PONNAMMAL Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) The writ on hand has been filed seeking compensation for the death of the son of the petitioner occurred due to electrocution.

(2.) The petitioner states that on 28/9/2010, his son was tending the sheep near the Thumbai Lake. In the evening at about 15.30 hours, the petitioner and his family members heard the terrific sound from the place from where his son was tending the sheep. Immediately, the petitioner reached the place where the Transformer was blasted and due to which his son was thrown away and found with burns in a charred condition. Immediately, with the help of the villagers, the boy was taken to Government Hospital at Cheyyar, wherein treatment was provided and thereafter he was taken to Kilpauk Hospital at Chennai. He was admitted in the Kilpauk Hospital on the very same day in the ICU Ward and all parts of his body were burned and unfortunately the boy died on 3/10/2005.

(3.) The learned counsel for the petitioner made a submission that the son of the petitioner died due to electrocution on account of the negligence committed by the Authorities by not maintaining the Transformer properly in that locality. Thus the petitioner is entitled for compensation.