Gauhati High Court
WP(C)/3436/2016 on 23 November, 2021
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/23
GAHC010017512016
THE GAUHATI HIGH COURT
(THE HIGH COURT OF ASSAM, NAGALAND, MIZORAM & ARUNACHAL PRADESH)
WP(C) 3436/2016
Abdul Khaleque
S/O. Lt. Shahed Ali,
Village - Rajaghat,
P.O. Kurubaha,
P.S. Barpeta,
District - Barpeta, assam
...............Petitioner
-Versus-
1. The State of Assam,
Rep. by the Comm. and Secy. to the Govt. of Assam,
Electricity Deptt., Dispur, Ghy.-06.
2. The Assam State Electricity Board,
Rep. by its Chairman,
Bijuli Bhawan, Paltan Bazar,
Ghy.-07, Dist. Kamrup, Assam.
3. The Chief Electrical Inspector,
Govt. of Assam, Mahabhairab Building,
Chandmari, South Sarania, Ghy.-781003.
4. The Asstt. Executive Engineer,
Pathsala Electricity Sub-Division APDCL,
Barpeta, Dist. Barpeta, Assam.
...................Respondents
Page No.# 2/23 Advocates :
For the petitioner : Mr. S.U. Ahmed, Advocate
For the respondent nos. 1 & 3 : Ms. M. Barman, Junior
Government Advocate, Assam
For the respondent nos. 2 & 4 : Mr. K.P. Pathak, Standing Counsel, APDCL
Date of judgment & order : 23.11.2021
BEFORE
HON'BLE MR. JUSTICE MANISH CHOUDHURY
JUDGMENT & ORDER
The subject-matter in this writ petition filed under Article 226 of the Constitution of India is a claim for compensation lodged for the death of one Monirul Hoque [hereinafter also referred to as 'the deceased', at places, for easy reference] on the ground that his death had occurred in an electrical accident which took place on 16.07.2015 and due to non-disbursal of such compensation, a direction has been sought for to the respondent authorities which includes erstwhile Assam State Electricity Board, which entity after re-construction became known as Assam Power Distribution Company Limited [APDCL] to grant adequate compensation.
2. The relevant background facts, in brief, leading to the institution of the writ petition, as found averred in the writ petition, are as follows :-
2.1. The petitioner is the father of one Monirul Hoque. The family of the petitioner resides in Village - Rajaghat, Mouza - Bhawanipur, Police Station & District - Barpeta. It is projected that at around 9-00 a.m. on 16.07.2015, his son viz. Monirul Hoque, aged about 11 [eleven] years, got electrocuted when he came in contact with a live electrical wire which was lying in front of the house of one Montaz Ali and as a result, Monirul Hoque died on the spot. The dead body of the son of the petitioner was immediately taken to the F.A.A. Medical College & Hospital [FAAMCH], Barpeta where the post-mortem examination on the dead body of Monirul Hoque was performed on 16.07.2015. The uncle of Monirul Hoque viz. Nazrul Hoque Page No.# 3/23 lodged one First Information Report [FIR] before the In-Charge, Bhawanipur Police Out-Post reporting the incident of death of Monirul Hoque on the date of the incident itself i.e. on 16.07.2015 itself. Based on the report of the post-mortem examination, the petitioner has asserted that the death of his son had occurred due to electrocution.
2.2. After the death of Monirul Hoque on 16.07.2015, the petitioner had submitted a representation dated 03.11.2015 before the respondent no. 4, an authority under the APDCL, with a prayer to grant compensation for the death of his son who died due to electrocution after getting in contact with a live electrical wire lying on the ground. It was represented that there was negligence and lack of care on the part of the respondent APDCL authorities and because of such negligence and lack of due care, the snapped wire was lying on the road in a live condition and the minor son of the petitioner without being aware, touched the same which resulted in his instantaneous death.
3. The writ petition was filed on 03.06.2016 and notices were issued to the respondents on 08.06.2016. Despite institution of this writ petition as far back in the year 2016, no response has been filed on behalf of the respondent APDCL authorities despite elapse of more than 5 [five] years. The respondent no. 3 i.e. the Chief Electrical Inspector, Government of Assam has filed its counter affidavit on 01.06.2018, but without the electrical accident inquiry report attached to it. It was pursuant to an order dated 16.11.2021, the respondent no. 4 had filed an affidavit, on 22.11.2021, bringing the electrical accident inquiry report on record.
4. Heard Mr. S.U. Ahmed, learned counsel for the writ petitioner. Also heard Ms. M. Barman, learned Junior Government Advocate for the respondent nos. 1 & 3 and Mr. K.P. Pathak, Standing Counsel, APDCL for the respondent nos. 2 & 4.
5. Mr. Ahmed, learned counsel for the petitioner has submitted that the electrical accident had occurred due to the fault on the part of the APDCL authorities and there was no negligence on the part of the victim. Referring to the electrical accident inquiry report submitted by the respondent no. 4, he has submitted that the inquiry report therein indicated Page No.# 4/23 that the accident occurred by the side of the public road at Village - Rajaghat. The victim came in contact with a live electric wire which was lying on the road side after being snapped. It is his further submission that the victim was playing with other children at the time of the accident. Though there was an observation that the victim and another child were betting for money amongst themselves as to who would touch the snapped conductor line lying on the ground, the same cannot be taken as an act of lack of due care on the part of the victim, he being a child of 11 years of age. He has further submitted that the family of the victim is entitled to compensation as per the schemes formulated by the respondent APDCL authorities which have been framed and notified by various office memoranda/regulations issued from time to time. As the accident occurred on 16.07.2015 and due compensation has not been paid to the victim till date, the family of the victim is entitled to compensation as per the compensation scheme prevailing on the date of determination, in the event this writ petition is allowed.
