KALLA BALAMMA Vs. GOVT OF A P

JUDGEMENT

(1.) APPELLANTS in this Writ Appeal are petitioners in W.P.No.8904 of 1996. They filed this writ appeal questioning the order dated 08.11.2002 of a learned single Judge of this Court by which their writ petition was dismissed.

(2.) THE matter pertains to a claim for compensation against the State of Andhra Pradesh and its officers on account of the death of a prisoner by name Kalla Balaiah (hereafterwards referred to as 'the deceased') in the District Jail, Medak at Sangareddy (for short 'District Jail'), on the plea that he died due to negligence of the staff of the said jail in not providing timely and proper medical treatment to the deceased.

(3.) ONE Sri Mohammad Munawar the then Superintendent of District Jail, i.e., the 5th respondent filed counter affidavit for himself and also on behalf of respondents 3 and 7. The other respondents did not file counters. It should however be noted that the 5th respondent in his counter admitted about the admission of the deceased as a prisoner in the District Jail and also his death but he has denied that himself or his jail staff are in any way responsible for his death and this aspect will be dealt with infra.