SILA DEVI Vs. CHAIRMAN, ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Counsel for the petitioner and the Counsel for the Board.

(2.) This writ application has been filed for grant of compensation on account of the accidental death of the husband of the petitioner.

(3.) A First Information Report was instituted for the occurrence which took place on 25.08.2006. In the First Information Report, it is alleged that the wire which was connected from Tata Motors to the main electrical pole was of an inferior quality and often snapped which was dangerous to human life. It is also alleged that although information was given by the villagers to the Manager of the Tata Motors as well as to the Sub Divisional Officer of the Board, no action was taken by them to remedy the defect.