Kabita Mondal (Gayen) vs West Bengal State Electricity ...
2022 Latest Caselaw 963 Cal

2nd March,

(AK)

W.P.A 23672 of 2015

Kabita Mondal (Gayen) Vs.

West Bengal State Electricity Distribution Company Limited and others

(Via Video Conference)

Mr. Partha Sarathi Deb Barman Mr. Avijit Roy Mr. Saurov Mallick ...for the petitioner.

Mr. Wasim Ahmed Sk. Md. Masud ...for the State.

Mr. Sujit Sankar Koley ...for the WBSEDCL.

Learned counsel for the petitioner reiterates his

contention that in view of the absence of any specific rule

or regulation under the Electricity Law, the mode

stipulated in the Motor Vehicles Act ought to be followed

for the purpose of deciding the quantum of compensation

payable to a victim of electrocution or like accidents.

Learned counsel appearing for the Distribution

Licensee hands over the extracts from the minutes of a

meeting of the Board of Directors, WBSEDCL, held on

February 20, 2017, which had apparently relied on a

previous judgment passed by a coordinate Bench of this

court and decided the quanta of compensation under

several heads.

Learned counsel for the WBSEDCL further submits

that the above direction was given by the Hon'ble Justice

Dipankar Datta (since elevated as the Chief Justice of the

Bombay High Court) in W.P. 34143(W) of 2014.

Arguments of the parties are substantially heard.

The matter shall be enlisted on March 4, 2022

under heading 'To be Mentioned' for further arguments, if

necessary.

(Sabyasachi Bhattacharyya, J.)