GANGA DEVI AND OTHERS Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2017-11-45
HIGH COURT OF ALLAHABAD
Decided on November 09,2017

Ganga Devi And Others Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners and Sri Niprendra Mishra, learned counsel for the respondent nos. 2 and 3 and learned Standing Counsel for the respondent no.1.
(2.) This writ petition prays for a mandamus directing the respondent-Electricity Department to pay damages/compensation to the tune of Rs. 6 lakhs on account of the death of one Ghanshyam Sharma to his heirs who are the petitioners herein.
(3.) The claims appears to have been made in respect of an accident that occurred on account of Ghanshyam Sharma having been electrocuted by a live electricity transmission wire of a 11,000 K.V. A. Line.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.