THILAGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ of Mandamus has been filed to direct the respondents to pay the petitioners an adequate compensation of not less than Rs.20.00 lakhs for the loss of his two sons.

(2.) The petitioners are the wife and husband and they are residing at Sivan Koil East Street, Thiruvetkulam Village, Annamalai Nagar Post, Chidambaram Taluk, where an ancient temple Pasupatheeswarar Temple situates nearby and the temple's tank is on its Eastern side.

(3.) On 11/1/2015, the petitioners allowed their two children to play in the street. The other children were also playing along with the children of the petitioners in the very same street. Since it was a holiday, the two children of the petitioners did not return for lunch even after 01.00 P.M.