STATE OF MANIPUR Vs. NONGTHOMBAM (N) SAMADRAM (O) CHAOBA DEVI

JUDGEMENT

(1.) Heard Mr. N. Kumarjit, learned AG assisted by Mr. P. Tamphamani, learned Jr. GA to AG for the Appellants. Heard also Mr. Kh. Tarunkumar, learned counsel for the respondent.

(2.) The present appeal is filed against the order of the learned Single Judge challenging the direction issued to the State Government to pay Rs. 2 (two) lakhs as compensation for failure to give proper medical care and treatment to the respondent/writ petitioner's husband.

(3.) Brief facts of the case as recorded in the order of the learned Single Judge is as follows :-