(1.) THE prayer in the writ petition is to issue a writ of mandamus directing the second respondent to pay a sum of Rs.15,00,000/- as compensation for the death of father of the petitioner C. Krishnamurthy and a sum of Rs.7,00,000/- as compensation for the death of mother of the petitioner K.Chitra and to pass further suitable orders on the facts and circumstances of the case.
(2.) THE brief facts necessary for disposal of this writ petition are as follows:
(3.) MR.M.Naveenkumar, learned counsel appearing for the petitioner argued that the death of petitioner's parents, father and mother due to the fall of tree on 12.10.2005 at about 6.30 p.m. is not in dispute. A criminal complaint was registered under Section 174 Cr.P.C. in crime No.969/2005 on the basis of the complaint given by the petitioner before the G3 Kilpauk Police Station, Chennai, wherein it is clearly stated that the petitioner's father and mother died due to the fall of tree on the vehicle on 12.10.2005 at 18.30 hours while they were travelling in a Maruthi Car at Dr.Alagappa Road, Purasawalkam, Chennai. The learned counsel also submitted that having noticed the untimely death of petitioner's father and mother, the Chief Minister of Tamil Nadu was kind enough to sanction a sum of Rs.50,000/- each on 3.12.2005 from Chief Minister's Relief Fund and copy of the condolence letter of the Chief Minister addressed to the petitioner is also produced before this Court. The learned counsel also pointed out that one A.Poongavanam, who is a resident of Purasawalkam, filed supporting affidavit stating that the accident should have been averted if the old tree was cut and removed in time and due to the negligence of the Corporation Authorities in not removing the old tree, which was leaning on the road side in Dr.Alagappa Road, the accident occurred and in spite of giving representation several times to remove the trees, no action was taken by the officials of the second respondent, Corporation of Chennai.