administration is  directed to  pay  Rs.10,000/-  to  Mehtab towards compensation for the life of the deceased.      Son of  Mrs.  Bhanu,  wife  of  Sudin  Ansari  suffered extensive injuries  on his  person  resulting  in  permanent disability.  Mrs.   Choudhary  has   placed  on  record  the photographs to  prove the  extent of injury suffered by him. We have  seen them.  Mrs. Bhanu  has stated that she spent a sum of  Rs.6,000/- towards  her son’s  medical treatment. As reported, he  suffered permanent disability of right leg and is able  to walk only by limping. Under these circumstances, Delhi Administration  is directed Rs.6,000/- towards medical treatment spent  by her  and a  further  sum  of  Rs.6,000/- towards permanent disability, i.e., in total Rs.12,000/-.      Shri Ansari Shekh, son of Kurban Shekh, has a son whose photograph showing that his both the legs have been burnt in the fire,  has been placed on record. It is stated that they have spent  more than  Rs.4,000/- for  his treatment.  Delhi Administration  is   directed  to   pay  the  total  sum  of Rs.9,000/-,   i.e.,   Rs.4,000/-   towards   treatment   and Rs.5,000/- towards burn injury suffered by the boy.      Similarly,  Ms.  Maya  Mandal,  wife  of  Madan  Mandal resides in  C-9c and  58 of the Colony also suffered on both her arms  extensive injuries  which have  been shown  in the photograph thereafter  produced. She  stated that  she spent

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Rs.2,000/- towards  her treatment.  Delhi Administration  is directed to  pay Rs.2,000/-  towards medical treatment and a sum of  Rs.1,000/- for  her mental agony, i.e., total sum of Rs.3,000/-.      Similarly, Mrs.  Ufradin  Bibi,  aged  about  26  years residing in  C-09, 196  Sanjay  Amar  Colony  also  suffered injury and her right hand has been burnt. The photograph has been shown  which  establishes  that  she  has  also  become handicap due  to disability.  She is  stated to have spent a sum   of    Rs.3,000/-   towards    her   treatment.   Delhi Administration is  directed to pay a sum of Rs.3,000/- and a further sum  of Rs.2,000/-  towards her  injury  and  mental agony, i.e., total sum of Rs.5,000/-.      The writ  petition is disposed of in terms of the above directions.