UTTAM SAHOO Vs. CHAIRMAN ORISSA STATE

JUDGEMENT

(1.) BATAKRUSHNA Sahoo alias Krushna Chandra Sahoo (hereinafter referred to as 'the deceased') having lost his life by electrocution on 9 -10 -1995, this writ petition has been filed by his widow for a direction to the Orissa State Electricity Board (for short, 'the Board') to pay compensation of Rs. 3,50,000/ -.

(2.) BACK ground facts as projected by the petitioner, filtering out unnecessary details are 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 Board to plead that the accident was an act of God, and there was no human control over it.