PAKKIRISAMY Vs. DISTRICT COLLECTOR, KARAIKAL

JUDGEMENT

(1.) This Writ Petition has been filed seeking a Writ of Mandamus, to direct the second respondent to release the compensation amount of Rs.6,29,100.00 and further, direct the respondents to give enhanced compensation amount of Rs.30,00,000.00 to the petitioner and his family.

(2.) The case of the petitioner is that the petitioner's son, Ananthraj, aged about 14 years and was studying VII standard in the year 2009, died in the fire accident on 18/11/2009, occurred due to the improper maintenance of the pipelines laid by the Oil and Natural Gas Company (ONGC). However, the second respondent/ONGC without the informing the details to the petitioner, deposited a sum of Rs.6,29,100.00 (Rupees Six Lakhs Twenty Nine Thousand One Hundred only) with the third respondent/LIC and the petitioner is receiving a sum of Rs.4,000.00 per month as a premium amount. The petitioner is aged about 62 years and his wife is aged about 57 years respectively at the time of filing this writ petition. Hence, they are not able to run their family with the meagre amount of Rs.4,000.00. Therefore, the petitioner has filed this writ petitioner to direct the official respondents to pay the entire deposited amount of Rs.6,29,100.00 to the petitioner forthwith.

(3.) Mr.M.Muruganantham, learned counsel for the petitioner would submit that, a direction may be issued to the official respondents to pay the amount deposited by the second respondent/ONGC with the third respondent/LIC, within a time frame that may be fixed by this Court.