(1.) Petitioner father of a young boy namely Vinod, aged about 6 years at the relevant time when he died because of an accident arising out of electrocution has filed this petition claiming compensation from the respondents for death of his son.
(2.) It is the case of the petitioner that respondents Nos. 4 and 5 who are resident of the same village illegally put electric wire from the electric pole for the purpose of running a Tube well in their house.
(3.) On 23-3-98 petitioner's son Vinod came in contact with the live electric wire which was hanging from the pole as a result of which he suffered electric shock and died on the spot. FIR (Annexure P-1) was lodged and a case under Section 304-A of I.P.C. has been registered against respondents Nos. 4 and 5. Copy of the challan and connected papers are filed as Annexure P-1.