Andhra Pradesh High Court - Amravati
Gajjala Mariyamma vs Gajjala Seshaiah on 5 October, 2023
THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO
APPEAL SUIT NO.1047 OF 2012
JUDGMENT:
1. The unsuccessful appellants/plaintiffs filed an Appeal under Section 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), seeking enhancement of the damages awarded in the decree and Judgment dated 18.11.2010 in O.S. No.01 of 2004 passed by the learned I Additional District Judge, Kurnool (for short, 'the trial court'). Appellants are the plaintiffs in the suit, who filed the suit in O.S.No.01 of 2004 seeking compensation of Rs.11,00,000/- towards damages for the death of Gajjalla Chinna Naganna (hereinafter be referred to as 'the deceased'), who died due to electrocution. The respondents are defendants in the said suit.
2. It is expedient to refer to the parties as they are initially arrayed in the suit to mitigate any potential confusion and have a more transparent comprehension of the case.
3. The factual matrix, necessary and germane for adjudicating the contentious issues between the parties inter se, may be delineated as follows:
(a) The plaintiffs are indigent persons with no property except the wearing apparel shown in the plaint schedule. They lack resources to pay the Court fee. The deceased's parents are uncooperative and have been included as defendants 1 and 2.
2 T.M.R., J A.S. No.1047 of 2012
(b) The deceased worked as a private electrician and often assisted G.Maddileti and G.Sunkaiah in electrical works under the A.P.Transco Authorities and also earning daily wages as needed. The defendants 3 and 4 assigned the work of line clearance for the Kampamalla line from Koilakuntla A.P.Power House to S.Azeem, an employee of A.P Transco Limited, Koilakunta (hereinafter be referred to as 'the department').
(c) On 23.07.2000, Azeem engaged the deceased, G.Maddileti and G.Sunkaiah of Revanur village to install a transformer on a daily wage basis. Around 01:00 PM, Azeem, without returning to the work site or verifying the progress of the work, carelessly and negligently instructed the Power House in Koilakuntla over the phone to resume electric power supply to the Kampamalla line. Following his instructions, the power supply was restored, but the deceased, who was still working on the transformer, was electrocuted and died instantly due to shock and burns. The Koilakuntla Police filed a case, Cr.No.53 of 2000, against Azeem for this incident. The sudden death of the deceased caused significant financial hardship to the plaintiffs, as he used to earn a daily wage of at least Rs.200/- and supported his family with this income. If defendants 3 to 5 had fulfilled their duties responsibly, the deceased's tragic demise could have been prevented.
4. In the written statement, defendants 1 and 2 refuted the plaint averments. They contended that they are the deceased's parents and 3 T.M.R., J A.S. No.1047 of 2012 are also his legal representatives and are entitled to the compensation which may be awarded to the deceased's legal heirs. Accordingly, if any amount is awarded, they are entitled to a share in the awarded compensation.
5. The 6th defendant adopted the written statement filed by defendants 3 to 5, in which they denied the claims made in the plaint and contended that the suit was improper due to the absence of employee Azeem, who was supposedly the deceased's employer as per the date of employment mentioned in the plaint; according to the plaintiffs, the deceased was a worker employed by Azeem, and the accident occurred during his employment; in such a case, the plaintiffs should have filed a petition under the Workmen Compensation Act; the deceased was never employed by them or their authorized representative, Azeem; the alleged work of clearing the Kampamalla line from Koilakuntla A.P Power House, as stated in the plaint, was entirely false; the transformer at the site of the alleged accident had been installed long before, and the described work did not exist; upon receiving information about a non-departmental electrical accident on 23.07.2000, the 5th defendant filed a report with the Station House officer in Koilakuntla; subsequently, the plaintiffs allegedly influenced the police to file a charge sheet against Azeem, aiming to gain unjustly; a criminal case, C.C.No.223 of 2000 in the court of Judicial Magistrate of First Class, Koilakuntla, resulted in acquittal.
