REGENT COMPUTRONICS PVT. LTD.

KOLLI TERUKULAMMA Appellant

V/S

CHAIRMAN, VISAKHAPATNAM PORT TRUST, VISAKHAPATNAM Respondents

Referred Judgements :-

ASHBY VS. WHITE [REFERRED TO]
CASSELL AND CO.LTD,VS. BROOME AND ANOTHER [REFERRED TO]
SMITH VS. EAST ELLOE KURAL DISTRICT COUNCIL [REFERRED TO]
FAMNGTON VS. THOMSON [REFERRED TO]
GEDDIS VS. PROPRIETORS OF BANN RESERVOIR [REFERRED TO]
RONCARELLI VS. DUPLESSTS [REFERRED TO]
MAHARAJ VS. ATTORNEY GENERAL OF TRINIDA [REFERRED TO]
ROOKES VS. BARNARD AND OTHERS [REFERRED TO]
STATE OF RAJASTHAN VS. VIDHYAWATI [REFERRED TO]
KASTURI LAL RALIA KAM JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. POLICE COMMISSIONER DELHI POLICE HEADQUARTERS [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
SUNIL GUPTA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. RAVIKANT S PATIL [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
ARVINDER SINGH BAGGA VS. STATE OF UTTAR PRADESH [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH CENTRE VS. UNION OF INDIA [REFERRED TO]
KEWAL PATI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHAGWANDAS VS. MOHAMMAD ARIF [REFERRED TO]

JUDGEMENT

(1.) Negligence and utter callouseness on the part of employees of the Visakhapatnam Port Trust caused great havoc to certain unfortunate parents and innocent children. 13 school going children became the victims of premature call by Him and 36 children are groaning under severe disabilities.

(2.) The Port Trust is running educational institutions for the benefit of children and dependents of its employees. One high school is situated at Saligrampuram. Preparations were being made by the school children for celebrating the independence day 15th August, 1990. As fate would have it, some of the children left for heavenly abode without even saluting the national flag and some were content with witnessing through their hearts while lying on the hospital beds. The joyous and untiring children unmindful of rain assembled at the school premises on 14th August, 1990 for decorating the building to unfurl the national flag on the next day. As there was heavy rain at 9 a.m. and class rooms were yet to be opened, they were standing in the varandahs. At about 9.30 a.m. there was a sudden collapse of brick columns resulting in the fall of beams and roof slabs of first and second floor. The sudden collapse entrapped the children. The result was instantaneous death for 13 children and multiple injuries to 36 children.

(3.) The news spread like wild fire. The Government of India sprung into action and constituted a fact finding committee. Ex-gratia of Rs.25,000/- was paid to the parents of each child died in the collapse. To some of the disabled children ex-gratia and suitable employment was given. The children who received minor injuries were given Rs.5,000/- ex-gratia. I shall discuss these details at later stage.

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K YERUKULAMMA SMT Vs. CHAIRMAN VISAKHAPATNAM PORT TRUST

Referred Judgements :-

JUDGEMENT

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