STATE OF TRIPURA Vs. CHAMATI MAJUMDER

JUDGEMENT

(1.) Heard Mrs. S. Deb Gupta, learned counsel appearing for the appellants as well as Mr. T.D. Majumder, learned counsel appearing for the respondents.

(2.) By filling the instant application, the claimant-respondents have claimed compensation from the Tripura State Electricity Corporation Ltd., (TSECL) due to death of the husband of the claimant-respondent No.1, Smt. Chamati Majumder for negligence on the part of the Electricity Department (TSECL).

(3.) In a brief outline of the material facts, the claimants have stated in their plaint that on 20.02.2009, the deceased had went to cut down bamboo from bamboo bush and it was not noticed by him that the said bamboo bush was already in contact with a live electric wire having 66 KV highvoltage. While cutting, the bamboo came in contact with live electric wire and Binode Majumder, the husband of the claimant-respondent No.1 had died on the spot.