5.1 Mr. Ahmed, learned counsel for the petitioner has referred to the FIR lodged on 06.07.2015 in connection with Barpeta Police Station Case no. 1841/2015 under Section 304, Indian Penal Code; the post-mortem examination report issued in respect of the deceased and the representation submitted by the petitioner before the respondent authorities on
03.11.2015; to reiterate the facts averred in the writ petition. He has submitted that the deceased was aged about 11 years at the time of his death. The deceased died on 06.07.2015 itself and the FIR was lodged immediately on that day itself.
5.2 It is his further submission that situated as such, the fault and contraventions of the relevant safety regulations are entirely attributable to the respondent APDCL authorities. In support of his such submissions, he has relied on the decisions in Ranjita Nath vs. Assam Power Distribution Company Ltd. and others, reported in [2019] 2 GLR 264; Kiran Das vs. State of Assam, reported in [2014] 5 GLR 617; M.P. Electricity Board vs. Shail Kumari and others, reported in [2002] 2 SCC 162; M.C. Mehta and another vs. Union of India and others, reported in [1987] 1 SCC 395; and Municipal Corporation of Delhi, Delhi vs. Uphaar Tragedy Victims Association and others, reported in [2011] 14 SCC 481.
Page No.# 5/23 5.3 Mr. Ahmed has also referred to various office memoranda issued by the APDCL for award of compensation to the victims of electrical accident.
6. Ms. Barman, learned Junior Government Advocate has submitted that after the incident of death of the victim was reported and on being so reported, the office of the Chief Electrical Inspector-Cum-Adviser to the Government of Assam had caused an inquiry into the incident of death of Monirul Hoque and thereafter, submitted an electrical accident inquiry report, which was well within the knowledge of the respondent APDCL authorities.
7. Mr. Pathak, learned Standing Counsel appearing for the respondent APDCL authorities has submitted that though the factum of death of the deceased is not a disputed fact but the relevant issue is whether the deceased died due to any kind of fault attributable to the respondent APDCL authorities. It is his submission that it is a condition precedent on the part of the person who has claimed compensation to establish that there was negligence on the part of the licensee and there was no negligence on the part of the victim.
7.1 He has submitted that the writ petition is not maintainable for the reason that it was not established by the claimant i.e. the writ petitioner that under what circumstances the death had taken place. As the respondent APDCL authorities are disputing the factum of death of the deceased due to any fault or negligence on their part, it would be improper on the part of the Court to entertain this writ petition. As no evidence is led by either of the parties, the disputed questions of fact cannot be decided properly only on the basis of the averments made in the affidavits.
7.2 In support of his submissions, Mr. Pathak has relied on the decisions of the Hon'ble Supreme Court of India in Chairman, Grid Corporation of Orissa Ltd. (Gridco) and others vs. Sukamani Das (Smt.) and another, reported in [1999] 7 SCC 298 and SDO, Grid Corporation of Orissa Ltd. and others vs. Timudu Oram, reported in [2005] 6 SCC 156. It is his further submission that though the Hon'ble Supreme Court of India in M.P. Electricity Board vs. Shail Kumari and others, reported in [2002] 2 SCC 162, has referred to the concept of strict liability to award compensation in an appropriate case but the fact situation obtaining in Shail Kumari Page No.# 6/23 [supra] is not applicable to the case in hand because the said decision was rendered in a proceeding which originated from the civil court. Though in the case in Ranjita Nath [supra], rendered by a co-ordinate Bench of this Court, compensation was awarded in a case of similar nature but the same cannot be pressed into the service by the petitioner as the decision of the Hon'ble Supreme Court of India in Sukamani Das [supra] and Timudu Oram [supra] were not considered therein.
7.3 It is his further submission that, be that as it may, the respondent APDCL has notified through various office memoranda issued from time to time on the subject-matter of award of compensation in respect of electrical accidents and also about the quantum of compensation but the said office memoranda are applicable only when it is established that the accident is attributable to the fault/negligence of the APDCL. He has placed a copy each of the APDCL [Compensation to Victims of Electrical Accidents] Regulations, 2019 and the Office Memorandum dated 07.11.2019, wherein, the subject-matter of award of compensation in relation to electrical accident has been dealt with. It is also his contention that in the event a decision is arrived at that the APDCL authorities are responsible for the award of compensation then it would be the office memorandum prevailing at the time of the death quantifying the amount of compensation which would be applicable. In support of his said submission, he has referred to the decision of the Hon'ble Supreme Court of India in State of Tamil Nadu vs. M/s Hind Stone and others, reported in [1981] 2 SCC 205.
8. I have duly considered the submissions of the learned counsel for the parties and have also perused the materials brought on record by the parties through their respective pleadings.
9. In order to appreciate the rival contentions of the parties, it would be appropriate to state the foundational facts and thereafter, to refer to the stands taken by the parties in their affidavits and to note the facts emerging from the documents annexed thereto.
