Sunita Agarwal, J. - (1.) Heard Sri Dharmendra Srivastava learned counsel for the petitioner, learned Standing Counsel appearing for respondent nos. 1 and 2, Sri Devi Prasad Tripathi and Sri Manish Kumar Pandey learned counsels for the respondent nos. 3.
(2.) The claim was made by the respondent no. 3 namely the victim of the accident which occurred on 21.5.2017 when he came in contact with the live high tension line lying in the field of one Kamalkant, at about 8:30 A.M. while passing through the said field and got electrocuted.
(3.) As a result of the said accident, lower part of the body of respondent no. 3 got damaged badly. The burn injuries were to the extent that he became 100% disabled.;