SECRETARY, KERALA STATE ELECTRICITY BOARD Vs. RAJULA

JUDGEMENT

(1.) Kerala State Electricity Board (for short the "Board"), the first defendant in O.S. No. 37/2007 on the file of the Subordinate Court, Koyilandy, has come up with this appeal challenging the judgment and decree dtd. 12/10/2009 directing to pay compensation to the plaintiffs. A lady by name Mallika expired on 25/3/2006 due to electrocution. Respondents 1 to 4 (hereinafter referred to as the plaintiffs) her legal heirs have filed the suit for realization of an amount of Rs.3,00,000.00 as compensation, from all the defendants.

(2.) Before proceeding further, it is necessary to refer to the cases of the parties.

(3.) Smt. Mallika was the wife of the fourth plaintiff. Plaintiffs 1 to 3 are the children born to them in the wedlock. While Smt. Mallika was residing along with her family, on 25/3/2006 she died due to electrocution, when she attempted to connect the cable wire to the socket of the Television Set installed in her residence. Smt. Mallika was aged 47 years at the time of her death. She was working as a housemaid and was earning an amount of Rs.2000.00 per month. The death occurred on account of sheer negligence of the defendants. Due to the untoward incident plaintiffs 1 to 3 had lost their loving mother and the 4th plaintiff had lost his beloved wife. As the legal heirs of the deceased, they have claimed an amount of Rs.3,00,000.00 as compensation from the defendants.