4 T.M.R., J A.S. No.1047 of 2012
6. Based on the above pleadings, the trial Court framed the following issues:
(1) Whether the deceased Gajjala Chinna Naganna died due to electrocution on 23.07.2000 at Kampamalla village while he was in the course of employment under defendants 3 to 5? (2) Whether the plaintiffs are entitled to recover an amount of Rs.11,00,000/- towards compensation from the defendants 3 to 6?
(3) Whether the defendants 1 and 2 are entitled to share in the compensation, if any, to be awarded against defendants 3 to 6?
(4) Whether the defendants 3 to 6 are liable to pay any interest, and if so, to what extent from which date?
(5) To what relief?
7. During the trial, on behalf of the plaintiffs, P.Ws.1 to 5 were examined, and Exs.A1 to A.8 were marked. On behalf of the defendants, D.Ws.1 and two were examined, and Ex.B.1 was marked.
8. After completing the trial and hearing the arguments of both sides, the trial Court decreed the suit without costs, awarding compensation of Rs.50,000/- to the plaintiffs from defendants 3 to 5 only.
9. Sri J.Janakirami Reddy, learned counsel representing the appellants/plaintiffs put forth an argument that the deceased used to attend the electrical works under the employment of the defendants authorities for daily wages, whenever required; the trial Court failed to appreciate the evidence of PWs.2 and 3, who along with the deceased attended the electrical work of fixing a 11 K.V.Transformers and the 5 T.M.R., J A.S. No.1047 of 2012 deceased died due to electric shock; the deceased used to contribute all of his earnings for the maintenance of the family; due to his untimely death, the plaintiffs became destitute and lost their earning member; the trial Court erred in relying on the acquittal of the criminal case U/sec.304A of I.P.C, but the fact remains that the criminal case is no way relevant to award the compensation.
10. Per contra, Sri Talaseela Ravi Teja, learned counsel, representing Sri V.R.Reddy Kovvuri, learned standing counsel for the APCPDCL appearing for the respondents 3 to 6, would contend that the trial Court correctly appreciated the case facts and came to a correct conclusion. The reasons given by the trial Court do not require any interference.
11. Having regard to the pleadings in the suit, the findings recorded by the Trial Court and in light of the rival contentions and submissions made on either side before this Court, the following points would arise for determination:
1) Was there negligence on the Electricity Board's part to make it liable to pay the compensation?
2) Was the quantum of compensation fixed by the Tribunal just and reasonable, or does it require modification?
3) Whether the Judgment passed by the trial Court needs any interference?
POINT NO.1:
12. It is not disputed that plaintiffs 1 and 2 are the wife and son, and defendants 1 and 2 are the parents of the deceased Chinna Naganna.
6 T.M.R., J A.S. No.1047 of 2012 The 1st plaintiff is examined as PW.1. PW.2 (G. Maddileti) and PW.3 (Gajjala Sunkaiah) belong to the plaintiff's village. P.W.s 2, 3 and the deceased worked as private electricians. Their testimonies reveal that since two days leading up to on 23.07.2000, PWs.2, 3 and deceased were involved in the electrical work of installing a 11 K.V Transformer in the fields of Kampamalla village, located half a kilometer away from their village; they were employed on a daily wage basis by a helper named Azeem; the work involved converting an existing Lower Tension (L.T.) power line, which had been operational since 1970, to a Higher Tension (H.T.) power line with an 11 K.V capacity. The conversion of the power line and the installation of the new transformer had begun two days prior to July 23, 2000. The new transformer was intended to be used by local farmers to irrigate their lands using pump sets. On the fateful day, the deceased, along with PWs.2 and 3, were engaged by the Department through Azeem to install the new transformer and connect the ex-fuse wire to it; they were actively engaged in this task; Azeem, after assigning the work to them, went into Kampamalla village and did not return to the work site to supervise their progress; around 12:30 PM, while the deceased was in the process of connecting the ex-fuse wire to the new transformer, power was released from the Koilakuntla sub-station; the deceased, still working, was electrocuted and lost his life on the spot at approximately 12:45 PM.
