STATE OF TAMIL NADU Vs. V THIRUMALAI

JUDGEMENT

(1.) This writ appeal is preferred by the Government challenging the order, dated 04.10.2016 passed in W.P(MD)No.3849 of 2011, wherein the first respondent/writ petitioner sought for a Mandamus directing the respondents therein to pay compensation to the writ petitioner for the death of his son, namely Gopalakrishnan, who died by committing suicide due to tortuous act committed by the seventh respondent therein.

(2.) The brief facts giving rise to the filing of this Writ Appeal are as follows:-

(3.) Heard the learned counsel appearing on either side and perused the materials available on record.