CHAIRMAN TAMIL NADU ELECTRICITY BOARD Vs. RAJA BASHA

JUDGEMENT

(1.) This appeal has been preferred by the appellants, aggrieved over the order of the learned Single Judge, who disposed of the writ petition filed by the first respondent seeking compensation of Rs.12,00,000/-, by granting a sum of Rs.15,97,000/- based upon the parameters required for fixation of compensation under the Motor Vehicles Act.

(2.) The first respondent's son is stated to have died by way of electrocution. He was working as a daily wage worker. The accident said to have taken place during a rainy day.

(3.) A legal notice was issued by the first respondent to the appellants, inter alia, contending that the deceased stepped on a live electric cable and died due to electrocution. Though there was no reply, a further representation was given by the first respondent reiterating the same. After the continued silence emanating from the appellants, the writ petition was filed.