7 T.M.R., J A.S. No.1047 of 2012
13. In this regard, S.Azeem previously worked as a Junior Lineman for Bheemunipadu-Kampamalla villages at the relevant time of electrocution, as DW.1 testified as follows:
......It is false to state that on 23.07.2000, I engaged the deceased for departmental work on daily wages.The deceased or anyone was not employed by me or the department on daily wages at any time. No transformer work was done at Kampamalla village on 23.07.2000 by me or anybody. Taking advantage of the L.C. taken by me, a false case is foisted against me, and the said case has ended in acquittal. The acquittal is confirmed even by the Hon'ble High Court.
14. DW.2 C.Venkateswara Rao, who worked as Assistant Engineer, Koilakuntla, at the relevant time of incident, also testified in the same lines as deposed by DW.1. He further testified that Kampamalla line was converted long back, and the transformer referred to by the plaintiffs was erected long back; the work of conversion of L.T to H.T done by the contractor; the conversion of line work will be done under the contract system and the department officials do not do the said works.
15. During cross-examination of DW.2, it was revealed that he had informed the police about the electrocution death of Naganna. However, he was unaware of any complaint made by Gajjala Seshaiah, as claimed by DW.1, the Assistant Lineman. DW.1 mentioned that the police had filed a charge sheet against him, which ultimately resulted in his acquittal. Ex.A.5, a certified copy of the First Information Report (F.I.R.), contained the details of Naganna's death due to electrocution. DW.1 8 T.M.R., J A.S. No.1047 of 2012 also confirmed that an inquest was conducted on Naganna's body. According to Ex.A.2 (a copy of the charge sheet), it was alleged that on July 23, 2000, DW.1, along with the deceased Naganna, Gajjala Sunkaiah (PW.3), and Gudipatipalli Maddileti (PW.2), attended to a transformer in Kampamalla village. At around 12:30 PM, DW.1 provided the ex-fuse wire to Naganna, while PWs.1 and 2 left the site to go into Kampamalla village. After their departure, at 1:00 PM, DW.1, who was in Kampamalla village, negligently requested the power office in Koilakuntla to release power supply to the Kampamalla line. As a result of this, when the power supply was restored, Naganna, who was still working on the transformer, suffered an electric shock, fell from the transformer, and tragically lost his life on the spot.
16. Nothing on record suggests that the investigating officer filed a charge sheet against the DW.1 (Assistant Lineman) without conducting a proper investigation. In the absence of any clinching material, it is difficult to hold that the police officer fabricated a case against the Assistant Lineman (DW.1). It is not DW.1's case that he challenged the charge sheet in appropriate proceedings, if at all the findings of the police are found to be incorrect, it is for the DW.1 or for the department to produce some evidence to show that the contents of the charge sheet are false.
17. It is a common principle of law that in civil cases, what happened and transpired, occurred and litigated before the criminal Court is not 9 T.M.R., J A.S. No.1047 of 2012 relevant and germane. Time and again, the Honourable Apex Court pointed out that civil proceedings are different from criminal proceedings, as the adjudication in civil matters is based on the preponderance of probabilities. In contrast, adjudication in criminal cases is based on the principle that the accused is presumed to be innocent, the accused's guilt should be proved to the hilt, and the proof should be beyond all reasonable doubts. As such, the reliance placed by the trial Court on criminal proceedings relating to electrocution in deciding the civil case was not correct. This Court views that the trial Court is supposed to have independently evaluated the evidence placed on record without relying on the contention of the DW.1 about the acquittal of the criminal case vide Ex.B.1 Judgment.
