MARIAMMAL Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD CHENNAI

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of Mandamus directing the respondents to pay a sum of Rs.5,00,000/- for the loss of life of the petitioner"s husband due to electrocution caused by the negligent act of the respondents in maintaining the electric wire and pole.

(2.) HEARD the learned counsel for the petitioner and the respondents.

(3.) (i)Similar issue was decided by me in W.P.No.12712 of 2003 dated 30.11.3011 (S.DHANALAKSHMI V. THE CHAIRMAN, TAMIL NADU ELECTRICITY BOARD, 800, ANNA SALAI, CHENNAI 2 AND ANOTHER) based on hierarchy of judgments of the Hon'ble Apex Court.