SATHYA PRABHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Introduction :

(2.) To touch upon the facts ever so briefly, I may note that the petitioner's son, then studying in the U.K., came home in 201 Before he could go back, he fell ill and got admitted into a hospital. He died on 27.5.2012: The doctors declared that he died of liver failure. Distraught, the mother filed a criminal case in Crime No.432 of 2013 in Ernakulam North Police Station. The FIR is said to have been registered on 5.4.2015.

(3.) Soon after her son's death, the mother approached the District Legal Services Authority and filed PLP No.824 of 2014 claiming compensation because of her son's death. The Committee called for a report from the Secretary, District Legal Services Authority, Ernakulam, who submitted it on 16.6.2015. The Committee, then, passed Ext.P4 award on 20th Nov. 2015. When the award was pending before the Chairman, State Legal Services Authority, the mother felt that the disbursement was unduly delayed. She has filed this Writ Petition.