PARAMESH Vs. N. SRIDHAR

JUDGEMENT

(1.) AS recorded in the earlier order dated 27 -06 -2014, the petition was sought to be withdrawn. However, during the course of hearing, learned counsel for the CHESCOM, joined as respondent herein, has expressed willingness to pay the sum of Rs.2,25,175/ - to the respondent. The respondent, Mr.N.Sridhar who lost his four year old son on account of falling of a pole installed by the CHESCOM is now represented by learned counsel, Mr.G.M.Ananaa, appointed by the High Court Legal Services Committee and he has appeared to assist the Court in making further order.

(2.) LEARNED counsel, Mr.Anand, has verified the identify of the respondent who is personally present before the Court and has requested to disburse the amount offered by the CHESCOM to the respondent in such manner that the additional lumpsum compensation as recommended by the State Human Rights Commission is not frittered away and as could be wisely and in an orderly manner be utilised for the welfare of the family of the respondent.

(3.) LEARNED counsel, Mr.Rudragowda, has assured the Court that a responsible officer of the CHESCOM will accompany the respondent to the branch of the bank as aforesaid, with a copy of this order, for its proper execution and help the respondent in understanding the process of disbursement by the bank.