MAYENGBAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Th. Ranjit, learned counsel for the petitioner; heard also Mr. R.S. Reisang, learned Senior Government Advocate assisted by Mr. Shyam Sharma, learned Government Advocate for the State.

(2.) The present petition has been filed by Smt. Mayengbam (O) Debala Leima, the wife of the deceased, namely, late Mayengbam Biren Meitei, resident of Lamjao Makha Leikai, claiming relief, inter-alia, for payment of compensation to the extent of Rs. 72,00,000.00on account of custodial death of her husband on 006.2013.

(3.) The facts in brief leading to the filing of this petition can be stated as follows.