ANANDA CHANDRA BEHERA Vs. CHAIRMAN ORISSA STATE

JUDGEMENT

(1.) BIPIN Behera alias Bapina Behera (hereinafter referred to as 'the deceased'), a minor boy who had not even reached teen age, having lost his life by electrocution on 19.6.1994, this writ application has been filed by his father for a direction to the Orissa State Electricity Board, now Grid Corporation of Orissa Ltd. (in short, 'the Corporation') to pay compensation of Rs. 2,00,000/ -.

(2.) THE case of the petitioner sans unnecessary details essentially is as follows:

(3.) LEARNED Counsel for the petitioner submitted that after having accepted snapping of electric lines, it is not fair on the part of the Corporation to plead that the accident was an act of God, and there was no human control over it, and/or that no negligence was involved. It is stated by Mr. B.R. Sarangi, learned Counsel for the Corporation that many times suggestions have been given to prevent recurrence of the type of accidents which result from snapping of wires, and subsequently resulting in electrocution. As possible care and caution has been taken and preventive measures adopted, no negligence can be attributed to warrant grant of compensation.