SANT MAYA DEVI Vs. A.S.E.B AND ORS.

JUDGEMENT

(1.) THIS writ application has been filed by the Petitioner -who is the mother of one Dipak Kumar Chetri (Ghimiri) who died because of electrocution. It is alleged that the death of the son of the Petitioner was caused because of the negligence of ASEB and as such an amount of Rs. 2 lakhs has been claimed as compensation. In this case the age of the deceased was about 13 years and he was a student of Class -III at the relevant time and the accident occurred on 13.7.90. A report has been submitted by the Chief Electrical Inspector -cum -Adviser, Assam, Guwahati -3 and that report in its entirety is quoted belows:

(2.) FROM a perusal of the report it appears that ASEB did not perform its statutory legal obligation and did not maintain the electric line properly. Accordingly it was negligent and it was for this negligence that the person died.

(3.) HEARD Mr. K Bhattacharjee, learned Counsel for the Petitioner and Mr. J. Chutia, learned standing Counsel for ASEB.