P. MALAPPA AND OTHERS Vs. THE BENGALURU ELECTRICITY SUPPLY COMPANY (BESCOM), K.R. CIRCLE, BENGALURU AND OTHERS

JUDGEMENT

(1.) In all these cases, the question of maintainability of the writ petitions under Article 226 of the Constitution of India for claiming compensation in the cases of death or injury caused by the electrocution arises?

(2.) The learned counsels for the petitioners relying upon certain judgments before this Court has sought to submit that the Court can grant compensation in writ jurisdiction in cases of death or injury, particularly ere the tortious liability is admitted by the respondent-Electricity Distribution Companies like BESCOM, KPTCL etc.

(3.) On the other hand, the objection about the maintainability of the writ petitions was raised by the learned counsels appearing for the Respondents-Electricity Distribution Companies. Both the sides relied upon the judgments to support their rival contentions.