PANKAJ MITHAL,J. - (1.) Heard Sri Mahboob Ahmad, learned counsel for the petitioner.
(2.) The petitioner has preferred this petition against the order of the Collector dated 26.05.2016 passed under Section 6 of The Public Liability Insurance Act, 1991 holding the petitioner liable for payment of Rupees Five Lakh as compensation to the heirs of the deceased Jamwant and a sum of Rupees One Lakh to the injured Balwant.
(3.) The facts of the case reveal that on 08.12.2011, the aforesaid two school children were electrocuted with falling of pole of high tension power line of 11,000 volts. In the said accident, one of them Jamwant died and other was seriously injured.;