(1.) THE petitioners are the legal representatives of late Sri A. G. Ravindra and they are before this Court seeking for various directions with regard to the unfortunate death of Sri A. G. Ravindra on 2-7-1997.
(2.) THE petitioner's residence is provided with a telephone connection bearing No. 41703 which is attached to the Telephone Exchange of Nalkeri, Virajpet Taluk, Kodagu District. The power supply is drawn from the KEB Power Line. On 2-7-1997, at about 8. 40 p. m. the residential telephone No. 41703 rang and late Sri A. G. Ravindra lifted the receiver to answer the telephone call. The said telephone created electric shock resulting in the death of the petitioner's husband due to electrocution through the telephone. On hearing the screeming sound of late Sri Ravindra, the first petitioner rushed to the spot. The telephone line caught fire and was burnt down. Telephone instrument incidentally also got burnt down. Thereafter, a case was registered in terms of Annexure-A. A report was submitted in terms of Annexure-B. Investigation was conducted in terms of Annexure-C.
(3.) THE petitioners issued a legal notice claiming damages towards the negligence on the part of the respondents. The petitioner in these circumstances is before this Court.