(1.) This Writ Appeal is directed against the order of Abdul Hadi, J., dated 29-6-1994 made in W.P. No. 11029 of 1994 dismissing the writ petition for mandamus directing the respondents to pay a sum of Rs. 5 lakhs as compensation to the appellants (writ petitioners) for the death of one G. Subramani.
(2.) Learned single Judge dismissed the writ petition by observing thus :
(3.) In support of the claim in the writ petition, several documents are produced to show that on 30-6-1991 the said G. Subramani died due to electrocution. We do not consider it necessary to go into all those documents, as this is a matter which has to be decided on the basis of pleadings of the parties and evidence adduced by them. After hearing both sides, we are of the view that as considerable time has lapsed and as the writ petition is filed in this Court in 1994, instead of driving the petitioners to Civil Court for claiming damages, it would be in the interests of justice to appoint an arbitrator to determine the compensation payable. Both sides have also agreed that a retired District Judge may be appointed as arbitrator to determine the compensation, pass appropriate award and submit the same to this Court, on ascertaining from the retired District Judges, it is found that Shri K. R. Gururajan, retired District Judge, is willing to function as arbitrator.