ZOTHANPUIA Vs. POWER & ELECTRICITY DEPARTMENT

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India, filed by a minor who had suffered electric burn over his body, from an overhead power supply line, through his mother as the guardian, praying for issuance of a writ, order or direction in the nature of mandamus directing the respondents to give compensation amounting to Rs. 25 lakhs for the suffering he have been going through due to the burn, and the financial burden his family had to bear due to the expenses incurred for his treatment, along with interest @ 12% p.a from the date of the accident.

(2.) Heard Mr. Jonathan l. Sailo, learned counsel for the petitioner and Mrs. H. Lalmalsawmi, learned Government Advocate appearing for the State respondents.

(3.) The case of the petitioner as submitted by his learned counsel is summarized as follows;