- (1.) HEARD Shri Yunus Warsi, learned counsel for the petitioner and JC to Mr. A.K. Pandey, learned counsel for the respondent Board.
(2.) THE petitioner in this writ application has prayed for a direction upon the respondents to pay her compensation of the sum of Rs. 7.00 lakhs for the premature death of the petitioner's husband on account of electrification. From the facts stated by the petitioner, it appears that on 2.4.2006, petitioner's husband had accidentally come in contact with a 11,000 volt wire allegedly hanging loosely after having snapped over -head, resulting in his instant death. The matter was reported to the police and on the basis of the FIR, an U.D. case was registered. The police investigation confirmed that the deceased had died on account of electrocution when he came in contact with the high voltage life wire.
(3.) A counter -affidavit has been filed on behalf of the respondent Board, denying and disputing the petitioner's claim primarily on the ground that the petitioner has not explained as to in what manner, was the respondent Board negligent, nor has the petitioner specifically pleaded that the death of the deceased had occurred on account of negligence on the part of the respondent Board.;