18. The trial court failed to acknowledge a crucial piece of evidence:
the F.I.R., Exhibit A.5, submitted by C.Siva Ram on July 23, 2000, at 2:00 PM. The complainant stated that a fatal electrical accident occurred at 1:00 PM on the same day, leading to a phone call reporting a person's death on the electrical line in Kampamalla. After receiving this information, Siva Ram and his team visited the site and confirmed the death of an unknown male person due to electric shock with injuries. It is undisputed that the deceased died due to electrocution, a fact supported by the plaintiffs through Ex.A.3 (a certified copy of the inquest report) and Ex.A.4 (a certified copy of the post-mortem certificate). Furthermore, the evidence provided by PW.2 and PW.3 10 T.M.R., J A.S. No.1047 of 2012 corroborates the circumstances surrounding the deceased's death. They were engaged in fixing the transformer on daily wages, a fact that aligns with the version presented in the F.I.R. PW.2 and PW.3, who have been consistently involved in electrical works in the village, testified to these events. There is no reason to doubt their testimony; they had no motive to falsely implicate DW.1 in this case.
19. In Civil cases, the preponderance of probability constitutes a sufficient ground for decision if the facts and circumstances are such that no reasonable man would draw a particular inference from them or if the degree of probability in the case is such that as to include any hypothesis besides the one to be proved then the party who relies on a particular theory cannot be said to have discharged the onus of proof of establishing that theory. But, if the evidence is strongly prepondering in favour of any of the two theories set up, the Court is entitled to act on it.
20. The trial court's decision was influenced by the absence of documentary evidence proving that DW.1, in his role as a lineman of Kampamalla village, hired the deceased and PWs.2 and 3 to erect a transformer at Kampamalla village. However, it's essential to note that PWs 2 and 3 did not claim to be employees of defendants 3 to 5; instead, they were engaged by DW.1 for specific work on that particular day. The responsibility of obtaining documents to carry out such work was not imposed on the private electricians, nor did defendants 3 to 5 11 T.M.R., J A.S. No.1047 of 2012 contend that such documents were necessary for a lineman to engage individuals for transformer installation. Typically, linemen like DW.1 managed such tasks by hiring private electricians, and there was no indication that DW.1 was unauthorized to do so. It is pertinent to note the absence of any investigation or report from defendants 2 to 5 after the initiation of the suit or the filing of the charge sheet. If these authorities had conducted an independent inquiry to validate DW.1's claims, they could have presented their findings in court. However, their failure to do so raised questions about their support for DW.1's version without seeking the truth. Crucially, the burden of confirming whether DW.1 had the authority to engage private electricians for these works should not have fallen upon the deceased or PWs 2 and 3. The department, represented by defendants 2 to 5, was responsible for clarifying DW.1's authorization in hiring private electricians for electrical works.
21. The defendants have consistently claimed that the work in question had been finished by a private contractor a considerable time ago. However, they have not provided any specific details regarding when the project commenced, when it concluded, or who the private contractor was. This lack of transparency raises doubts about the authenticity of their statement. Typically, government departments maintain records of all works assigned to contractors. The absence of such records or any effort to provide specific information raises 12 T.M.R., J A.S. No.1047 of 2012 suspicion about the validity of their claim. If their assertion were genuine, they would have readily furnished the necessary particulars to substantiate their argument. Their failure to do so weakens their position significantly.
22. The argument put forth during the proceedings, suggesting that the deceased might have gone to the site with the intention of stealing energy, lacks substance. Energy is not an item that can be stolen simply by going to a transformer. This vague claim appears to have been made solely to evade responsibility for paying compensation. There is no plausible explanation for the deceased to have approached the transformer and engaged in work without being assigned the task by the Assistant Lineman (DW.1). The court finds no valid grounds to doubt the credibility of the testimonies provided by P.W.s 2 and 3 in this matter.
