SANT MAYA DEVI Vs. A S E B

JUDGEMENT

(1.) This writ application has been filed by the petitioner-who is the mother of one Dipak Kumar Chetri (Ghimiri) who died because of electrocution. It is alleged that the death of the son of the petitioner was caused because of the negligence of ASEB and as such an amount of Rs. 2 lakhs has been claimed as compensation. In this case the age of the deceased was about 13 years and he was a student of Class-Ill at the relevant time and the accident occurred on 13.7.90. A report has been submitted by the Chief Electrical Inspector-cum-Adviser, Assam, Guwahati-3 and that report in its entirety is quoted belows:

(2.) From a perusal of the report it appears that ASEB did not perform its statutory legal obligation and did not maintain the electric line properly. Accordingly it was negligent and it was for this negligence that the person died.

(3.) The next question is what will be the amount of compensation. Already an amount ofRs. 15,000/-has been paid by the ASEB and in addition to that, I now direct that the ASEB shall pay an amount of Rs. 35,000/- to the mother of the deceased within a period of 3( three) months from today. The petitioner may obtain a certified copy of this order and shall produce the same before the authority to do the needful in terms of this order.