M. CHINNAMANI Vs. STATE OF TAMIL NADU, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, ENERGY DEPARTMENT AND ORS.

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondents to pay a sum of Rs. 10,00,000/- by way of compensation for the death of the petitioner's son one Praveen Kumar, aged 7 years due to electrocution.

(2.) According to the petitioner, on 30.04.2012, while the petitioner, his wife and son Praveenkumar were returning after attending a temple festival in Shivarakottai Village, overhead electric live-wire fell on the petitioner's son which has resulted in electrocution. Thereafter, the petitioner took him to the Government Hospital, Thirumangalam where he was declared dead. Thereafter, a case was registered before the Kallikudi Police Station in Crime No.57 of 2012 for the offence under Section 174 Cr.P.C., 1973 Thereafter, postmortem was conducted on the body of the deceased and the Doctor has given opinion stating that the death was occurred due to cardio respiratory arrest due to electrocution.

(3.) The grievance of the petitioner is that due to poor maintenance of electricity supply lines, a live wire snapped and fell on the head of the petitioner's son who was aged about seven years at the time of occurrence. It is stated that the petitioner's son was academically sound and brilliant and he has very bright future. The occurrence has taken place only due to the negligence on the part of the respondent Electricity Board. Hence, the petitioner has filed the present writ petition seeking compensation for the death of his minor son.