CHAIRMAN Vs. CHINNAMMAL

JUDGEMENT

(1.) Challenge in this writ appeal is to the order of the writ Court dated 30.3.2012 made in W.P.(MD) No.5448 of 2011, by which, the writ court directed the appellants herein/Electricity Board to pay a compensation Rs.3,62,000/- along with cost to the first respondent for the death of her son.

(2.) The case of the first respondent/writ petitioner is that she is the mother of one Kasinathan. She has two other children apart from Kasinathan. On 23.06.2010, around 11.00 a.m, the said Kasinathan, while he was spreading his wet clothes on the pole which is situated on the left side of his house, he was electrocuted suddenly. He was taken to Government Rajaji Hospital, Madurai and ultimately, he died on the same day.

(3.) According to the first 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 first respondent/writ petitioner wanted the Tamil Nadu Electricity Board, to pay compensation for the death of her son. Therefore, she has filed W.P.(MD) No.5448 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 son.