GAINICHUNG DANGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Aaron Keishing, learned counsel appearing for the petitioner and Mr. A. Vashum, learned GA appearing for the respondents.

(2.) The present writ petition had been filed on behalf of a three years old boy claiming compensation for the injuries and physical disabilities suffered by him due to electrocution caused by sheer negligence of the authorities.

(3.) The petitioner is the natural father of the minor victim boy, namely, Lansingam Dangmei, and residing at an interior hill Village called Siangai Namdai (Parengba), in Senapati District of Manipur State. The petitioner and his minor son are Scheduled Tribes and belongs to a very poor family, who are below the poverty line. The petitioner is a Cultivator and a wage earner for daily food. According to the petitioner, the respondents installed a high voltage electric transformer (Transformer-II) nearby a road side within the residential areas of the petitioner's village without any protected fencing or precautionary notice against possibility of danger of electric shock. On the fateful day, i.e., on 13/11/2014, the petitioner's son, who was only three years old at that time, was playing a ball with his friends and he accidentally touched the said electric transformer when he went near the high voltage electric transformer to pick up the ball and he was electrocuted when he came in contact with the said high voltage electric transformer.