LAWS(PAT)-2019-11-36

HIRA DEVI Vs. STATE OF BIHAR

Decided On November 28, 2019
HIRA DEVI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the learned counsel for the parties. The petitioner has approached this Court for a direction to the respondents to make payment to the petitioner an amount of Rs. 15 lakhs as ex gratia payment for compensating the death of her husband viz. late Shravan Kumar @ Shravan Ray, who died because of electrocution.

(2.) The claim of the petitioner has been rejected on the ground that there is no 11 KV transformer near the house of the deceased and perhaps the electrocution was because of the deceased having undertaken a misadventure of mending the damaged electric wire himself, without having any knowledge about the same.

(3.) The enquiry report further reveals that there is no 11 KV infrastructure near his house and no wire crosses through even the road leading to the house of the deceased by which transmission of electric energy is done. The report therefore clearly establishes that the deceased had tried to mend the broken domestic wire and accidentally got electric shock leading to his death. As a result of the aforesaid enquiry report, the claim of the petitioner for ex gratia payment was rejected vide order dated 26.11.2018.