MURUGESAN Vs. SUPERINTENDING ENGINEER TANGEDCO

JUDGEMENT

(1.) This writ petition has been filed seeking compensation from the Electricity Board for the death of petitioner's son due to electrocution.

(2.) According to the petitioner, a Panchayat bore well situated at the back side of his house was in disuse for the past 1 1/2 years. However, the power supply to the bore well was not disconnected. The general public have complained to the second respondent herein that there was a leakage in the power supply in the Panchayat pumping room. However, they did not take enough care to rectify the same. On 21/6/2015 at about 05.30 p.m, when the petitioner's son went to the back side of the house, he got electrocuted while he came in direct contact with the earth wire which was kept open on the back side of the petitioner's house. Immediately after the incident, he was taken to the Government Hospital, Kadayam and later shifted to the Government Hospital, Tenkasi. However, he could not be saved and he passed away.

(3.) According to the learned counsel for the petitioner, though the said bore well was not used for the past 1 1/2 years, the respondents 1 and 2 have not disconnected the power supply. The earth wire has also not been properly maintained. Because of the said negligence on the part of the respondents 1 and 2, the petitioner's son got electrocuted and passed away. Hence, he has sought for compensation of a sum of Rs.10,00,000.00 from the respondent Electricity Board.