10. In the FIR lodged on 16.07.2015, the informant had, inter-alia, mentioned that at around 9-00 a.m. on 16.07.2015, the victim Monirul Hoque, the son of the petitioner who was Page No.# 7/23 aged about 11 years of age, was electrocuted after coming in contact with an electric wire which was lying in front of the house of one Montaz Ali at Rajaghat. As a result of the same, Monirul Hoque met an instantaneous death. It was alleged in the FIR that the electric line used to get snap frequently and in this connection, the matter was informed to Pathsala Electrical Sub-Divisional Office on several occasions but no steps were seen to have been taken by the authority. It was alleged that Monirul Hoque died due to negligence on the part of the authorities in Pathsala Electrical Sub-Division. On the receipt of the said FIR, the In- Charge, Bhawanipur Out Post registered a general diary entry being General Diary Entry no. 317 dated 16.07.2015 and by forwarding the said FIR to the Officer In-Charge, Barpeta Police Station for registering a case, the In-Charge, Bhawanipur Out Post took up the investigation of the case. On receipt of the FIR, the Officer In-Charge, Barpeta Police Station registered a case being Barpeta Police Station Case no. 1841/2015 under Section 304, Indian Penal Code [IPC] and entrusted the In-Charge, Bhawanipur Out Post to cause the investigation. Immediately after the accident, the body of Monirul Hoque was taken to F.A.A. Medical College & Hospital [FAAMCH], Barpeta and in the FAAMCH, the post-mortem examination on the dead body of the Monirul Hoque was performed on 16.07.2015. After performing the post-mortem examination, the Department of Forensic Medicine of FAAMCH, Barpeta issued a post-mortem examination report. As per the post-mortem examination report, Monirul Hoque suffered superficial burn injury measuring 23 cm x 1 cm across his chest and multiple burn injuries of sizes 5 cm and 0.5 cm on both his ankles. It was opined that the death of Monirul Hogue was caused due to syncope as a result of ventricular fibrillation caused by anti-mortem electrocution. The injuries were anti-mortem burn injuries and the same were consistent with electrical injuries. The post-mortem examination was carried out at 1-40 p.m. on 16.07.2015 and as per the post-mortem examination report, the approximate time of death was about 3- 6 hours earlier. After the death of Monirul Hoque on 16.07.2015, a representation was submitted by the petitioner before the respondent no. 4 on 03.11.2015 reporting the death of his son due to electrocution alleging negligence and lack of due care on the part of the APDCL authorities. By the said representation dated 03.11.2015, the petitioner sought compensation under the scheme of the respondent APDCL authorities. When the matter rested at the stage without any discernible action on the part of the respondent APDCL authorities for payment of compensation, the petitioner has approached this Court by this Page No.# 8/23 writ petition seeking the direction as mentioned above.
11. From the post-mortem examination report, it has become evident that the death of Monirul Hoque due to syncope as a result of ventricular fibrillation caused by anti-mortem electrocution and the injuries sustained by the deceased were anti-mortem burn injuries which were consistent with electrical injuries. The deceased was a minor of about 11 years of age.
12. Section 161 of the Electricity Act, 2003 has provided for notice of accidents and injuries. As per sub-section (1) of Section 161 has prescribed that if any accident occurs in connection with the generation, transmission, distribution, supply or use of electricity in or in connection with, any part of the electric lines or electrical plant of any person and the accident results or is likely to have resulted in loss of human or animal life or in any injury to a human being or an animal, such person shall give notice of occurrence and of any loss or injury actually caused by the accident, in such form and within such time as may be prescribed, to the Electrical Inspector or such other person as aforesaid and to such other authorities as the Appropriate Government may by general or special order, direct. The Electricity Inspector is to inquire the cause of the accident affecting the safety of the public, which may have occasioned by or in connection with, the generation, transmission, distribution, supply or use of electricity.
13. The respondent no. 3 who is authorized under Section 161, Electricity Act, 2003 to inquire into such an accident occurred on 16.07.2015 and to submit a report, conducted an inquiry in respect of the electrical accident in question and thereafter, had submitted an electrical accident inquiry report. The said electrical inquiry report has been brought on record by the affidavit filed by the respondent no. 4. From the said report, it is noticed that the inquiry of the electrical incident was caused by a Deputy Chief Electrical Inspector and an Electrical Inspector and after causing the inquiry, the report was submitted on 02.09.2016.
14. In the inquiry, the Electrical Inspector took note of the findings in the post-mortem examination report. A site verification was caused by the two Inspectorate Officials and Page No.# 9/23 during the inspection the statements of eyewitnesses were taken. As per the said report, the victim was loitering in the roadside at the relevant time and he came into contact with an electric wire lying on the ground and later on, he was found to be dead. As per the electrical accident inquiry report, one conductor under 11 KV Bhawanipur Feeder got snapped accidentally at around 09-15 a.m. on 16.07.2015 and immediately, the Feeder was put under shutdown. The accidental section was detached from the Bhawanipur Feeder after working at the isolating 11 KV DO fuse and the Feeder was charged. Thereafter, the concerned lineman went for collecting the materials for restoration of the same. But before the lineman reached the accidental site, he got information regarding the accident. When the site was visited, the lineman found that the DO fuse was isolated and was put under service by some unauthorized local inhabitant. The place where the conductor was snapped the victim along with the other children were playing and it was reported that they betted for money to touch the snapped conductor lying on the ground. The moment the fuse was connected the deceased, Monirul Hoque came in live contact with the charged 11 KV line momentarily which led to his death.
