RADHA SHARMA Vs. STATE OF J & K

JUDGEMENT

(1.) This writ petition is filed by the Petitioner seeking an appropriate writ of mandamus directing Respondents to pay a compensation of Rs.20.00 Lacs along with interest to the petitioner.

(2.) The case of the petitioner is that her son, Vishal Sharma lost his life due to electrocution when exposed to live electric wire hanging between the poles at the height of 3 to 4 ft. from the ground. This Act was totally attributable to the negligence of the Respondents. It is the specific case of the Petitioner that the matter was brought to the notice of Respondents, the Electricity Department and a request was made to straighten the electric lines/service lines and maintain the height at safe and required height in terms of Electricity Act and Rules framed thereunder, so that no one may come in contact with the live wires, however, needful was not done to rectify and remove the defects by straightening the electric wires by keeping them at safe height, as a consequence of which, the son of the Petitioner died.

(3.) It is stated that the Petitioner's son was only 13 years old and was a brilliant student who had secured 88% marks as per the School Certificate and was studying at Jagriti Mission School, Talab Tillo, Jammu and had a very bright future ahead of him. However, due to the carelessness and negligence of the Respondents, the Petitioner lost her son at a very young age.