R. SIVALINGAM Vs. CHAIRMAN

JUDGEMENT

(1.) The present Writ Petition has been filed by the parents of the Deceased, who was electrocuted by a live wire and they have sought for payment of compensation by the Electricity Board on the ground that the death happened due to the negligence on the part of the Electricity Board in not maintaining the electric polls and lines in a proper manner.

(2.) The petitioners had a son namely Esakkiyappan, who was aged about 25 years. It is stated that he was a Daily Coolie, earning a meagre sum of Rs.400/- per day. On 22.05.2008, at about 10:00 a.m., he was crossing the property belonging to one Kanagaraj and at that point of time, he came in contact with a live wire, which got snapped from the poll and fallen on the ground.

(3.) The petitioners' son suffered an electricity shock and he died on the spot and even the Postmortem Certificate shows that he died due to electrocution.