2015 AAC 2833 (ORI)

Orissa High Court

Hon'ble Judge(s): B. R. Sarangi , J

( A ) Fatal Accidents Act (13 of 1855) S. 1 A — Electricity Act (36 of 2003), S. 53 — Death due to electrocution — Negligence — Proof — Claimant though has lost sole earning member of family failed to prove negligence on part of electricity authority — Ad interim compensation of Rs. 1,00,000/- granted to claimant with liberty to prove before appropriate Civil Court existence of negligence on part of electricity authority. AIR 1999 SC 3421, AIR 2000 SC 3629 and AIR 2005 SC 3971, Relied on. (Paras12)