KAUSHLYA DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is seeking a writ of mandamus directing the respondent under Article 227 of the Constitution of India directing the respondents to pay compensation to the petitioner on account of the death of her husband, Subhash Chand who died due to electrocution at Karnal.

(2.) On 26.6.2010, the husband of the petitioner came in the trap of the loose live electrical wire hanging on electric supply pole and died due to electrocution. As per the post mortem report conducted on 26.6.2010, the cause of death was stated as under:

(3.) An FIR was registered under Section 304-A on the statement made by the brother of the deceased Suresh Kumar giving the details of the incident in which his brother got entangled with the loose electricity wires. The Department was negligent and did not disconnect the electricity supply in the broken cables which resulted into the death of Subhash Chand.