R. KUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner, who is the father of the deceased Victor, seeks a direction to the respondents to pay a sum of Rs. 15,00,000.00 towards compensation to him.

(2.) On 27.09.2010 at about 5.00 p.m., the petitioner's eldest son viz., Victor, who was then aged about 27 years, came into contact with a live wire that had snapped down in the vacant plot which is opposite to the petitioner's house, resulting in instantaneous electrocution death.

(3.) Mr. K.R. Ramesh Kumar, learned counsel appearing for the petitioner submits that due to the negligence and lack of maintenance on the part of the Electricity Board, the victim was snapping of the live LT wire. Hence, the learned counsel would submit that the deceased Victor, who was then aged about 27 years at the time of his death and was carrying on the profession of the plumbing, is entitled to pay the compensation to the petitioner.