VAITHILINGAM Vs. JUNIOR ENGINEER, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The parents of the deceased Selvaraj, who died due to electrocution on 31.05.2004, have come up with this Writ Petition seeking compensation of Rs.10 lakhs.

(2.) Heard the learned counsel for the petitioner, the learned Standing Counsel for the respondents 1 to 3 and the learned Special Government Pleader appearing for the 4th respondent.

(3.) According to the petitioners, on 31.05.2004 at 12.30 pm, when their deceased son Selvaraj was grazing cow in the waste land of one Arulganesan, he came into contact with a live wire and due to electrocution, he died on the spot. The Vennandur Police had registered a case under Section 174 of Cr.P.C. on the same day and the deceased was subjected to postmortem by the Government Doctors. The petitioners have further stated that their son was studying 5th standard at that time and he was a brilliant student and he has a bright future, but unfortunately he died in the accident.