OFFICIAL LIQUIDATOR Vs. K S E BOARD

JUDGEMENT

(1.) The Official Liquidator, who is the Liquidator of M/s. Mittel Steel Rerolling and Allied Industries, Ltd. (in liquidation) is the 1st petitioner and the 2nd petitioner is a watchman appointed by the Liquidator in the said company. The respondents are the Kerala State Electricity Board and Chief Engineer, K. S. E. B., Trivandrum. On l-l-1989 at 12.45 P.M. the 2nd petitioner suffered burns on various parts of his body due to electric shock from the stay wire of an electric post in the company's premises. He was taken to a local hospital first, and thereafter to the Medical College Hospital, Trichur. He was an inpatient in the Medical College Hospital up to 14-2-1989. Even though he is discharged, he has not fully recovered from his injuries and he is still under treatment. This application is to direct the Kerala State Electricity Board to pay compensation for the injuries of second applicant.

(2.) The injuries suffered by the 2nd petitioner as stated in Ext.A-4 letter sent by the Assistant Engineer, Electrical Section, Wadakanchery to the Liquidator are the following:

(3.) The 2nd applicant sent Ext.A-6 letter dated 27-3-1989 to the Official Liquidator informing him that he had sent representations dated 23-1-1989 to the Deputy Chief Engineer of the Electricity Board as well as to some other officers and requesting the Liquidator to instruct him as to the further proceedings to be taken for recovering compensation. It was also stated that he had already spent Rs.3,000/- for his treatment. Thereupon the Liquidator filed Report No. 16 before this Court to direct the Kerala State Electricity Board to pay reasonable compensation to the 2nd applicant. It was subsequent to this that the Liquidator and the 2nd applicant filed the present application.