K U SIVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are husband and children of one Baby who died in a thunderbolt occurred on 15.03.2008 at 5.15p.m at Thannippadam. She died instantaneously. According to the petitioners, she was aged only 47 at the time of the incident. Ext.P1 is a copy of the First Information Report, Ext.P2 is a copy of the Postmortem Certificate and Ext.P3 is a copy of the Death Certificate.

(2.) THE issue raised in this writ petition is with regard to non disbursement of any compensation by the respondents. The 1st petitioner submitted an application before the 4th respondent as per Ext.P4. According to the petitioners, the legal heirs are entitled for compensation of Rs.1 lakh and the same has been released to so many claimants. Ext.P5 is the application said to have been submitted before the Hon'ble Chief Minister by the 1st petitioner on 16.01.2011. The petitioners got only a sum of Rs.5,000/- from the 5th respondent's office. Ext.P6 is a reply given by the Public Information Officer on a request made by the petitioners. Learned counsel for the petitioners submitted that Ext.P6 will evidence the fact that Rs.1 lakh is being released to the legal heirs of the deceased whose death is due to natural calamities and the said benefit has not been granted to the petitioners.