STATE OF MANIPUR Vs. HURILUNG KAMEI

JUDGEMENT

(1.) THIS writ appeal arises out of the judgment and order dated 7. 6. 2005 passed by a learned Single Judge of this court in Writ Petition (C) No. 1636 of 2003 thereby directing the present appellants, who are the respondents in the writ petition, to pay a sum of Rs. 1,20,000/- with interest @ 12% per annum from the date of presentation of the writ petition till the realization to the present respondent, who is the writ petitioner, in connection with the death of his wife due to electrocution.

(2.) WE have heard Mr. A. Jagat, learned Govt. Advocate appearing on behalf of the appellants and Mr. S. Rupachandra, learned counsel appearing on behalf of the respondent, at length.

(3.) THE following are the main grounds of objections submitted on behalf of the appellants challenging the impugned judgment and order :