S. PAULCHANDRAMOHAN Vs. CHAIRMAN, TAMILNADU

JUDGEMENT

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

(2.) The petitioner states that he is residing along with his family at Thirumurugan Nagar, Thiruninravur. The petitioner is working in the Railways Department. His son Richard Robinson was studied H.SC., in the year 2010 and near his house, electric pillar post belonging to the Tamil Nadu Electricity Board was commissioned. The pillar post was commissioned erroneously and steps were not taken by the authorities of the Electricity Board to correct the error in installation. The post was in a bended condition and the electrical line was touching the petitioner's house, more specifically, the wall portion. Along with the Residential Association members of Thirumurugan Nagar, the petitioner lodged several complaints before the 3rd respondent and 4th respondent. However, no action was taken on such complaints. On 14/8/2010, the son of the petitioner was doing some physical exercise in the terrace of his house, unfortunately, due to the bend in the Electricity post, the wire was touching his house in the terrace, and because of this, the son of the petitioner got electrocuted and he was admitted in Apollo Hospital for treatment. The son of the petitioner underwent two major surgeries and his right hand was removed and sustained serious injuries in his left thigh. After two months, the petitioner's son suffered road accident and died thereafter.

(3.) The learned counsel for the petitioner states that the death occurred on account of electrocution and due to the subsequent accident and therefore, the Board authorities are liable to pay compensation.