23. The defendants failed to provide specific details about when the transformer in Kampamalla village was installed. The trial court speculated that the deceased, G. Maddileti (PW.2), and G. Sunkaiah (PW.3) might have worked on the transformer for their personal benefit, possibly attempting to get unauthorized access to energy. However, the responsibility lies with the department to clarify why D.W.1 sought line clearance from the Koilakuntla substation for the purported rectification work on the transformer. In this context, the testimonies of PW.4 (Junior Lineman in Koilakuntla) and PW.5 (Lineman in the 13 T.M.R., J A.S. No.1047 of 2012 Electricity Department at 33/11 K.V.) become pertinent. PW.4 stated that on 23.07.2000, he assumed charge of the Koilakuntla sub-station at 12.30 PM. Around 12.40 PM, he received a call from D.W.1, the lineman of Bheemunipadu station, stating that he was clearing the Bheemunipadu feeder line. D.W.1 provided line clearance number 30 and indicated the clearance time as 7.25 AM. PW.4 verified this information against the line clearance book and found it consistent. He recorded this information in the logbook at 12:40 PM. Subsequently, at around 12.45 PM, he attempted to charge the line, but it tripped on E.L. After resetting the E.L indicator, he charged the line again, but the Bheemunipadu feeder tripped once more. He documented these incidents in the logbook. This sequence of events raises questions about the legitimacy of the actions taken by the department and D.W.1 regarding the line clearance and subsequent tripping. The inconsistencies in these actions need to be adequately explained, especially given the circumstances surrounding the electrocution incident.
24. PW.5 provided testimony indicating that on 23.07.2000, he maintained and recorded entries in the log book from 7:00 AM to 12:30 PM. At 12.30 PM, he handed over the log book and line clearance book to M. Ramaiah (PW.4). According to PW.5, DW.1 approached him around 7.25 AM, requesting line clearance for the Bheemunipadu village feeder for transformer work. He duly recorded this request in the 14 T.M.R., J A.S. No.1047 of 2012 log book, noting the time of giving line clearance and assigning line clearance number 30. He issued the line clearance, a process involving assigning a specific number to the concerned lineman. After the work was completed, the lineman returned the line clearance, mentioning the line clearance number, following which power would be restored to the respective feeder. On that day, DW.1's signature was obtained in the log book, and the line clearance number was communicated to him. The line clearance, noted as number 30, was returned when PW.4 took over his duty. This testimony was corroborated by Ex.A.6 and A.7 (log books) and Ex.A.8, an entry in Ex.A.6 and A.7. The court found this evidence to be compelling and establishing DW.1's attendance for transformer work, aligning with the version provided by PWs.2 and 3. This court is of view that PWs.4 and 5 had no reason to provide false testimony against DW.1's interests, especially considering their employment within the department. The documents (Ex.A.6 to Ex.A.8) further supported the statements of PWs.2 and 3, and there was nothing elicited in cross-examination discrediting their testimonies, except for attempts to suggest inconsistencies. The said evidence of PWs.4 and 5 is also supported by DW.2's evidence, which is reproduced as follows:
.....The said lineman indeed obtained Line Clearance from the electric sub-station, Koilakuntla, before proceeding with the execution work in respect of the relevant section, i.e., Bhimunipadu and Kampamala villages at about 7.45 AM on 23.07.2000. He returned to L.C. at about 12.45 PM after attending to the complaint of the consumer...............
I do not know whether Azeem/DW.1 engaged deceased Chinna Naganna and Maddilety for conversion work. The 15 T.M.R., J A.S. No.1047 of 2012 death of Naganna due to electrocution occurred on 23.07.2000 at about 12.45 PM. This fact is mentioned in the Log Book of our department. Indeed, Naganna died on account of electrocution.....
25. The evidence of DW.2 (Assistant Divisional Manager) supports the version of P.W.s 4 and 5 to attend clearance work and entries in the log book to that effect. When the suit is filed against the department, this Court views that DW.2 was supposed to have made enquiries about the stand taken by the plaintiffs that the deceased was engaged by Azeem (DW.1). As such, this Court views that the plaintiff's case is not disputed by the department, more particularly in view of the DW.2's evidence as referred to above.
26. This Court views that had PWs.4 and 5 deposed falsehood against the department's interest, it would have initiated departmental action against them. As they have no reason to depose falsehood to protect the interest of DW.1, they have given the correct version in the Court concerning the log books maintained by them. Their evidence disproves the stand taken by the defendants.
