CHELLAMMAL ALIAS CHELLAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer in this writ petition filed by Chellammal alias Chellam and her husband Kanniappan is to issue a Writ of Mandamus directing the respondents to pay compensation to the petitioners with reference to the death of their son Natarajan while he was under custody and to take appropriate action against the guilty officials responsible for his death.

(2.) The case of the petitioners is as follows :-

(3.) The case of the respondents is as follows :-