S. RUCKMANI Vs. TAMIL NADU ELECTRICITY BOARD LTD.

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Standing Counsel for the Respondents.

(2.) The petitioners herein have joined together to file this Writ Petition seeking Mandamus directing the respondents to pay compensation of Rs. 75,00,000/- together with interest at the rate of 18% p.a, for the death of Mr. Balasubramanian due to electrocution. The 1st petitioner is the mother of said Balasubramanian and the 2nd petitioner is his daughter.

(3.) The case of the petitioners are that, Mr. Balasubramanian while cleaning his house to perform the funeral rites of his wife on 07.10.2013, he was electrocuted in the following manner:- He was shifting the steel rods to the terrace via., the staircase outside his house. In the process of shifting, the steel rod came in contact with the open high tension wire running alongside the house. Due to electrocution, he died on the spot. Alleging negligence on the part of Electricity Board seeking compensation of Rs. 80,00,000/-, these petitioners earlier filed W.P. No. 40171 of 2015. This Court, after hearing the respondents has passed the following order.