REGENT COMPUTRONICS PVT. LTD.

S Kavikkuyil Appellant

V/S

CHAIRMAN Respondents

Referred Judgements :-

SARLA VERMA AND OTHERS VS. DELHI TRANSPORT CORPORATION AND ANOTHER [REFERRED]
S.MANJULA V. THE CHIEF SECRETARY,GOVT. OF TAMIL NADU [REFERRED]
NEW INDIA ASSURANCE CO LTD VS. CHARLIE [REFERRED]
TAMIL NADU STATE TRANSPORT CORPORATION LTD VS. S RAJAPRIYA [REFERRED]
U P STATE ROAD TRANSPORT CORPORATION VS. KRISHNA BALA [REFERRED]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED]
RAJESH VS. RAJBIR SINGH [REFERRED]
SAROJA VS. GOVERNMENT OF TAMIL NADU [REFERRED]

JUDGEMENT

(1.) The first petitioner, who lost her husband and the petitioners 2 and 3, who lost their father, have come before this Court seeking a writ of Mandamus to direct the respondents to pay a compensation of Rs.25,00,000/- for his death due to electrocution.

(2.) Heard both sides.

(3.) Facts-in-brief, are as follows:

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S KAVIKKUYIL Vs. CHAIRMAN

Referred Judgements :-

JUDGEMENT

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