TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED, CHENNAITAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED, TRICHY Vs. M. ANTHONYDASAN

JUDGEMENT

(1.) This Writ Appeal is directed against the order, dated 30.04.2013 passed in W.P(MD)No.12458 of 2012.

(2.) The said Writ Petition was originally filed by the first respondent/writ petitioner for a Writ of Mandamus, seeking a direction to the respondents therein to pay a compensation of Rs.10,00,000/- on account of the death of his minor son, due to electrocution, as a Srilankan refugee.

(3.) The said Writ Petition was partly allowed, directing the respondents 1 to 6 therein to pay a sum of Rs.2,00,000/- with interest and costs.