GOWRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) One minor Sangeeth Raj, aged about 8 years, died on 4.5.2012 due to electrocution. He had already lost his father. The petitioner No. 1 herein is the mother and the petitioner Nos. 2 and 3 are the brothers of Sangeeth Raj.

(2.) On the fateful day, at about 8 a.m., when the petitioner No. 1's deceased son, that is, Sangeeth Raj, was on the way to attend Vedagama Class in CSI School, Periya Street, Paranji Colony, Arakkonam Taluk, Vellore District, a high tension live wire, which was hanging over the tree, got snapped and fell down on him, resulting in the death of the petitioner No. l's younger son, on the spot itself. Immediately, a complaint was lodged and the same was registered in Crime No. 406 of 2012, under section 174, Criminal Procedure Code, on the file of Sholinghur Police Station. The body of the deceased was taken to the Government Hospital, Sholinghur for postmortem, by the Sub-Inspector of Police, Sholinghur. The post-mortem report also confirmed that cause of death was shock due to electrocution.

(3.) The petitioner No. 1 made a representation dated 28.6.2012 to the respondents claiming compensation for the death of her younger son. Since there is no response from the respondents, petitioner has filed the present writ petition seeking direction to the respondents to pay the compensation for the death of her younger son.