PARIGABAI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petition is filed for relief of compensation of rupees ten lakh in respect of death of one Ashok Kakde, who died due to electrocution.

(2.) Both the sides are heard.

(3.) Petitioner No.1 is the widow of deceased Ashok and Petitioner Nos.2 and 3 are sons of deceased Ashok. The incident took place on 31st July, 2014 in land Gat No.12 owned by Ashok. It is contended that on that day, there was rain and the deceased was working in the field. It is contended that he had gone for starting electric motor and at that time Petitioner No.1 was present in the house, which is situated in the same land. It is contended that supply of electricity was taken from a pole situated near the well for electric pump. It is contended that when Petitioner No.1 heard hue and cry of the deceased, she came out and she saw that the deceased was lying near the well. It is contended that the deceased was shifted to Government Hospital, Vaijapur, but the doctor declared that he was already dead.