ANJUWARA BEGUM Vs. ASSAM POWER DISTRIBUTION CO. LTD.

JUDGEMENT

(1.) Heard Mr. H. K. Baruah, the learned counsel appearing on behalf of the petitioner and Mr. B. Choudhury, the learned Standing Counsel appearing on behalf of the respondents.

(2.) The instant writ petition has been filed by petitioner who is the wife of one Burhan Ahmed (since deceased) seeking compensation of an amount of Rs.10,00,000.00 on account of the death of her husband due to electrocution.

(3.) Pursuant to the filing of the instant writ petition, this Court directed the respondent No. 6 to file an affidavit to bring on record the enquiry report. Accordingly, an enquiry report has been placed before this Court by way of an affidavit filed by the respondent No.6 dtd. 31/7/2024. In the said enquiry report, the facts leading to the death of the husband of the petitioner has been detailed out. In terms with the said enquiry report, on 3/6/2018 at around 3 p.m. the husband of the petitioner came in contact with the live 11 KV line fed to the 11/0.230KV, 16KVA Gaonlia transformer and received a severe electric shock and later on he expired.