Compensation to victims is a recognised principle of law being enforced through the ordinary civil Courts. Under the law of Torts the victims can claim compensation for the injury to the person or property suffered by them. It is taking decades for the victims to get a decree for damages or compensation through civil Courts, which is resulting in so much hardship to them. The emergence of compensatory jurisprudence in the light of human rights philosophy is a positive signal indicating that the judiciary has undertaken the task of protecting the right to life and personal liberty of all the people irrespective of the absence of any express constitutional provision and of judicial precedents. The renaissance of doctrine of natural rights in the form of human rights across the globe is a great development in the jurisprudential field in the contemporary era. A host of International Covenants on the human rights and the concern for effective implementation of them, are ....