27. The testimony of PWs.2 and 3 clearly establishes that DW.1 engaged the deceased along with PWs.2 and 3 to fix the transformer on daily wages. During the course of this work, DW.1 carelessly and negligently informed the powerhouse, Koilakuntla, over the telephone to release the electric supply. As a result, power was supplied, leading to the deceased's tragic death on the spot due to shock and burns. Even 16 T.M.R., J A.S. No.1047 of 2012 though a criminal case was registered against DW.1 and a charge sheet was filed, DW.1 did not provide actual version before the court to safeguard his interest, probably as he was arrayed as an accused in the criminal case. Despite DW.1 not being directly added as a party to the proceedings, it does not invalidate the plaintiffs' claim. DW.1 was an employee of the department, and he engaged the services of the deceased, PWs 2, and 3, to carry out the repair works. Consequently, the defendants 3 to 5 are jointly and severally liable to pay the compensation. If DW.1 was not authorized to engage private electricians for the work, the department could have taken appropriate action against him. However, this does not negate the plaintiffs' right to claim compensation, as the deceased tragically died due to electrocution while carrying out the work entrusted by DW.1.
28. In a decision reported in Shail Kumari vs M.P. Electricity Board1, the High Court of Madhya Pradesh observed thus:
"8. xxx The standard of care required of a body like the Electricity Board is high due to the dangerous nature of electricity. It is negligence on its part to omit to use all reasonable known means to keep the electricity harml ess. There is no burden on the plaintiff to prove negligence. If the defendant produces no material evidence of negative negligence, negligence will be presumed.
....It is expected of the Board to do whatever is required to be done to avoid an accident. Its negligence cannot be equated with the negligence of an individual or situational negligence. There is a presumption of negligence when an accident of this nature occurs. The heavy onus is cast on the Board. It is required to discharge the onus....."1
2001 LawSuit (MP) 329 17 T.M.R., J A.S. No.1047 of 2012
29. In a decision reported in M.P. Electricity Board vs Shail Kumar2, the Hon'ble Apex Court held that:
"7. It is admitted that the responsibility to supply electric energy in a particular locality was statutorily conferred on the Board. If the energy so transmitted causes injury or death of a human being who gets unknowingly trapped in it, the primary liability to compensate the sufferer is that of the electric energy supplier.
8. Even assuming that all such measures have been adopted, a person undertaking an activity involving hazardous or risky exposure to human life is liable under the law of torts to compensate for the injury suffered by any other person, irrespective of any negligence or carelessness on the part of the managers of such undertakings. The basis of such liability is the foreseeable risk inherent in the very nature of such activity. The liability cast on such a person is known, in law, as "strict liability".
30. The doctrine of strict liability had its origin in English Common Law when it was propounded in the celebrated case of Rylands V. Fletcher3; Justice Blackburn had observed thus:
"The rule of law is that the person who, for his own purpose, brings on his land and collects and keeps there anything likely to do mischief if it escapes must keep it at his peril, and if he does so, he is prima facie answerable for all the damage which is the natural consequence of its escape."
The rule of strict liability has been approved and followed in many subsequent decisions in England, and decisions of the apex Court are legion to that effect. A Constitution Bench of the Apex Court in Charan Lal Sahu v. Union of India, A.I.R. 1990 SC 1480 and a Division Bench in Gujarat State Road Transport Corpn. V. Ramanbhai Prabhatbhai, A.I.R. 1987 SC 1690, had followed the principle in Rylands (supra) with approval. The same principle was reiterated in 2 2002 LawSuit (SC) 35 3 1868 Law Reports (3) HL 330 18 T.M.R., J A.S. No.1047 of 2012 Kaushnuma Begum v. New India Assurance Co. Ltd., A.I.R. 2001 SC 485."
31. The Privy Council has observed in Quebec Railway, Light Heat and Power Company Ltd. V. Vandry and others4 that the electricity company is liable for the damage without proof that they had been negligent. Even the defence that the cables were disrupted on account of a violent wind and high tension current found its way through the low tension cable into the premises of the respondents was held to be not a justifiable defence. Thus, merely because the illegal act could be attributed to a stranger is not enough to absolve the liability of the Board regarding the live wire lying on the road.
