T ANNAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER's husband Dominic Bastin expired on 25/8/11. On 29/8/11, petitioner made Ext.P1 application to the 4th respondent enclosing Ext.P1(a) medical certificate certifying the death and sought registration and issuance of a certificate. In the application, it was stated that the death occurred at the residence of the deceased, at Perinad in Kollam District. According to the Panchayat, they made enquiries when it was revealed that the death occurred at Trivandrum. For that reason, the Panchayat declined to register the death. It is in these circumstances the writ petition is filed.

(2.) BEFORE this Court also while the petitioner is asserting that the death occurred as claimed in Ext.P1, counsel for the Panchayat submitted that on enquiry they found that the death occurred in Trivandrum. According to him, therefore the claim made by the petitioner in the application was factually erroneous.