15. The electrical accident inquiry report with regard to causes leading to the accident, had mentioned that due to some reason one conductor of the 11 KV overhead line might had got snapped and fell on the roadside ground and remained there in live condition. While the victim was loitering in that area, he somehow came into contact with the snapped live conductor and got electrocuted. The electrical accident inquiry report further indicated that the victim got the electric shock by the leakage current through the snapped conductor and the effect of that electric shock became fatal. The report also identified about the Contravention of Provisions of Regulation 12[1] and Regulation 73[1].
16. Regulation 12[1] of the Central Electricity Authority [Measures relating to Safety and Electric Supply] Regulations, 2010 has stipulated that the electric supply lines and apparatus shall be of sufficient rating for power, insulation and estimated fault current and of sufficient mechanical strength, for the duty cycle which they may be required to perform under the environmental conditions of installation, and shall be constructed, installed, protected, worked and maintained in such a manner so as to ensure safety of human beings, animals and Page No.# 10/23 property. Regulation 73[1] has stipulated that every overhead line which is not being suspended from a dead bearer wire, not being covered with insulating material and not being a trolley-wire, is erected over any part of street or other public place or mine or in any factory or mine or on any consumers' premises shall be protected with earth guarding for rendering the line electrically harmless in case it breaks.
17. Thus, from a perusal of the said electrical accident inquiry report it is evident that the victim got electric shock by the leakage current through the snapped conductor. As per the Regulations, 2010, an electricity supply line shall be constructed, installed, protected, worked and maintained in such manner as to ensure safety of human beings, animals and property. It is also a mandate under the said regulation that every overhead line which is erected over any part of a street or other public place shall be protected with earth guarding for rendering the line electrically harmless in case it breaks.
18. The Respondent no. 3 who is empowered under Section 161 of the Electricity Act, 2003, to inquire into such an incident which occurred on 16.07.2015 resulting ultimately into the death of a human life and to submit a report, conducted an inquiry in respect of the electrical accident in question and thereafter, had submitted the electrical accident inquiry report wherein the contraventions of the Regulations, 2010 which had occurred at the accident site have been mentioned.
19. As per sub-section [3] of Section 161, every Electrical Inspector or other person holding an inquiry under sub-section [2] shall have all the powers of a civil court under the Code of Civil Procedure, 1908 for the purpose of enforcing the attendance of witnesses and compelling the production of documents and material objects, and every person required by an Electrical Inspector is legally bound to do so.
20. It is not the case of the respondent APDCL authorities that they were not aware of the electrical accident inquiry report submitted of the statutory authority empowered to inquire into such an electrical accident. As per the provisions of Regulation 12[1] and Regulation 73[1], a duty has been cast upon the licensee to keep electricity supply lines in a protected Page No.# 11/23 manner so as to ensure safety of human being and in such a manner that in the event it is snapped, the same should not cause any harm to any human being, animal and property. On perusal of the electrical accident inquiry report, it has clearly emerged that in the incident dated 16.07.2015, the death of the minor victim, aged about 11 years, had occurred due to leakage current through the snapped live conductor which was lying on the roadside. The place of incident is evidently a public place and the conductor was of 11 KV.
21. Sub-section [2] of Section 162 of the Electricity Act, 2003 has provided for an appeal from the decision of a Chief Electrical Inspector or an Electrical Inspector to the Appropriate Government or to an Appropriate Commission as the case may be. The findings of the electrical accident inquiry report submitted in the case in hand by the respondent no. 3 has not been put to challenge in an appeal by the respondent APDCL authorities. At the same time, the contention of the petitioner that the death of the victim was caused due to negligence and lack of care on the part of the respondent authorities has not been traversed in any manner by the respondent authorities.
22. Though the learned Standing Counsel for the respondent APDCL authorities has submitted on the basis of the above decisions of the Hon'ble Supreme Court of India that it was incumbent on the part of the party praying for compensation to establish negligence and lack of due care on the part of the licensee, the same is found not acceptable in view of the facts, firstly, that the respondent APDCL authorities has not assailed the findings recorded by the respondent no. 3, a statutory authority empowered under Section 161 of the Electricity Act, 2003 to cause an inquiry into such an electrical accident and to submit a report, and secondly, the assertions regarding negligence and lack of due care on the part of the respondent APDCL authorities has not been traversed in any manner whatsoever during the pendency of this writ petition since the year 2016 by filling any affidavit-in-opposition for last about 5 [five] years.
23. It has been contended by the learned counsel appearing for the respondent APDCL authorities that in Sukamani Das (Smt) and another [supra] and Timudu Oram [supra], the Hon'ble Supreme Court of India has held that where disputed questions of facts are involved Page No.# 12/23 with regard to an electrical accident, a writ petition under Article 226 of the Constitution of India is not a proper remedy. On perusal of the said two decisions, it is found that contentions were raised on behalf of the licensee or the supplier of electricity in those cases to the effect that it was not established by the claimants that the deaths had occurred due to negligence on the part of the licensee or the supplier of electricity and though the deceased persons had died due to electrocution, the causes of such deaths could not be gone into on the basis of the affidavits only. It has been contended by Mr. Pathak that pari materia provisions like Section 161 and Section 162 in the Electricity Act, 2003 were also in existence in Section 33 and Section 36 of the Indian Electricity Act, 1910 and despite existence of such pari materia provisions in the Electricity Act, 1910, the Hon'ble Supreme Court has held that a writ petition under Article 226 of the Constitution of India is not the proper remedy to claim compensation in connection with electrical accidents. Having regard to such contention advanced, the decisions in Sukamani Das (Smt) and another [supra] and Timudu Oram [supra] of the Hon'ble Supreme Court of India have been carefully gone through. It is noticed that there is no mention of the provisions of Section 33 and Section 36 of the Indian Electricity Act, 1910 in the said two decisions nor there is any mention as to whether the statutory authority i.e. the Electrical Inspector who was empowered under Section 33 of the Electricity Act, 1910 to inquire into such electrical accidents, had inquired into the electrical accidents and submitted any inquiry reports. On further perusal, it is seen that the petitioners therein had claimed compensation alleging negligence on the part of the supplier of electricity and the supplier of electricity had disputed the same with the contention that no negligence could be attributable to it for such death. It was in such fact situation, the Hon'ble Supreme Court has observed that such disputed questions of facts could not be gone into in a proceeding under Article 226 of the Constitution of India to determine the liability or to find out negligence or otherwise and has held that the High Court should have directed the petitioners therein to approach the civil court.
