DISTRICT COLLECTOR Vs. R DHANALAKSHMI

JUDGEMENT

(1.) Aggrieved by the order of the learned single Judge dated 29.10.2003 made in W. P. No.13577 of 1996, the Government and their Officers preferred the above appeal.

(2.) For convenience, we shall refer the parties as arrayed in the writ petition.

(3.) The respondent herein/writ petitioner prayed for a writ of Mandamus directing the respondents-Government and their Officers to pay compensation of Rs.9,00,000/- to her and her two children as well as her aged mother-in-law for the death of her husband due to police torture at Karur Police Station, Trichirapalli District (Now Karur District ). According to her, on 23.03.1995 at about 5.00 hours, her husband Rajmohan was taken into police custody by R. Eswaran, Sub Inspector of Police, Karur Police Station, from his house at Veeramalai Palayam, Kaniyalampatti Post, Chinthamanipatti and proceeded in a van towards Karur. Later on, he was tortured and beaten to death by the Sub Inspector of Police, Karur Police Station. The Sub Collector, conducted inquiry under Sec.145 of the Police Standing Order. The post-mortem report issued by the Medical Officer, Government Hospital, Karur, revealed the fact that the victim died of Neurogenic shock due to pain caused by the injuries on the chest 10-14 hours prior to autopsy.