32. In Saleema Begum and others V. State of J.K. and others5, the High Court of J & K followed the Apex Court's Judgment in M. C. Mehta V. Union of India6, has gone even beyond the principle laid down in "Rylands v. Fletcher" by holding as follows:
"We are of the view that an enterprise which is engaged in a hazardous or inherently dangerous industry which poses a potential threat to the health and safety of the persons working in the factory and residing in the surrounding areas owes an absolute and non delegable duty to the community to ensure that no harm results to anyone on account of hazardous or inherently dangerous nature of the activity which it has undertaken. The enterprise must be held to be under an obligation to provide that the hazardous or inherently dangerous activity in which it is engaged must be conducted with the highest standards of safety and if any harm results on account of such activity, 4 1920 Law Reports Appeal Cases 662 5 2022 LawSuit (J&K) 888 6 1987 AIR(SC) 1086 19 T.M.R., J A.S. No.1047 of 2012 the enterprise must be absolutely liable to compensate for such harm and it should be no answer to the enterprise to say that it had taken all reasonable care and that the harm occurred without any negligence on its part. Since the persons harmed on account of the hazardous or inherently dangerous activity carried on by the enterprise would not be in a position to isolate the process of operation from the hazardous preparation of substance or any other related element that caused the harm must be held strictly liable for causing such harm as a part of the social cost for carrying on the hazardous or inherently dangerous activity." (Emphasis supplied)
33. In Superintending Engineer (Elec.) Operation Circle, Medak vs Jangiti Bhommamma7, wherein the Composite High Court of Andhra Pradesh held as under:
"14.4 Dealing with the principle enshrined in the doctrine of res ipsa loquitur and the contention that the initial onus of proof is on the defendants and that the defence is untenable given the principle of strict liability, it is necessary to refer to the decision of this Court in Motukuri Bheemavvas case (supra).
34. On an appraisal of the evidence of PWs.1 to 5, it is manifest that DW.1 (Assistant Lineman) had acted negligently by informing the concerned to release the power while works were being carried out. Had he taken proper care, the death of the deceased would have been avoided. In the event of a breach of public or statutory duty or negligence, compensation can be fixed against the department. Consequently, the application of vicarious liability can be invoked. 7 2019(0) ACJ 2160 20 T.M.R., J A.S. No.1047 of 2012
35. The reading of the documents placed before the trial Court clearly shows that the incident occurred due to the negligence of the department's employee.
36. After careful consideration, the trial Court has not correctly appreciated the evidence. The findings arrived at by the trial Court need to be corrected; it did not appreciate the evidence in a proper and perspective manner, and the view taken by the trial court requires interference. I disagree with the conclusion reached by the trial Court. Accordingly, Point No.1 is answered.
POINT NOs.2 & 3:
37. There is no specific method of computing the compensation provided under the Electricity Act, and the rules framed there for death due to electrocution. However, as the death has been caused due to negligence and illegal use of electricity, it would be appropriate to apply the method as provided for in the Motor Vehicle Act for computation.
38. According to the plaintiffs' case, the deceased was a private electrician. In a case like this, where there is no specific evidence as to the income of the deceased, the Apex Court in Lakshmi Devi and Others V. Mohammad Tabber8 held that, in today's world, even common labour can earn Rs.100/- per day. Based on the deceased's 8 2008 ACJ 488 21 T.M.R., J A.S. No.1047 of 2012 occupation, this Court can safely assess the monthly earnings and the future prospectus of the deceased can be taken as Rs.4,200/-.
