Yashwant Varma, J. - (1.)Heard learned counsel for the petitioner. Although notices were issued to the opposite party No.1, none has appeared. The petition is therefore taken up for final disposal.
(2.)The challenge in the instant writ petition is to an order dated 30 Dec. 2014 passed by the Permanent Lok Adalat, Moradabad allowing a claim laid by the first respondent in respect of a failed sterilisation procedure.
(3.)According to the facts as noticed by the Permanent Lok Adalat, the first respondent underwent a sterilisation procedure on 18 Jan. 2010. It is alleged that on 19 May 2013, she undertook an ultrasound examination when it was revealed that she was pregnant. She later gave birth to a girl child on 25 Sept. 201 In this backdrop, a claim came to be laid before the Permanent Lok Adalat for damages and compensation against the State and its officers. This claim has been allowed by the Permanent Lok Adalat by awarding Rs. 1,00,000 as damages to the respondent with a further direction that in case the same is not paid within one month, it would carry interest at 7% per annum.