TAMIL NADU ELECTRICITY BOARD Vs. T. MALLIKA

JUDGEMENT

(1.) Challenge in this writ appeal is to the order of the writ Court dated 29.3.2012 made in W.P.(MD)No.8720 of 2011, by which, the writ Court directed the appellants herein/Electricity Board, to pay a compensation Rs.2,95,000/- along with cost to the respondent for the death of her husband.

(2.) The case of the respondent/writ petitioner is that she is the wife of one Thangadurai. On 24.12.2009, when her husband, who was an agriculturist and milk vendor, was returning from the agricultural land in Tholuvur through the varapu, the electric line passing through the property of one Chinnaiaya Udayar got snapped and fell down and he came in contact with the live wire and was got electrocuted and sustained injuries. Immediately, he was taken to Government Hospital, Mannargudi and ultimately, he died due to electrocution.

(3.) According to the respondent/writ petitioner, the incident was solely happened due to the negligence on the part of the officials of the Tamil Nadu Electricity Board and the officials failed to maintain the supply line in good condition and hence, the respondent/writ petitioner wanted the Tamil Nadu Electricity Board, to pay compensation for the death of her husband. Therefore, she has filed W.P.(MD)No.8720 of 2011, for a direction to the appellants herein to pay a sum of Rs. 10,00,000/- as compensation towards the death of her husband.