KASHIM SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel appearing on behalf of the respondent-Bihar State Electricity Board and learned counsel appearing on behalf of the State.

(2.) In this writ petition, the petitioners have prayed for issuance of a writ of mandamus for payment of Rs. 5,00,000/- with compound interest by way of death compensation to the petitioners on account of death of husband of petitioner no, 3 and father of rest of the petitioners.

(3.) The case of the petitioners is that Md. Samid died due to electrocution as transformer which was installed by the Bihar State Electricity Board exploded. It is the specific case of the petitioners that while the deceased was going to Khagaria Market and when he reached at Sanhauli Dhala Chak near Om Medical suddenly the transformer installed by the Bihar State Electricity Board bursted and father of the petitioner was engulfed in the flame of fire. He got serious injury and was taken to Sadar Hospital, Khagaria where he died in the same evening.