ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 09.01.2015 passed by the High Court of Himachal Pradesh at Shimla in Civil Writ Petition No. 475 of 2013 whereby the High Court allowed the writ petition filed by the respondent herein and awarded the compensation of Rs.1,25,00,000/- under different heads for the injuries sustained by the respondent due to negligence of the State.
(3.) We herein set out the facts, in brief, to appreciate the issue involved in this appeal.;