R. SELVI Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Standing Counsel for the Respondents 1 to 4.

(2.) The case of the petitioner is that, her husband was a freelance electrician having 30 years experience. He used to work for Electricity Board in and around Thenmathur Village area. Whenever there was a need, the staff of the 3rd respondent used to call him to attend the emergency work. While so, on 28.05.2015 at about 4.30 p.m., the husband of the petitioner attended the power failure in the transformer at Thenmathur No. SS10/100KVA/11/KV but unfortunately, there was short circuit in the transformer so he fell down to the ground and sustaining multiple injury. He was taken to Thiruvannamalai Government Hospital where he was given first aid and then, he was referred to KMC, Chennai for further treatment. However, at KMC Chennai, he died on 02.06.2015. Therefore, the present Writ Petition is filed seeking compensation of Rs. 25,00,000/- for the death of the petitioner's husband.

(3.) The Writ Petition is contested by the respondents by filing the counter on the following grounds.