V.P.SAHADEVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition filed under Article 226 of the Constitution of India. The parents of the deceased pilot of the Indian Air Force who was involved in an aircraft crash and believed to be dead are before this Court seeking the following prayers:-

(2.) The facts in brief are as follows:-

(3.) The petitioners would contend that the part of the cause of action arose within the State of Kerala since an empty coffin purporting to be containing the biological remains of the petitioners' son was delivered in Kerala as a "cover-up" and would therefore give this Court jurisdiction to entertain the matter.