KONGBRAILATPAM ONGBI DASUMATI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Biren, learned Advocate appearing for the petitioner and Smt. Momota Devi Oinam, learned Addl. Advocate General appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay a sum of Rs.1,00,00,000/- (Rupees one crore) only as compensation to the petitioner who is the wife of the deceased Late Shri K. Setaljit @ Ingocha Sharma who died due to electrocution.

(3.) Facts and circumstances as narrated in the writ petition, are that on 31.03.2014 at about 11:30 am, the HT electric live wire of Lairenpat sub-station passing through the line from Huikap to Andro fell down with a sound of sparking at the adjoining part of the transformer which is installed just behind the petitioner's house. At that moment, the petitioner's husband tried to change the changeover, he got electrocuted and died on the spot. The said falling down of HT live electric wire over the LT live wire caused damages to the properties of the neighboring houses including T.V, Rice Cooker, Mobile Charger, Refrigerator, etc. The post mortem on the death body of the petitioner's husband was conducted on the next date i.e. 1.4.2014 by the doctor who opined that the death was due to asphyxia resulting from electrocution. A case under U.D No.1/2014/Yairipok P.S. u/s 174 Cr.P.C was registered on 31.3.2014.