MOHD SAGIR Vs. BSES AND ANR

JUDGEMENT

(1.) The petitioner is seeking compensation from BSES (respondent No.1) and Beer Singh (respondent No.2) for amputation of his right arm due to electrocution.

(2.) On 11th October, 2010 at about 06:30 PM, the petitioner came to the property of respondent No.2 where his uncle was working as a mason when respondent No.2 asked the petitioner to lift the towel hanging on the grill. As the grill was in touch with the live wire connected to electric pole transformer, the petitioner received an electric shock when he touched the towel. When the petitioner's uncle tried to save the petitioner, he too received an electric shock and was thrown away at a distance. The petitioner's uncle and respondent No.2 were somehow able to save the petitioner. Thereafter, the petitioner was admitted to Safdurjung Hospital where his right arm was amputated up to shoulder level. The petitioner was 8 year old at the time of accident.

(3.) The police registered an FIR No.479/2010 dated 11th November, 2010 under Section 338 of IPC at P.S. Mehrauli against respondent No.2. The Investigating Officer, ASI Shyam Bir appeared before this Court on 08th January, 2018 and filed the status report, according to which the charge sheet had been filed against respondent No.2, Beer Singh.