K.M. RAVICHANDRAN Vs. THE COMMISSIONER, NAMAKKAL MUNICIPALITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the impugned orders in Na.Ka.No.5904/H1/2015, dated 08.10.2015 and Na.Ka.No.5904/2015/H1, dated 14.12.2015, passed by the respondent, whereby the petitioner was directed to pay a sum of Rs. 10 lakhs as compensation to the family of the deceased Chinnusamy, who had died on 28.04.2001 while doing clearing work in the septic tank in the premises of the petitioner's hospital.

(2.) In the affidavit filed in support of the writ petition, it has been averred by the petitioner, inter alia, as follows: -

(3.) When the matter came up on 05.01.2016, this Court has granted interim stay of the impugned orders.