SEC MINISTARY OF RAILWAYS Vs. S SANTHANAMARY

JUDGEMENT

(1.) HEARD Mr. M. Sekar for the appellants, Mr. C. Vijayakumar for the respondents 1 and 2 and Mr. D. Krishnakumar, Special Govt. Pleader for the respondents 3 to 10.

(2.) THE appeal is directed against the order of the learned single Judge in W. P. No. 22267 of 1993 directing the appellants to pay a compensation of Rs. 1 lakh to the respondent No. 1 on account of death of her son in custody.

(3.) THE said writ petition was filed by the present respondents 1 and 2 on the allegation that the son of the respondent No. 1 was illegally taken into custody by Railway police and subsequently expired in custody on account of torture.