K.K.SANTHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners seek the issuance of a Death Certificate as regards the death of their brother, T.J.Sivanath.

(2.) According to the petitioners, their younger brother had travelled to Sathurigiri Malai at Virudhunagar District by a two-wheeler on 15/8/2019. During the course of such journey, it is alleged that he suffered a heart attack and was declared as brought dead by the Government Hospital. Thereafter, the body was buried or cremated at the Thathaneri Mayanam, Madurai on 16. 08.2019. The petitioner alleges that the death has not been duly registered on account of the failure of the second respondent to provide the Accident Report to the fourth respondent.

(3.) The petitioners also alleges that their deceased brother died unmarried and that he had assets to which the petitioners intend to make a claim. For such purpose, it is stated that the Death Certificate is required. The present Writ Petition is filed on account of the alleged failure of the respondents to issue the Death Certificate in spite of the representation dtd. 18/11/2020.