D. MAAKBUL BASHA Vs. THE STATE OF TAMIL NADU, REP. BY ITS SECRETARY, HOUSING AND URBAN DEVELOPMENT DEPT., MADRAS,

JUDGEMENT

(1.) The petitioner, who is the father of Mohideen Basha @ Ghouse Mohideen, aged about 17 years at the time of occurrence, has come up before this Court by way of this writ petition for a writ of mandamus, directing the respondents to pay compensation of Rs.10,00,000/ - for the death of his son.

(2.) The facts leading to the filing of the writ petition are as follows : -

(3.) Learned counsel for the petitioner submitted that the occurrence took place due to the negligence on the part of the respondent / Board in not maintaining the balcony properly and therefore, the respondents are bound to compensate the petitioner due to the loss of his son.