ASSISTANT GENERAL MANAGER/SUB DIVISIONAL OFFICER, DAKSHIN HARYANA BIJLI VITRAN NIGAM LIMITED Vs. SUNITA DEVI

JUDGEMENT

(1.) RP No. 2712/2014

(2.) Being aggrieved from the quantum of compensation awarded by the District Forum, the aforesaid complainants approached the concerned State Commission by way of an appeal. The petitioners, however, did not challenge the order passed by the District Forum. Vide impugned order dated 13.03.2014, the State Commission enhanced the compensation to ? 5 lakh. Being aggrieved from the order passed by the State Commission, the petitioners are before us by way of revision petition No. 2712 of 2014.

(3.) Late Shri Ravinder Kumar, husband of complainant no. 1 and the father of complainant no. 2 to 4 in RP No. 2713/2014 died from electrocution on 02.10.2009 when he came in contact with electric cables having a number of joints at the time when he started motor. Alleging negligence on the part of the petitioners before us, the aforesaid complainants approached the concerned District Forum by way of a complaint. Vide its order dated 02.08.2013, the District Forum directed the petitioners to pay compensation quantified at ?3 lakh to the complainants along with interest @9% p.a. from the date of filing of the complaint and ?2,200/- as cost of litigation. The petitioners did not challenge the aforesaid order of the District Forum.