AIR Law Lines - Point Extract
(A)
Civil & Constitution
Constitution
Writ Jurisdiction
Grant Of Compensation Under Writ Jurisdiction - When Warranted
— Death due to electrocution. Compensation can be granted while exercising writ jurisdiction provided there must be prima facie proof of negligence of State.
(C)
Civil & Constitution
Accident Claims
Fatal Accidents
Death Due To Electrocution - Compensation - Quantum
— Deceased aged 13 years — Awarding lump sum amount of Rs. 6,00,000/-, proper.
(B)
Civil & Constitution
Accident Claims
Fatal Accidents
Death Due To Electrocution - Strict Liability
— Electricity authority, duty bound to take preventive and protective measure to avoid perilous escape of electricity through electric lines. Deceased admittedly coming into contact with low and high tension wire working on lintel. Principle of ‘res ipsa loquitur’ was applicable. Mere occurrence of accident is sufficient to imply negligence of Electricity Authority.
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