MEERA Vs. MCD

JUDGEMENT

(1.) This writ petition is filed by the petitioners who are the legal heirs of Late Sh.Manish (aged 23 years) who lost his life on 31.08.2014 as a result of alleged gross negligence on the part of officials of respondent No.1-Municipal Corporation of Delhi (Now, North Delhi Municipal Corporation), Electric Division-I, Kingsway Camp Delhi and respondent No.2-TATA Power DDL on account of electrocution.

(2.) The case of the petitioners is that Late Sh. Manish lost his life on 31.08.2014 on account of electrocution when personnel of respondent No.1 directed the Signature Not Verified Digitally Signed Signing Date:24.08.2020 11:29:44 deceased Manish to pull the handle while installing a High Mast Light Pole which was to be electrified by respondent No. 2. The High Mast Light Pole touched a passing unprotected wire maintained by respondent No. 2 on account of which Sh.Manish got an electric shock and fell down on the road. He was taken to BJRM Hospital and later, to Dr. BSA Hospital where he was declared brought dead.

(3.) It is the case of the petitioners that they have suffered great pain, agony, mental torture and shock due to untimely death of their elder son aged about 23 years. They have also lost love and affection which cannot be compensated in money.