DHARAMPAL SINDHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) SON of the petitioner suffered grievous burn injuries including amputation of his right arm, while accidentally catching a high voltage electric wire.

(2.) THIS writ petition has been filed with a prayer that directions be issued to the respondents to pay the compensation of Rs. 25,00,000 to the petitioner, on account of negligence of the respondents in not removing the electric wires/line from the populated area, which resulted into above accident.

(3.) ON 3.8.2008, at about 7.30 a.m., son of the petitioner went on roof of his house for playing and due to wind, right hand of son of the petitioner was entangled in the live electric wires crossing over roof of the house of the petitioner. Due to sparking, the wood which was lying on roof of the house, also caught fire. A neighbour of the petitioner, namely, Sukhbir Sharma, cut the electric wire which saved son of the petitioner, who, thereafter, was treated in Hyderabadi Hospital at Panipat and then shifted to Jaipur Golden Hospital. ON account of grievous injuries, his right arm was amputated. The son of the petitioner remained admitted in the hospital for 3 months. The treatment for skin grafting was still going on when this writ petition was filed. Copy of MLR dated 3.8.2008, P2, has been put on record. It is further case of the petitioner that, at his instance, DDR No. 29 dated 6.8.2008 was recorded, whereupon a report was prepared on 3/10/2008, which clearly indicates that son of petitioner was electrocuted on 3/8/2008, as mentioned above. It is grievance of the petitioner that despite many representations made by him and other villagers, the electric line was not shifted. The respondents were negligent and on account of that, injuries were caused to his son.