SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY BOARD, DINDIGUL DISTRICT Vs. TAMIL NADU ELECTRICITY BOARD, REPRESENTED BY ITS CHAIRMAN

JUDGEMENT

(1.) This Writ Appeal is directed against the order passed in W.P(MD)No.14011 of 2010, dated 23.02.2012.

(2.) The appellants are the respondents 1 and 3 in the Writ Petition. The fourth respondent herein, as Writ Petitioner, sought for a mandamus directing the Tamil Nadu Electricity Board to provide compensation of Rs.10 Lakhs to the Writ Petitioner, for the death of his mother due to electrocution caused due to the negligence of the respondents 4 and 5 and to initiate appropriate disciplinary proceedings against the respondents 4 and 5. The Writ Court, after elaborately considering the various aspects of the matter and the case laws relevant in respect of the issue, finally found that the Writ Petitioner is entitled to a sum of Rs.1,22,000/- as compensation with interest at 6% from 26.11.2010 being the date of filing of the Writ Petition. Challenging the said order, the present Writ Appeal is filed before this Court.

(3.) The learned counsel for the appellants is mainly objected on the interest awarded by the Writ Court, that too, from the date of filing of the Writ Petition.