- (1.) The present petition under Articles 226/227 of the Constitution of India is for issuance of writ in the nature of mandamus directing the respondents to grant compensation of Rs. 7.50 lacs to the petitioners on account of death of the husband and daughter of petitioner No. 1 and father and sister of petitioner Nos. 2 and 3 by electrocution due to the negligence of the respondents as open naked wire was touching the rope for drawing clothes in the house of the petitioners.
(2.) The petitioners are residents of House No. 102, Badheri Village, Sector 41-D, U.T. Chandigarh. On 14.05.2003, when petitioner No. 1 after washing clothes, went to draw the clothes on the rope, she suddenly got electric shock. On making hue and cry, petitioner's husband-Mahinder Singh came out to detach her from the wire. However, the husband of petitioner No. 1 also got an electric shock. Thereafter, to save the parents late Harmit Kaur came out to save petitioner No. 1 and her father. On making hue and cry, the villager and neighbourers came out and somebody went to the Electricity department nearby and got the electricity disconnected of the area. In the meanwhile,the police also reached at the spot and took all the three victims i.e husband of petitioner No. 1 Later Sh. Mahinder Singh and daughter Harmeet Kaur and petitioner No. 1 herself to P.G.I. As per death certificates (P-1 and P-2), Mahinder Singh and Harmeet Kaur died in this incident. Subsequently, F.I.R No. 24 dated 14.05.2003 was registered with the police Station Sector 39, under Section 304-A IPC on the complaint of one Gurdev Singh son of Gurbax Singh-neighbourer (P-3).
(3.) Mahinder Singh (since deceased) was a driver with Khana Jewellers Manimajra since 1978. He was aged about 42 years and at the time of death, he was getting approximately Rs. 5000/- per month including all the facilities. Copy of certificate of salary of Mahinder Singh is Annexure P-4. Harmit Kaur (since deceased) was a student of High School and was studying in 7th class. Proof of admission is attached with the petition as Annexure P-5. After the death of her husband i.e Mahinder Singh and daughter Harmit Kaur, petitioner No. 1 has to look after the family as there is no other person in the family. She also remained under treatment. She has to look after 14 year daughter i.e Baljinder Kaur (petitioner No. 2) and 11 year son Amandeep Singh (petitioner No. 3). She is residing in rented accommodation of Rs. 1000/- per month. Petitioners have been paid Rs. 50,000/- on 16.05.2003 as compensation by respondent No. 6.;