SUMITRA DEVI Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE undisputed facts of the case are that late Sh. Hari Chand who unfortunately died while helping to put out a forest fire and his widow Smt. Sumitra Devi has claimed compensation by means of filing this writ petition.

(2.) THE facts necessary for decision of the case are that on 13.3.2009, a fire took place in the forest near village Shamkor. The forest guard requested the villagers to accompany him to help in controlling the fire. Sh. Hari Chand, husband of the Petitioner also went with the forest guard and other villagers to help in controlling the fire. Unfortunately, one tree fell on Sh. Hari Chand and resultantly, he died on the spot.

(3.) SH . Shashi Shirshoo, learned Counsel for the Petitioner urges that this compensation is very low and this Court may pass a direction enhancing the compensation.