GOVERNMENT OF TELANGANA Vs. KAROLLA JAYAMMA

JUDGEMENT

(1.) Heard Sri Mahesh Raje, learned Government Pleader for Home for appellants; Sri C. Prathap Reddy, learned Senior Counsel representing Sri Palle Sri Harinath, learned counsel for respondent No.1 and Sri Vivek Jain, learned counsel as Amicus Curiae.

(2.) This Intra-Court appeal is directed against the order dtd. 12/3/2024, wherein, the writ petition preferred by respondent No.1 vide W.P.No.30961 of 2012 has been allowed awarding compensation of Rs.7,20,000.00. After deducting the amount of Rs.1,00,000.00 which has already been paid, the appellants were directed to pay compensation of 6,20,000/- with interest at the rate of 6% per annum from the date of death of deceased i.e. 4/7/2012 to till realization to respondent No.1.

(3.) The back ground facts giving rise to the appeal are that on 2/7/2012 morning, the convict prisoner No.9772 i.e. Dasari Narsimulu has stolen scissors from the prisoner barber and on 4/7/2012, he attacked another convict prisoner No.6917 i.e. Karolla Venkaiah and five other convict prisoners and caused serious bleeding injuries. The said Karolla Venkaiah was shifted to Gandhi Hospital, Secunderabad for treatment and he died on the same day while undergoing treatment. The deceased Karolla Venkaiah is husband of respondent No.1.