MAMOOTH Vs. CHAIRMAN CUM MANAGING DIRECTOR, TAMIL NADU ELECTRICITY BOARD; COMMISSIONER, CORPORATION OF CHENNAI; INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has filed this Writ Petition praying for issuance of a Writ of Mandamus to direct the respondents to pay compensation of Rs.10,00,000/- towards the loss of life of his mother Mrs.Musthiri, W/o.Late Abdul Majid, who died due to electrocution on 15.04.2015.

(2.) Initially the petitioner claimed compensation from the Tamil Nadu Electricity Board and Corporation of Chennai. After notice was served on the respondents 1 & 2, it was brought to the notice of this Court that the electrocution occurred on account of leakage of electricity from a Traffic signal post, therefore, this Court suo-moto impleaded the Inspector of Police, B1 Traffic Police as the third respondent.

(3.) The petitioner's mother was said to be carrying on saree business, and she used to procure sarees from whole sale market and sell it in retail in her locality. After the demise of the petitioner's father, his mother had been taking care of him as well as his sisters and the petitioner's sister's marriage was performed by their mother out of the earnings from this retail saree business. On the fateful day i.e., 13.04.2015, the petitioner's mother had gone to Rajaji Salai at about 10.45 a.m and on that day there was heavy rain and because of lack of proper drainage system, water was stagnated in the road and petitioner's mother crossed the road at the Traffic signal near Indian Bank from Jaffer Sarang Street, when the petitioner's mother came in conduct with the stagnated water, she was electrocuted and she died instantaneously. With these facts, the petitioner claims for compensation alleging negligence on the part of the respondents.