KERALA STATE ELECTRICITY BOARD Vs. GEORGE

JUDGEMENT

(1.) THIS appeal by the Kerala State Electricity Board as against a decree for compensation granted in a case of electrocution comes up with an application seeking condonation of delay of 384 days.

(2.) NOTWITHSTANDING the fact that we are not satisfied that sufficient cause has been shown for condonation of delay, we proceed to look into the merits of the case as well.

(3.) ONTO the question of quantum of compensation, we do not find any ground to interfere with the amount fixed applying the yardsticks. Taking into consideration the age of the deceased, who was a housewife and the multifarious services rendered by the housewives for managing the entire family, even on a modest estimation, the court below was right in having come to the reasonable conclusion that in the light of the decision of the Honourable Supreme Court of India in Latha Wadhwa and others v. State of Bihar and others [ : (2001) 8 SCC 197], the compensation payable ought to be Rs. 1,75,000/ -. We see no ground to interfere in this appeal on the question of quantum as well.