KERALA STATE ELECTRICITY BOARD Vs. SHAFI

JUDGEMENT

(1.) Heard the learned counsel for the parties in this appeal.

(2.) This appeal is filed by the Kerala State Electricity Board challenging a decree for compensation granted to a minor, then four or five years old, for injuries that he suffered as a result of coming into contact with electrical energy.

(3.) On 25/09/1999, the victim went along with his friends to a nearby rubber estate to collect fire wood. His head touched a live high voltage electric line which was drooping and sagging. This led to serious electric burns on his scalp, left ear and both feet. Fortunately, he survived, but with very severe injuries and the disfigured head, face and both feet.