AMENA BEWA Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Mr Malique, learned counsel for the petitioner and Mr. Das, learned standing council, Assam State Electricity Board (hereinafter referred to as the 'board' ).

(2.) THE petitioner seeks to invoke the extra- ordinary jurisdiction of this Court for compensating the death of her husband Md. Jalil Sheikh (since deceased) following his electrocution on 17/8/1999.

(3.) SHORTLY, the background leading to the instant proceeding has to be narrated. According to the petitioner, her husband was an agriculturist and earning his livelihood from his exploits in the fields. On the fateful day, while he was proceeding towards his land, the tip of his umbrella got in touch with the sagging live transmission line leading to his instantaneous death. On receipt of the information, Chapar PS case No. 11. 1999 was registered. The postmortem examination of the deceased was conducted at the Civil Hospital, Dhubri. The postmortem report revealed the cause of the death to be high voltage burn.