REGENT COMPUTRONICS PVT. LTD.

P.RAVICHANDRAN Appellant

V/S

GOVERNMENT OF TAMIL NADU, REPRESENTED BY ITS SECRETARY TO MINISTRY OF LOCAL ADMINISTRATION Respondents

Referred Judgements :-

SCOTT V LONDON AND ST.KATHARINS DOCK CO. [REFERRED TO]
STATE OF H.P & ANR. V UMED RAM SHARMA & ORS. [REFERRED TO]
STATE OF PUNJAB VS. MODERN CULTIVATORS [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI MUNICIPAL CORPORATION OF DELHI MUNICIPAL CORPORATION OF DELHI VS. SUBHAGWANTI [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
GURU GROVER VS. FILOMENA F LOBO [REFERRED TO]
KUMARI VS. STATE OF TAMIL NADU [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH CENTRE VS. UNION OF INDIA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
CHAIRMAN GRID CORPORATION OF ORISSA LIMITED GRIDCO VS. SUKAMANI DAS [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
S VS. TIMUDU ORAM [REFERRED TO]
ABDUL HAQUE VS. BSES YAMUNA POWER LTD [REFERRED TO]
D RAJAPATHI VS. UNIVERSITY OF MADURAI [REFERRED TO]
DHARANIDHAR PANDA VS. STATE OF ORISSA [REFERRED TO]
C CHINNATHAMBI VS. STATE OF TAMIL NADU [REFERRED TO]
S LILLY PUSHPAM VS. UNION OF INDIA [REFERRED TO]
Ruth Mary VS. Commissioner Corporation of Chennai [REFERRED TO]
DEVINDER SINGH VS. MANGAL SINGH [REFERRED TO]

JUDGEMENT

(1.) The Petitioner was serving, as Conductor, in the Tamil Nadu State Transport Corporation Limited (Kumbakonam Division), at Musiri.

(2.) The Petitioner claims, to be an ardent devotee of Vadapathra Kaliamman, and visiting the temple situated, at a distance of 400 metres from his house twice a week. On 20.04.2007, at about 08.00 p.m., the Petitioner was proceeding to Vadapathra Kaliyamman Temple, from his house on his bicycle in North Adayavalanjan Street in Srirangam i.e., East -West Road. The road was dug in the centre, for carrying out underground drainage work, and the sand excavated from the earth, was heaped on both sides of the road. The road measures about 15 feet in width, and the pit was about 10 feet x 10 feet with depth of 15 feet.

(3.) The sand / mud excavated was heaped on both the sides of the road, blocking the southern side completely, whereas the Northern side was also blocked in similar fashion, but leaving a path of 2 feet adjacent, to the pit, so as to enable the passers by, to use the path.

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P RAVICHANDRAN Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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