SABU ZACHARIA NAMBELIL HOUSE OLIYAPPURAM P O VADAKARA PAITTAKULAMKARA KOOTHATTUKULAM VILLAGE Vs. PRESIDENT CABLE TV CONSUMERS WELFARE ASSOCIATION KOOTHATTUKULAM

JUDGEMENT

(1.) THE District Forum and the State Commission have given the concurrent findings that the complainant Sabu Zacharia is entitled to Rs.60,000/- for the injuries he received due to electric shock.

(2.) THE facts of the case shortly stated are these. THE complainant was a consumer of Cable TV Consumer Welfare Association run by the respondents. On 8th July, 2007 while the complainant was trying to unplug the cable connection, he sustained electric shock from the connection of the cable TV supplied by the respondents. THE complainant was rushed to Devamatha Hospital, Koothattukualam from where he was referred to Lissie Hospital, Koothattukualam. THE complainant had to undergo treatment from 8th July, 2007 to 23rd July, 2007 for the fracture and deep burns sustained by him. THE complainant approached respondents and they compensated him by a sum of Rs.15,000/-. THE complainant was not satisfied with that petty amount. Consequently, he filed complaint against him in the District Forum and claimed a sum of Rs. 5 lakhs with interest and cost.

(3.) AGAIN, the true copy of the report of the doctor has been produced on record. As a matter of fact this is a certificate dated 28th April, 2008. At the end, the doctor mentioned, The percentage of disability with respect to whole body comes to 35% according to McBride Scale, permanent in nature. This report is vague, evasive and leads me nowhere.