STATE OF TAMIL NADU Vs. S SIVAGAMI

JUDGEMENT

(1.) THE above Writ Appeal has been directed against the order of a learned single Judge of this Court made in W.P. No. 18219 of 2004 in and by which the learned single Judge has allowed the Writ Petition holding that the petitioner is entitled to a compensation of Rs.3 lakhs in addition to a sum of Rs.50,000 paid already.

(2.) FOR the sake of convenience, the parties are referred to in the manner as they were arrayed in the Writ Petition.

(3.) HEARD Mr. P. Wilson, learned Special Government Pleader, appearing for the appellants and Mr. S. Ayyathurai, learned counsel for the respondent herein.