A MURUGAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner herein has come forward to file this Writ Petition, seeking a direction to the Respondents to pay a compensation for a sum of Rs. 3,00,000/- due to the fatal accident caused to his son by the electrocution caused by the live wire getting snapped.

(2.) The Petitioner's son M. Barathkumar, who was studying in the 4th standard died of electrocution due to the snapping of the live wire of L.T. 3 Phase maintained by the Respondents.

(3.) The Petitioner's father lodged a complaint before the jurisdictional Police Station and sent a representation to the 5th Respondent on 15.12.1999 seeking compensation for a sum of Rs. 3,00,000/-. The Petitioner thereafter sent another representation to the Honourable Chief Minister's Cell on 10.01.2003. Thereafter, a communication was sent to the Petitioner from the 4th Respondent informing him that a sum of Rs. 25,000/- has been awarded as 3 compensation payable towards the death of his son M. Barathkumar. The Petitioner was further asked to furnish an Indemnity Bond that he would not seek any further compensation. Not being satisfied with the reply given to the Petitioner, the present Writ Petition has been filed seeking compensation for a sum of Rs. 3,00,000/-.