N.PRAVEEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner seeks payment of compensation for the damage caused to his house hold articles, due to electrocution. The petitioner had given two representations dated 27.01.2020 and 03.02.2020 in this regard. The stand of the petitioner is opposed by the respondents, who would contend that due to the burst of the kitchen Gas stove, the accident had taken place. The respondents would deny their liabilities completely.

(3.) The issue is whether damage of household articles is due to electrocution. The facts are disputed. On Writ jurisdiction, such factual controversies cannot be resolved. Therefore, the Writ Petition is dismissed. However, the petitioner is at liberty to work out his remedy before the appropriate forum. I make it clear I have not gone into the merits of the matter. No costs.