24. What is, thus, distinctly noticeable from the decisions in Sukamani Das (Smt) [supra] and Timudu Oram [supra], relied on by the learned standing counsel for the respondent APDCL authorities, is that there is no mention of any inquiry report by the electrical inspector. In the present case, the causes leading to the accident resulting into the death of the Page No.# 13/23 deceased have been inquired into by the statutory authority, empowered under Section 161 of the Electricity Act, 2003 to inquire into such kind of electrical accident, and after inquiry, has submitted an inquiry report. The inquiry report has adverted to the factual background which led to the accident and the contraventions that had occurred at the time of the accident resulting into the death of the deceased. During the inquiry, the place of electrical accident was visited, witnesses were examined and relevant documents were perused by the inquiry officer. The officials of the APDCL also participated in the inquiry.
25. What is also distinctly noticeable is that the Hon'ble Supreme Court of India in Sukamani Das (Smt.) [supra] and Timudu Oram [supra] did not deal with the concept of strict liability. In M.P. Electricity Board vs. Shail Kumari and others , reported in (2002) 2 SCC 162 , the facts were that a live wire got snapped and fell on the public road which was partially inundated with rain water. Not noticing that wire, a cyclist while returning home at night rode over the wire which snapped him and he was instantaneously electrocuted. A claim for damages made by the dependents of the deceased was resisted by the appellant State Electricity Board on the ground that the electrocution was due to the clandestine pilferage committed by a stranger unauthorizedly siphoning the electric energy from the supply line. It has been observed that the responsibility to supply electric energy in the 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 into it the primary liability to compensate the sufferer is that of the supplier of the electric energy. So long as the voltage of electricity transmitted through the wires is potentially of dangerous dimension the managers of its supply have the added duty to take all safety measures to prevent escape of such energy or to see that the wire snapped would not remain live on the road as users of such road would be under peril. It is no defence on the part of the management of the Board that somebody committed mischief by siphoning such energy to its private property and that electrocution was from such diverted line. It is the look out of the managers of the supply system to prevent such pilferage by installing necessary devices. At any rate, if any live wire got snapped and fell on the public road the electric current thereon should automatically have been disrupted. Authorities manning such dangerous commodities have extra duty to chalk out measures to prevent such mishaps.
Page No.# 14/23
26. In the Shail Kumari [supra], the Hon'ble Supreme Court of India has also observed as under :-
"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 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 person is known, in law, as "strict liability". It differs from the liability which arises on account of the negligence or fault in this way i.e. the concept of negligence comprehends that the foreseeable harm could be avoided by taking reasonable precautions. If the defendant did all that which could be done for avoiding the harm he cannot be held liable when the action is based on any negligence attributed. But such consideration is not relevant in cases of strict liability where the defendant is held liable irrespective of whether he could have avoided the particular harm by taking precautions."
27. The fact situation obtaining in the case of Ranjita Nath [supra] were to the following effect : one Electrical Contractor had engaged the victim in the line stretching work and the contractor did not get the 11 KV line shutdown by the APDCL which existed on the poles to which the stretched lines were supposed to be fastened. The victim was a layman and had no knowledge of electricity. The victim was stretching the conductor/wire with bare hands. He was not given any tool or devices for protecting himself from electrical injury. When the wire which the victim was holding for stretching came in contact with the live 11 KV line conductor that became live and as a result, the victim i.e. the husband of the petitioner got electric shock and ultimately died of electrocution. The inquiry report mentioned that there were contraventions of three provisions of the Central Electricity Authority [Measures relating to Safety and Electricity Supply] Regulations, 2010, namely, Regulations 19[1], 19[2] and 19[3].
27.1. The Court took note of the fact that the inquiry was conducted under Section 161 of the Electricity Act, 2003. Thereafter, the Inquiry Officer reported that the deceased died due Page No.# 15/23 to electrocution which had occasioned because of the contraventions of the provisions of 2010 Regulation. The decision in M.P. Electricity Board [supra] was referred to and Court had also took note of the doctrine of strict liability which had its origin in English common law. The Court also took notice of the decision in M.C. Mehta [supra] and Municipal Corporation of Delhi vs. Association of Victims of Uphaar Tragedy, reported in [2011] 14 SCC 481, wherein the Hon'ble Supreme Court of India dwelt at length on the concept of constitutional tort and compensatory jurisprudence. After holding so, the Court in Ranjita Nath [supra] had worked out and directed payment of an amount of Rs. 4,00,000/- as compensation amount to the petitioner therein who was the wife of the victim. The fact situation obtaining in Ranjita Nath [supra] is quite similar to the fact situation obtaining in the case in hand.
