(1.) In a tragic and heart rending accident caused by electrocution, a four year old child Raman on coming into contact with a naked 11KV transmission line passing over the roof of his father's house built in village Sanoli Khurd, District Panipat has suffered as a consequence triple amputation of the limbs, a rare condition, leading to something even worse than 100% permanent disability.
(2.) The injured Raman has filed this petition under Article 226 of the Constitution through his father, Manoj Kumar claiming compensation from the respondents-Uttar Haryana Bijli Vitran Nigam Limited (for short "the Nigam") and the State of Haryana for loss of both arms and the left leg severed leaving stumps at a tender age with almost all avenues open to earn and support himself in the future shut and so also to be denied the small pleasures of growing up to manhood and to do ordinary things that children do, and left to face life completely dependent on others till he lives. He may never find a bride or start a family. He may never be able to feed himself both literally and metaphorically until the magic world of modern science intervenes through prosthetic limbs, robotics and futuristic stem cell technology at unforeseeable cost. The old proverb goes -God helps those who help themselves- but that may not be apt in this case, since this Court exists and exists to bring succour to the helpless, the downtrodden, the disabled and the invalid who are forsaken by destiny. To visualize and understand the magnitude of the plight of the petitioner his photographs are the best testimony of what is left of him and which are made part of the order as Appendix 1.
(3.) Notice of motion was issued on the petition by this Court on 26.7.2012. The Nigam has contested the case by filing a written statement.