C NAGENDRAN Vs. SECRETARY, HOME DEPARTMENT, FORT ST GEORGE; CHAIRMAN, TAMIL NADU ELECTRICITY BOARD; DISTRICT COLLECTOR, COLLECTORATE COMPLEX; SUPERINTENDENT ENGINEER, TAMIL NADU ELECTRICITY BOARD; JUNIOR ENGINEER, OPERATION AND MAINTENANCE, KADAMALAIKUNDU DIVISION

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition claiming compensation from the Tamil Nadu Electricity Board on account of the electrocution of his son.

(2.) The petitioner is the father of Thiru.Kumar, who was an agricultural coolie. He was the only son to the petitioner and the sole bread-winner of the family. The son of the petitioner went to the Farm owned by one Velliyathevar on 09 November, 2010 to do agricultural work. The electric wire snapped and fell on him. The son of the petitioner was electrocuted. The police registered a case in Crime No.286 of 2010 on the file of Kandamanoor Police Station. The post-mortem was conducted by the Doctors of Government Hospital, Theni.

(3.) According to the petitioner, the accident was solely on account of the negligence of the officials of the electricity board as they failed to maintain the electric line. The petitioner therefore filed this Writ Petition claiming compensation.