UHBVN LTD. Vs. JAGDISH SINGH

JUDGEMENT

(1.) Son of the respondent had died due to electrocution by alive electric wire which was lying on the road side. The fora below have granted Rs. 1 Lac by way of compensation, in the given facts and circumstances of the case, we are not inclined to interfere with the order passed by the fora below. No merits. Dismissed. Petition dismissed.