28. The principle of strict liability has been considered by a Division Bench of this Court in Kiron Das vs. State of Assam and others, reported in [2014] 5 GLR 617. It has been observed therein that normally as a general rule, claims of compensation based on tortious liability are decided by way of private law remedy in the civil court of competent jurisdiction. But in a case of loss suffered because of admitted negligence in the discharge of statutory duty by a public authority, there can be no bar to invoke the public law remedy and for a writ court to entertain a claim of compensation for such loss. Considering the public character of the duties carried out by the erstwhile ASEB and its successor companies, it cannot escape from the adverse consequence which may arise or occur in the discharge of its duties by applying the principle of strict liability. Examining the concept of strict liability and the decisions rendered by the Indian Courts including the Hon'ble Supreme Court, the Division Bench has observed that the concept of strict liability focuses on the nature of the defendant's activity rather than on any negligence. There are many activities which are so hazardous that it may constitute a danger to the person or property of another. The principle of strict liability is based on the proposition that one who undertakes such activities has to compensate for the damage caused by him irrespective of any fault on his part. Thus, in a case where the principle of strict liability applies, the party undertaking such activities has to pay damages for the injury caused to the victim even though the party may not have been at any fault.
29. Under the concept of strict liability, one party is legally responsible for the Page No.# 16/23 consequences resulting from an activity even in the absence of fault or negligence. In essence, as per the concept of strict liability, a party will be held responsible for its actions, without the other party who has suffered, having to prove the fault or negligence on the part of the first party. When a person/party is involved in inherently dangerous or hazardous activities, then such person/party may be held liable if any other person/party is injured because of such activities, even if the first person/party had taken necessary precautions and followed the requisite safety requirements.
30. In M.C. Mehta vs. Union of India, reported in [1987] 1 SCC 395, the Hon'ble Supreme Court of India discussing the rule of strict liability, has observed as under :-
"Where an enterprise is engaged in a hazardous or inherently dangerous activity and harm is caused on anyone on account of the accident in the operation of such activity, the enterprise is strictly and absolutely liable to compensate those who are affected by the accident; such liability is not subject to any of the exceptions to the principle of strict liability under the rule in Rylands vs. Fletcher."
31. In Uphaar Tragedy Victims Association [supra], the Hon'ble Supreme Court of India has exposited the rule of strict liability and the applicability of the said rule in relation to public utilities in the following manner :-
"96. Courts have held that due to the action or inaction of the State or its officers, if the fundamental rights of a citizen are infringed then the liability of the State, its officials and instrumentalities, is strict. The claim raised for compensation in such a case is not a private law claim for damages, under which the damages recoverable are large. The claim made for compensation in public law is for compensating the claimants for deprivation of life and personal liberty which has nothing to do with a claim in a private law claim in tort in an ordinary civil court.
97. This Court in Union of India v. Prabhakaran Vijaya Kumar, [2008] 9 SCC 527, Page No.# 17/23 extended the principle to cover public utilities like the Railways, electricity distribution companies, public corporations and local bodies which may be social utility undertakings not working for private profit. In Prabhakaran (supra) a woman fell on a railway track and was fatally run over and her husband demanded compensation. The Railways argued that she was negligent as she tried to board a moving train. Rejecting the plea of the Railways, this Court held that her "contributory negligence" should not be considered in such untoward incidents - the Railways has "strict liability". A strict liability in torts, private or constitutional do not call for a finding of intent or negligence. In such a case highest degree of care is expected from private and public bodies, especially when the conduct causes physical injury or harm to persons. The question as to whether the law imposes a strict liability on the State and its officials primarily depends upon the purpose and object of the legislation as well. When activities are hazardous and if they are inherently dangerous the statute expects the highest degree of care and if someone is injured because of such activities, the State and its officials are liable even if they could establish that there was no negligence and that it was not intentional. Public safety legislations generally fall in that category of breach of statutory duty by a public authority. To decide whether the breach is actionable, the Court must generally look at the statute and its provisions and determine whether legislature in its wisdom intended to give rise to a cause of action in damages and whether the claimant is intended to be protected.
98. But, in a case, where life and personal liberty have been violated, the absence of any statutory provision for compensation in the statute is of no consequence. Right to life guaranteed under Article 21 of the Constitution of India is the most sacred right preserved and protected under the Constitution, violation of which is always actionable and there is no necessity of statutory provision as such for preserving that right. Article 21 of the Constitution of India has to be read into all public safety statutes, since the prime object of public safety legislation is to protect the individual and to compensate him for the loss suffered. Duty of care expected from State or its officials functioning under the public safety legislation is, therefore, very high, compared to the statutory powers and supervision expected from the officers functioning under the statutes like the Companies Act, the Cooperative Societies Act and such similar legislations. When we look at the various provisions of the Cinematographic Act, 1952 and the Rules made thereunder, the Delhi Building Page No.# 18/23 Regulations and the Electricity laws the duty of care on officials was high and liabilities strict.
99. The law is well settled that a constitutional court can award monetary compensation against the State and its officials for its failure to safeguard fundamental rights of citizens but there is no system or method to measure the damages caused in such situations. Quite often the courts have a difficult task in determining damages in various fact situations. The yardsticks normally adopted for determining the compensation payable in a private tort claims are not as such applicable when a constitutional court determines the compensation in cases where there is violation of fundamental rights guaranteed to its citizens."
