M.NAGESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) The petitioner is a widow and she was living with her husband Murugan (since deceased) in a joint family in their village. On 22.12.2012, at about 7.30 p.m, when her husband was riding a two wheeler bearing Regn.No.TN 58 D 5034 in Solavanthan -Pannapatti Road, a vehicle came behind his motor cycle and hit him. Due to the said accident, on 30.12.2012, her husband succumbed to injuries in the hospital.