STATE OF TAMIL NADU Vs. PULLIAMMAL

JUDGEMENT

(1.) THIS writ appeal has been filed against the order of the learned Single Judge dated 08. 12. 2000 passed in W. P. No. 11231 of 1997 directing payment of a sum of Rs. 2,00,000/- as compensation to the respondent herein/writ petitioner for the death of her husband while he was in custody of the Jail Authorities.

(2.) THE respondent herein had filed the above said writ petition W. P. No. 11231 of 1997 seeking a direction against the appellants herein to pay a sum of Rs. 3,00,000/- as compensation for her husband's death on 02. 11. 1996 while he was in the custody of the Jail Authorities after having been remanded for a prohibition offence. According to the writ petitioner, her husband was severely beaten up by the police after arresting him for an alleged prohibition offence on 09. 10. 1996 and the injuries caused by the police later on proved to be fatal.

(3.) THE writ petition was resisted by the appellants herein contending that the death was due to natural cause and that there was no custodial violence and hence, the respondent/writ petitioner was not entitled to any relief claimed in the writ petition.