SURAMALLA RAMULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioners seek a mandamus to declare that the respondents are wholly responsible for the death of one S. Shankar, a convict undergoing life term in Central Prison, Chanchalguda, Hyderabad and consequently direct the respondents to pay a compensation of Rs. 2 lakhs to the petitioners.

(2.) Few acts are narrated hereunder for the purpose of appreciating the issues raised in this writ petition.

(3.) The Writ Petition is filed by three persons. Petitioner No. 1 claims to be the father of the deceased S. Shankar, petitioner No. 2 claims to be the mother and petitioner No. 3 claims to be the wife of the deceased S. Shankar, who are aged 60, 55 and 30 years respectively.