The Chairman vs B.Rani
2021 Latest Caselaw 12193 Mad

                                                                          W.A.No.702 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 22.06.2021

                                                     CORAM

                                     THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                      and
                                      THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                W.A.No.702 of 2020
                                          C.M.P.No.9595 & 12229 of 2020

                     1.The Chairman,
                      Tamil Nadu Electricity Board,
                      No.144, Anna Salai, Chennai-600 002.

                     2.The Superintending Engineer,
                      Tamil Nadu Electricity Board,
                      No.39/5, Kodambakkam High Road,
                      Chennai-34.

                     3.The Executive Engineer,
                      (Operation and Maintenance)
                      Egmore-Chennai Distribution Circle,
                      Tamil Nadu Electricity Board,
                      No.47,Malaiappan Street,
                      Pulianthope,Chennai-12.

                     4.The Assistant Executive Engineer,
                      (Operation and Maintenance)
                      Egmore-Chennai Distribution Circle,
                      Tamil Nadu Electricity Board,
                      No.47,Malaiappan Street,
                      Pulianthope,Chennai-12.                             .. Appellants

                                                       Vs

                     1.B.Rani

                     2.Harikrishnan                                       .. Respondents

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                W.A.No.702 of 2020



                          Appeal filed under Clause 15 of Letters Patent against the order
                     dated 12.12.2019 made in W.P.No.25470 of 2017.

                               For Appellants          :     Mr.P.R.Dhilip Kumar

                               For Respondents         :     Mr.B.Srinivasan for R1



                                                       JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal has been preferred by the appellants aggrieved over

the order of the learned single Judge, who while giving an interim

compensation, granted liberty to the first respondent to approach the

appropriate forum for claiming compensation.

2.Though the learned counsel appearing for the appellants

submitted that the appellants are not responsible and the accident

took place within the premises of the second respondent, we are not

inclined to go into the said issue as the learned single Judge rightly

indicated that the remedy open to the first respondent is to approach

the competent forum.

3.In such view of the matter, we are not inclined to interfere with

the order passed by the learned single Judge except by reiterating the

https://www.mhc.tn.gov.in/judis/ W.A.No.702 of 2020

fact that the competent forum will decide the issue on its own merit

without being influenced, which is inclusive of very liability of the

appellants. The payment as ordered by the learned single Judge will

have to be made within a period of six weeks from the date of receipt

of a copy of this judgment.

4.The writ appeal stands dismissed. No costs. Consequently,

connected civil miscellaneous petitions are closed.

                                                              (M.M.S., J.)    (R.N.M., J.)
                                                                      22.06.2021
                     Index:Yes/No
                     raa/mmi

https://www.mhc.tn.gov.in/judis/ W.A.No.702 of 2020

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.702 of 2020

22.06.2021

https://www.mhc.tn.gov.in/judis/