RANJITA NATH Vs. ASSAM POWER DISTRIBUTION COMPANY LTD

JUDGEMENT

(1.) This case was heard on 30.08.2018 and 17.09.2018 was fixed for delivery of order. However, for paucity of time, order could not be delivered on 17.09.2018. Accordingly, order is delivered today.

(2.) Heard Mr. K.R. Patgiri, learned counsel for the petitioner and Mr. N.J. Dutta, learned Standing Counsel, Assam Power Distribution Company Ltd. (APDCL).

(3.) Question for consideration in this petition filed under Article 226 of the Constitution of India is the claim for compensation by the petitioner on account of death of her husband due to electrocution.