32. In a writ proceeding, a clear picture normally arises as to whether any disputed question of fact is involved in the adjudication or not, only after the parties exchange their pleadings. It is settled that the extra-ordinary and discretionary jurisdiction of this Court under Article 226 of the Constitution of India is to be exercised on sound judicial principles and if after exchange of pleadings, it is found that the jurisdiction can be exercised in determining the issues involved therein on the basis of the materials on record then the Court can exercise such discretion. In Smti. Gunwant Kaur and others vs. Municipal Committee, Bhatinda and others, reported in [1969] 3 SCC 769, the Hon'ble Supreme Court of India has observed as under :-
"14. The High Court observed that they will not determine disputed question of fact in a writ petition. But what facts were in dispute and what were admitted could only be determined after an affidavit in reply was filed by the State. The High Court, however, proceeded to dismiss the petition in limine. The High Court is not deprived of its jurisdiction to entertain a petition under Article 226 merely because in considering the petitioner's right to relief questions of fact may fall to be determined. In a petition under Article 226 the High Court has jurisdiction to try issues both of fact and law. Exercise of the jurisdiction is, it is true, discretionary, but the discretion must be exercised on sound judicial principles. When the petition raises questions of fact of a complex nature, which may for their determination require oral evidence to be taken, and on that account the High Court is of the view that the dispute may not appropriately be tried in a writ petition, the High Court may decline to try a Page No.# 19/23 petition. Rejection of a petition in limine will normally be justified, where the High Court is of the view that the petition is frivolous or because of the nature of the claim made dispute sought to be agitated, or that the petition against the party against whom relief is claimed is not maintainable or that the dispute raised thereby is such that it would be inappropriate to try it in the writ jurisdiction, or for analogous reasons."
33. In view of the above discussion, it has emerged that on 16.05.2015, Monirul Hoque, a child 11 years of age, died in an electrical accident. It is not in dispute that Monirul Hoque met his death when he came in contact with a live electric wire lying on the side of a public road. The electrical accident inquiry report has pointed out the contraventions of Regulation 12[1] and Regulation 73[1] of the Central Electricity Authority [Measures relating to Safety and Electric Supply] Regulations, 2010. As per the post-mortem examination report, Monirul Hoque suffered superficial burn injury measuring 23 cm x 1 cm across his chest and multiple burn injuries of sizes 5 cm and 0.5 cm on both his ankles. It was opined that the death of Monirul Hogue was caused due to syncope as a result of ventricular fibrillation caused by anti-mortem electrocution. The injuries were anti-mortem burn injuries and the same were consistent with electrical injuries. Thus, the post-mortem examination report corroborates the factum of death of Monirul Hogue due to electrical accident. The electrical accident inquiry report which was submitted by the Electrical Inspector who after due inquiry under Section 161 of the Electricity Act, 2003, has reported about the contraventions indicated above. The APDCL being an electricity distribution company is a public utility. The activities carried out by it are inherently dangerous in nature. Having noticed all the facts and circumstances and the pleadings of the parties, this Court has not found any disputed question of fact in the case in hand to disable this Court to determine the claim for compensation under public law remedy and has found no sufficient reason to relegate the parties to the civil court for any factual determination. From the fact situation obtaining in the case, as has been discussed above, the respondent APDCL authorities are found liable for the loss of human life under the rule of strict liability as well as the rule of vicarious liability. Consequently, they are found liable to compensate the claimant-petitioner here who has made a claim for compensation under the public law remedy for infringement of the right to life guaranteed under Article 21 of the Constitution of India. The next issue is what should be the amount of compensation.
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34. The Board of Directors of the respondent APDCL authorities by an Office Memorandum dated 18.12.2013 had provided different quantum of compensation payable to the next-of-kin of the victims in respect of fatal electrical accidents. In the said Office Memorandum dated 18.12.2013, a detailed procedure had also been laid down in respect of disbursal of such compensation. In supersession of the Office Memorandum dated 18.12.2013, another Office Memorandum came to be issued on 25.09.2017 where a uniform rate of compensation was prescribed. It is stated at the bar that the Assam Electricity Regulatory Commission [AERC] has notified AERC [Compensation to Victims of Electric Accidents] Regulations, 2019 where a detailed procedure has again been laid down as regards electrical accidents and quantum of compensation payable for loss of human life/animals, etc.
35. As per the Office Memorandum dated 18.12.2013, the compensation payable in respect of a victim above 20 years of age and upto 55 years of age was Rs. 1.50 lakh. The amount of compensation, as per the Office Memorandum dated 25.09.2017, was at a uniform rate of Rs. 2.50 lakh irrespective of the age of the victim and the said uniform rate of compensation came into force w.e.f. 01.04.2017. It has been laid down therein that the above amount compensation shall be disbursed by the Chief Executive Officer of the concerned Electrical Circle within 48 hours of the accident, based on the preliminary satisfaction of the field officers that a prima facie fault of the APDCL was established. Duty was also cast on the concerned officer in the APDCL to send notice and report of the electrical accident immediately to the Electrical Inspectorate, Government of Assam strictly in terms of the mandatory provisions contained in the Electricity Act, 2003 and the AERC Regulations. As per the Office Memorandum dated 07.11.2019, the Assam Electricity Regulatory Commission has notified the AERC [Compensation to Victims of Electrical Accidents] Regulations, 2019 [the Regulations, 2019] providing for a detailed procedure as well as the quantum of compensation payable for loss of human life/animal and also injury to human, where the accident is attributable to the fault/negligence of APDCL authorities. Regulation 9 of the Regulations, 2019 has provided that the right of any person to claim compensation as per the prescribed rate stated therein shall not affect the right of any such person to recover the compensation payable under any other law for the time being in force, provided that the Page No.# 21/23 amount paid as compensation under the Regulations, 2019 shall be duly deducted from such compensation payable under any other law, so as to avoid double payment by the licensee.
