SRI H N LINGAPPA Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) The controversy in the present case is covered by the decision of this Court in the case of P.MALAPPA & OTHERS vs. THE BENGALURU ELECTRICITY SUPPLY COMPANY (BESCOM) & OTHERS (W.P.Nos.54502-54506/2015 & CONNECTED MATTERS decided on 16.10.2017) relegating the similarly situated parties to civil court for claiming compensation for the fatal accident caused by electrocution. The relevant portion of the said order is quoted below for the reference:

(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 where the tortuious 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.