UNION TERRITORY OF J&K Vs. KAMLO DEVI

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dtd. 19/3/2021 passed by the learned Single Judge in OWP No.01/2013, whereby the learned Single Judge while allowing the petition, held that the writ petitioner is entitled to compensation of rupees ten lacs as minimum compensation for the death of her husband.

(2.) The facts, as gathered from the writ file, are that the husband of writ petitioner, namely, Kartar Chand died of electrocution by high intensity electric line on 25/7/2011 at Bajalata, Jammu, when he was working as a Mason on the roof of the house of one Puran Chand son of Mangal Das.

(3.) The learned Single Judge while allowing the writ petition vide judgment dtd. 19/3/2021 held that the writ petitioner is entitled to rupees ten lacs as minimum compensation. Feeling aggrieved, the appellants-writ respondents have filed the instant appeal.