MANKUNWAR Vs. CHAIRMAN

JUDGEMENT

(1.) Shri Nitin Agrawal, learned counsel for the petitioners. Shri Vivek Rusia, learned counsel for the respondent No. 1. Smt. Sheetal Dubey, learned Govt. Advocate, for the respondent No. 2.

(2.) With consent matter is heard finally.

(3.) The question which falls for determination is whether Collector, respondent No. 2, was justified in rejecting the claim of the petitioner for relief under Public Liability Insurance Act (No. 6 of 1991) (hereinafter referred to as the Act of 1991), in lieu of death of Sanju, who died due to electrocution, on the ground that he was negligent.