LAWS(TRIP)-2015-4-50

GITA GHOSH Vs. CHAIRMAN CUM MANAGING DIRECTOR; GENERAL MANAGER CUM COMPANY SECRETARY; SENIOR MANAGER; SENIOR ELECTRICAL INSPECTOR

Decided On April 20, 2015
Gita Ghosh Appellant
V/S
Chairman Cum Managing Director; General Manager Cum Company Secretary; Senior Manager; Senior Electrical Inspector Respondents

JUDGEMENT

(1.) By filing this writ petition, the petitioner prayed for directing the respondents to pay her compensation of Rs.10,51,333/- for the death of Narayan Chandra Ghosh who died due to electrocution on 05.10.2006.

(2.) Heard learned counsel Mr. A. De for the petitioner and learned counsel Mr. D.C. Nath for the respondent Nos. 1, 2 and 3 and learned counsel Mr. N. Majumder for the respondent No.4.

(3.) In the title head of the writ petition, the petitioner Smt. Gita Ghosh mentioned that she is wife of Subhas Chandra Ghosh but learned counsel Mr. A. De at the time of hearing submitted that Smt. Gita Ghosh is the wife of deceased Narayan Chandra Ghosh and that it was a mistake in the title head of the writ petition wherein it is mentioned that the petitioner Smt. Gita Ghosh is the wife of Subhas Chandra Ghosh. It is further submitted by Mr. De that Subhas Chandra Ghosh is the father of the deceased Narayan Chandra Ghosh. He has also submitted that in para 9 of the writ petition it has been mentioned that the petitioner Smt. Gita Ghosh is the wife of deceased Narayan Chandra Ghosh.