MUNICIPAL BOARD Vs. HARILAL
LAWS(RAJ)-1987-8-78
HIGH COURT OF RAJASTHAN
Decided on August 03,1987

MUNICIPAL BOARD Appellant
VERSUS
HARILAL Respondents

JUDGEMENT

- (1.) "Rape" or "Slap" on preamble - Justice social economic is the question ? Honey Moon-Grave Yard Valued at 500/- doll, and that too, - kindness and charity of Socialist State. Let us now read Ex. 9. "The boat tragedy which took place in Nakki Lake at Mount Abu on 22nd April, 1973, has shocked us all. It is a great misfortune that Shri Girish Roopani and Shrimati Rashmi w/o Shri Girish Roopani, members of your family, were the victims of this tragedy. The Chief Minister of Rajasthan, Shri Barkatullah Khan, has expressed his concern over this mishap and has desired me to convey his heartfelt condolences to you and the entire bereaved family. He has also kindly sanctioned ex-gratia grant of Rs. 500/- to each of the family of the deceased as a token of deep sympathy to the bereaved family. Accordingly I am enclosing herewith a Demand Draft amounting to Rs. 1,000/- (Rupees One Thousand) only for the same. Kindly acknowledge receipt. Yours faithfully, Sd/- (J.M. KHAN)"
(2.) In Amarlal's Judgement Cr. Rev. 65/83, decided on 6-5-87 : (Reported in 1987 0 RajLW 280) and Mst. Shani's decision, C. Misc. Appeal No. 207/84, decided in 13-5-87, I have depicted graphically Automobile Bomb and compared it with Atom Bomb casualties of Nagasaki - on statistical bedrock of road accident deaths.
(3.) And now Boat tragedy in lake is the pivot of these cross appeals.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.