REGENT COMPUTRONICS PVT. LTD.

V Annapoornam Appellant

V/S

CHAIRMAN, TAMIL NADU ELECTRICITY BOARD Respondents

Referred Judgements :-

JUDGEMENT

(1.) The petitioners, who are the legal heirs of one Vellaisamy, have preferred this writ petition seeking compensation of Rs.23 lakhs for the demise of the said Vellaisamy due to electrocution on 08.10.2010.

(2.) A vignette of the facts leading to the filing of this writ petition, is as under:

(3.) In the counter affidavit filed by the second respondent-Electricity Board, it is contended that the writ petition against them is not maintainable as the death of Vellaisamy had taken place due to electrocution from the Chennai Corporation electric lamp post, for which, the Corporation of Chennai alone is responsible or liable in the event of any legal liability, inasmuch as the said electric lamp post is owned, controlled and maintained by Corporation of Chennai. According to the Electricity Board, supply of electricity would be given at one main point and thereafter, the Corporation of Chennai will lay the underground cable and erect the street lamp posts and will distribute electricity through their underground cable to all the street electric lamp posts from the main point; therefore, if at all any liability is to be mulcted, it is only on the Corporation of Chennai and not on the Electricity Board.

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V ANNAPOORNAM Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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