K.K. MEHTA Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) PRESENT writ petition has been filed seeking a direction to the respondents to pay to the petitioners Rs.36,22,000/- on account of thirty per cent burn injuries sustained by petitioner No. 2-Mr. Saurabh Mehta. In the petition, it is alleged that on 30th September, 2000, there was a

(2.) HUGE blast in the respondents' sub-station adjoining the park of Shivam Enclave, Delhi in which petitioner No. 2 aged about ten years suffered burn injuries and electric shock in his belly, chest, right shoulder and on the back of his body. It is the petitioners' case that the respondents were negligent in keeping the gates of an unmanned sub-station open.

(3.) HAVING heard learned counsel for parties, this Court is of the view that in electrocution cases where disputed questions of fact are involved, writ petition is not the appropriate remedy.