SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY Vs. INDIRA

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against the order passed by the 1st respondent dated 11.10.2012 passed in W.C.No.03 of 2011.

(2.) The respondents filed application under Section 22 of Workmen Compensation Act, 1923, claiming compensation on account of the death of late Mr.N.Devan, who is the husband of the 1st respondent and died on account of electrocution, while he was on duty and performing the duties on behalf of the Tamil Nadu Electricity Board.

(3.) It is contended by the respondents / petitioners that the deceased husband of the 1st respondent, Mr.N.Devan was engaged as electrical line man by the 1st respondent and he was working as a temporary employee for about six months under the appellant / respondent. The deceased was in verge of permanent absorption in the Tamil Nadu Electricity Board. While so, he was performing certain duties and responsibilities on 14.10.2009 at 2.30 p.m near M.G.R. Nagar, Gunddada Pirivi, Kotagiri, as per the instructions of the appellants and climbed up to the electrical post for connecting the disconnection wires of the electricity line. While performing his duties, due to wet condition of rainfall and shot circuit, the deceased was electrocuted and died on the spot instantly.