PRAMEELA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) In this writ petition, petitioner has sought for a direction to respondent No.2 - Society to pay the death benefits of late Sadananda Shetty with interest. In this regard, learned counsel Sri. K.S. Naresh Santhosh, invited the attention of the Court to the letter dtd. 25/3/2021 (Annexure-N) passed by the third respondent herein and accordingly sought for the release of death benefits of late Sadananda Shetty.

(3.) Per contra, Sri. Deviprasad Shetty, learned counsel appearing for the respondent No.2 submitted that, a substantial amount has already been paid to the petitioners herein and in the event representation is made for any further claim, would be considered in accordance with law.