Rakesh Kumar Jain, J. - (1.) This petition is filed by the widow of Amit Kumar and his two minor children aged 2 years and 1 year, for seeking compensation on the untimely demise of their sole bread earner due to electrocution. It is alleged in the petition that the deceased Amit Kumar was 25 years of age. On 16.10.2013, he came in contact with 11 KV wire, which was hanging very near to the balcony of the house of the petitioners. Amit Kumar died on the spot. DDR dated 16.10.2013 was lodged and in the postmortem the cause of death has been recorded due to electrocution and its complications. The petitioners have claimed compensation on account of death of Amit Kumar.
(2.) Separate replies have been filed by respondents No.2 to 4 and respondent No.5.
(3.) In the reply filed by respondent No.5, it is averred that an information was received from the Control Room, Sonipat and the matter was reported/recorded vide DDR No.50 dated 15.10.2013 on the statement of Arjun s/o Nand Kishore. After recording the DDR, ASI Naresh Kumar alongwith HC Jasbir No.1595 and Constable Sachin No.1404, P.S. Sadar, Sonipat visited the place of occurrence from where they came to know that the injured has been taken to General Hospital, Sonipat. The police officials visited the General Hospital, Sonipat where the statement of Arjun s/o Nand Kishore was recorded that he alongwith his deceased brother Amit Kumar were the tenants in the house of Mange Ram, Gali No.2, Jeevan Vihar, Murthal Road, Sonipat. It is further averred that the cause of death of Amit Kumar was due to electric shock and hence, no cognizable offence was committed by any person.;