36. This writ petition has been preferred in the year 2016. It is not the case of the respondent APDCL authorities that the electrical accident resulting in loss of a human life was not within their knowledge. The electrical accident inquiry report submitted in respect of the electrocution case in hand has not been challenged in any manner by the respondent APDCL authorities under sub-section [2] of Section 162 of the Electricity Act, 2003 till date nor the findings made in the said electrical accident inquiry report have been traversed in the affidavit-in-opposition filed by the respondent APDCL authorities in the instant case. From the facts that have emerged from the above discussion in respect of the accident, the respondent no. 3 had submitted his electrical accident inquiry report in respect of the fatal electrical accident that occurred on 16.07.2015. The electrical accident inquiry report was submitted on 02.09.2016. What took the respondent APDCL authorities such long period of time to take notice of the electrical accident inquiry report has not been explained. The procedure prescribed in all the above Office Memoranda had/has mandated that it was/is incumbent on the part of the respondent APDCL authorities to settle a claim of a fatal electrical accident within a prescribed period of time from the date of receipt of information about the same on the basis of the documents/records indicated therein. From the discussion here, it is clearly demonstrated that the settlement of claim in respect of the fatal electrical accident in the case in hand has not been settled expeditiously as indicated in the Office Memoranda [supra]. While the Office Memorandum dated 18.12.2017 had prescribed the period of settlement as 60 [sixty] days, the Office Memorandum dated 07.11.2019 has prescribed a period of 120 [one hundred twenty] days as the period of settlement from the date of occurrence of the event.
37. It is contended on behalf of the respondent APDCL authorities that as the fatal accident under reference had occurred in the year 2015, the compensation prevailing at that time would only be payable to the victim. As there is inordinate and inexplicable delay on the part of the respondent APDCL authorities in disbursal of the compensation amount fixed by its own norms to the family of the victim in the case in hand, this Court cannot subscribe to Page No.# 22/23 the said contention advanced on behalf of the respondent APDCL authorities as regards the quantum of compensation payable as per the Office Memorandum prevailing at that point of time. It is also noticed from the Office Memoranda [supra] that there has been periodical enhancements in the amounts payable for loss of human life. From such periodical enhancements in respect of the compensation amount itself, it is clearly discernible that the respondent APDCL authorities have themselves observed that due to various factors including the changes in the cost of living index, the rates of inflation, etc., there are needs for upward revision periodically in the compensation amounts for different kinds of electrical accidents after taking into account the relevant factors inasmuch as a reasonable amount of compensation at a particular point of time might not be reasonable at the later point of time. The respondent APDCL authorities have formulated the guidelines providing for compensation amounts for different hazards to victims of electrocution and it cannot be denied that disbursal of such compensation amount should be prompt and immediate to enable the victims and/or the victim's family to overcome the sudden loss and to deal with the untoward situation which have befallen on them suddenly due to such electrocution death which is always unanticipated. In the event the disbursal of the compensation amount is not made immediately and there is delay in disbursal of the same, it is incumbent on the part of the authorities to offset the situation for the victims and/or victim's family by disbursal of the amount of compensation prevailing on the date of such disbursal.
38. The Office Memorandum dated 07.11.2019 has prescribed an amount of Rs. 4,00,000/- for loss of human life. While prescribing the amount of Rs. 4,00,000/- as compensation, it has also been prescribed that in the event a claim is not settled within a period of 120 [one hundred and twenty] days from the date of occurrence of the electric accident, the delay in payment of compensation shall result in an additional interest of 12% per annum on the amount.
39. The principle that can be culled out from the decisions in Rathi Menon vs. Union of India, reported in [2001] 3 SCC 714, and N. Parameswararn Pillai and another vs. Union of India and another, reported in [2002] 4 SCC 306, is that relevance of date of incident is that the right to claim is acquired on such date and the compensation is to be assessed as per Page No.# 23/23 rules prevailing at the time of making the determination. The decision in M/s Hind Stone [supra], cited by Mr. Pathak, is found not relevant as the same was in respect of renewal of a mining lease.
40. In the light of the above discussion, this Court holds that it is the compensation prescribed in the Office Memorandum dated 07.11.2019 which is payable in respect of the fatal electric accident under reference. Accordingly, the respondent APDCL authorities are directed to make payment of a compensation of Rs. 4,00,000/- to the petitioner along with an interest of 12% per annum on the said amount. Having due regard to the factual situation obtaining in the case in hand, it is directed that the respondent APDCL authorities shall calculate the interest at 12% per annum w.e.f. 02.09.2016 i.e. the date of submission of the electrical accident inquiry report by the respondent no. 3 and the same shall be paid to the petitioner upon his due identification within a period of 2 [two] months from the date of receipt of a certified copy of this order by the respondent APDCL authorities from the petitioner. Notwithstanding such payment, it would be open for the petitioner to pursue private law remedy for further compensation.
41. With the observations made and directions given above, this writ petition stands disposed of. There shall, however, be no order as to cost.
JUDGE Comparing Assistant