RACHNA DEVI Vs. STATE AND OTHERS

JUDGEMENT

(1.) Through the medium of this petition, the petitioner is seeking a direction to the respondents to pay reasonable amount of compensation for the tortious liability.

(2.) The facts-in-brief, as projected in the writ petition, are that on the fateful day of 25-5-2001 when the petitioner was going to attend the call of nature at about six in the morning, she came in contact with live electric service wire, which was hanging down to the ground level and as a result of severe electric shock, she suffered serious physical injuries at her thigh, chest and left arm. She was saved by her father, although her father too suffered some minor injuries in saving her from being electrocuted. It is averred that she was taken to Government District Hospital, Kathua on the same day and looking to the condition of petitioner, the doctors attending her had no option but to amputate her left arm from the middle.

(3.) Learned counsel appearing for petitioner contended that due to negligence and carelessness on the part of respondents, particularly respondent No. 3, in maintaining and rectifying the electric wires, petitioner has become handicapped.