SUPERINTENDENT ENGINEER Vs. KOTLA RAJULAMMA

JUDGEMENT

(1.) Having heard the learned counsel for the appellants and having perused the record, we are of the opinion that the appeal can be disposed of at the stage of admission.

(2.) This is an appeal preferred by the opposite parties Electricity Board against the order of the District Forum awarding compensation of Rs.1,00,000/- on the death of a person in electrocution.

(3.) The case of the complainants is that the 1st complainant is the wife, complainants 2 and 3 are children and complainants 4 and 5 are parents of the deceased Ramana. While so, on 26.06.2009 when he went to the sugarcane field of one Indukuri Samba Murthy Raju to water the said sugar cane field and while he was doing the said work, an electric wire running above the fields fell on the ground came into contact of the deceased by which he was electrocuted. The neighbouring ryots took Ramana to their house and gave first aid, however, he died. On a report, the police registered a case in Crime No.81/2009. Althrough he was hale and healthy and used to contribute his entire earnings for the welfare of his family members. Due to sudden death of Ramana, the family became destitute. This is all due to the negligence of the Electricity Board in not properly maintaining the electric lines. The complainants are dependants, and therefore, sought for compensation of Rs.5,00,000/- together with interest at 12% per annum and costs.