STATE OF MANIPUR Vs. DILBUNG TONDON, S/O DILBUNG ANGPOL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 19.12.2014 passed in W.P. (C) No. 353 of 2012, whereby and whereunder, the respondents were directed to pay a sum of Rs. 2,00,000/- to the petitioner as compensation on account of death of the wife of the petitioner caused due to electrocution. Further, respondent was directed to consider the matter relating to the payment of ex-gratia to the petitioner on account of the death of the petitioner's wife in terms of the order dated 05.07.2008 passed by the State Government.

(2.) Before adverting to the submissions advanced on behalf of the parties, the facts giving rise to this appeal needs to be taken notice of which are as follows: -

(3.) On 30.12.2009, at about 4:30 p.m. while the deceased, the wife of the petitioner was returning home after collecting fire woods from the eastern hill-side of the Leingangching Village and reached a distance of about 200 metres away from the house, she came in contact with loose live L.T. electric wire which had fallen from the electric pole on the public road as a result of which she got electrocuted. She was immediately moved to hospital but there, she was declared dead.