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Parivartan Kendra v. Union of India (UOI) and Ors - (Supreme Court) (07 Dec 2015)

Include acid attack victims on disability list

MANU/SC/1399/2015

Civil

The Supreme Court awarded Rs. 13 lakhs to two victims of acid attacks and ordered the State of Bihar to take full responsibility for their treatment and rehabilitation. It added that compensation in such cases was to be awarded not only in terms of physical injury, but also of the victim’s inability to lead a full life. The Court noted the lifelong suffering the victims were going to endure and the apathy that had been shown after the incident, leading to an insufficient medical response which exacerbated their condition. It directed all States and Union Territories to take steps to including acid attack victims under the disability list.

Relevant : Laxmi v. Union of India MANU/SC/0756/2013

Tags : ACID ATTACK   COMPENSATION   DISABILITY LIST  

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