39. In the public interest litigation for compensation and justice to persons who died and were injured in TISCOs function on 3.3.89 in Jamshedpur by sudden fire, the Supreme Court-appointed Justice Y.V.Chandrachud to assess and report; Report given after about seven years; Claimants contending that system of multiplier in assessing compensation is not proper and considering the report and three decisions of Andhra Pradesh High Court, the Hon'ble Apex Court in Lata Wadhwa & Ors. V. State of Bihar & Ors.9, observed that:
The manner of arriving at the damages is to ascertain the net income of the deceased available for the support of himself and his dependants and to deduct therefrom such part of his income as the deceased was accustomed to spend upon himself, as regards both self-maintenance and pleasure and to ascertain what part of his net income the deceased was accustomed to spend for the benefit of the dependants. Thereafter, it should be capitalized by multiplying it by a figure representing the proper number of years purchased. It was also stated that much of the calculation necessarily remains in the realm of hypothesis. In that region, arithmetic is a good servant but a bad master since there are so often many imponderables.
The Hon'ble Apex Further observed that:
........the multiplier method is of universal application. It is being accepted and adopted in India by Courts, including the Supreme Court, and as such, it would be met and proper to apply the said method for determining the quantum of compensation.
40. By considering the parameters indicated in the Judgment and as schedule-II of the Motor Vehicle Act pertains to fatal accidents, this 9 2001 ACJ 1735 22 T.M.R., J A.S. No.1047 of 2012 Court is inclined to apply the schedule (U/sec.163-A of Motor Vehicle Act, 1988) to assess the compensation.
41. As per Ex.A3, the deceased's age was shown as 22 years as of the date of the incident, which is not disputed. This Court views 1/3rd of the deceased's earnings to be deducted towards personal and living expenses. After the deduction of 1/3rd of the earnings as observed above, the monthly earnings of the deceased would arrive at Rs.2,800/- (i.e., Rs.4,200/-(-) Rs.4,200/-(x) 1/3).
42. To assess the loss of earnings, this Court views that '17' is the appropriate multiplier to assess the compensation. Thus, the dependency loss can arrive at Rs.5,71,200/- (Rs.2,800/- x 12 x 17).
43. This Court views that the plaintiffs are entitled to compensation of Rs.2,000/- under the head of funeral expenses, Rs.5,000/- under the head of loss of consortium and Rs.2,500/- under the head of loss of estate. In all, the claimants are entitled to the compensation as detailed below:
Towards loss of dependency Rs. 5,71,200/-
Towards funeral expenses Rs. 2,000/-
Loss of consortium Rs. 5,000/-
Loss of Estate Rs. 2,500/-
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Total: Rs. 5,80,700/-
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44. After considering the material on record, this Court holds that the plaintiffs are entitled to Rs.5,80,700/- with interest at 6% per 23 T.M.R., J A.S. No.1047 of 2012 annum. Given the discussion above in the Appeal, this Court warranted interference with the impugned Judgment and allow the Appeal preferred by the plaintiffs. Accordingly, the points are answered.
45. As a result, the Appeal is partly allowed. The trial Court's decree and Judgment are modified by enhancing the compensation from Rs.50,000/- to Rs.5,80,700/- (Rupees Five Lakhs Eighty Thousand Seven Hundred only), with costs and interest at 6% p.a., from the date of suit till realization. Out of the compensation awarded, the 1st plaintiff is entitled to Rs.3,30,700/- with accrued interest and costs; the 2nd plaintiff is entitled to Rs.1,50,000/- with accrued interest; the defendants 1 and 2 are entitled to Rs.50,000/- each with accrued interest. On such deposit, 1st plaintiff, defendants 1 and 2, are permitted to withdraw their share on filing appropriate applications before the trial Court. It is clear that the 2nd plaintiff, shown to be a minor, is entitled to compensation only after attaining his majority. Defendants 3 to 5 are directed to deposit the compensation, excluding the amount already deposited, within two months of receiving a copy of this Judgment. In the circumstances of the case, both parties shall bear their costs in the Appeal.
Miscellaneous petitions pending, if any, in this Appeal, shall stand closed.
___________________________________ JUSTICE T. MALLIKARJUNA RAO Date: 05.10.2023 SAK 24 T.M.R., J A.S. No.1047 of 2012 THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO APPEAL SUIT NO.1047 OF 2012 DATE: 05.10.2023 SAK