Madras High Court

A. Parimala vs The Chairman on 28 January, 2022

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATE: 28 .01.2022

CORAM

THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

S.A.(MD) No.131 of 2019

A. Parimala ... Appellant

vs.

1. The Chairman
TNEB, 83, Mount Road
Annasalai, Chennai -2

2. The Superintending Engineer
TNEB, Manapuram
Trichy- 20

3. The Junior Engineer
(Operating and Maintenance)
TNEB, Sirugambur Division
Manachanallur Taluk
Trichy District

4. The District Collector
Collector Office Road,
Trichy ... Respondents

Second Appeal filed under Section 100 CPC against the Judgment and

Decree dated 11.06.2018 passed in A.S. No. 40 of 2015 on the file of the

Principal District Judge, Trichy confirming the judgment and decree dated

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2

29.04.2015 passed in O.S. No.784 of 2014 on the file of the IV Additional

Subordinate Judge, Trichy.

For Appellant : Mr.CVetriyan

For Respondents : Ms. M.Parameswari
No.1 to 3 for Mr.S.M.S. Johnny Basha
No.4 : Mr.G.Suriyananth
Additional Government Pleader

JUDGMENT

This Second Appeal is directed against the judgment and decree dated

11.06.2018 passed in A.S. No. 40 of 2015 on the file of the Principal District

Judge, Trichy, in confirming the judgment and decree dated 29.04.2015

passed in O.S. No.784 of 2014 on the file of the IV Additional Subordinate

Judge, Trichy.

2. For the sake of convenience, the parties are referred to as described

before the trial Court.

3. The case of the plaintiff, in brief, as per the averments made in the

plaint, reads as follows:-

The case of the plaintiff is that on 01.12.2004 at about 9.00 pm.,

because of electric spark from the electric wire belonging to the defendants,

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the house of the plaintiff caught fire. The fire personnel visited the house

and issued a certificate. The plaintiff has also registered a complaint before

Vathalai Police Station regarding the incident. The younger daughter of the

plaintiff was seriously affected with the multiple fire injuries and was

admitted in the nearest private hospital, namely, Balaji Nursing Home,

T.V.K.Kovil, Trichy for first aid and thereafter, she was treated in the

Government Hospital, Puthur, Trichy, as inpatient for a period of 10 days and

thereafter, discharged from the hospital. Since the treatment rendered

proved futile, she died on 10.02.2004. The plaintiff's daughter, Roja @

Nandhini was studying 5th Standard at the time of incident. On receipt of

legal notice, the Assistant Engineer, Sirugambur, issued an evasive reply. The

deceased was aged about 10 years at the time of incident and she was

healthy and helping her mother. Since she is the youngest daughter, the

plaintiff suffered mental agony. The fatal accident took place only due to

negligence and poor maintenance of the electrical wires by the Tamil Nadu

Electricity Board, who have not exercised proper caution or protected device

as per rules. Hence, the present suit has been filed praying for a direction to

the defendants to pay a compensation for a sum of Rs.6,00,000/- (Rupees

Six Lakhs only) along with interest.

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4. In the written statement filed by the defendants 2 and 3 and also

adopted by the defendants 1 and 4, it is stated as follows:

The defendants denied all the averments made in the plaint. The

certificate issued by the fire service personnel is admitted, however, in the

certificate issued, there is no mention that the fire was caused due to the

electric leakage. Further, in the First Information Report filed before Vathalai

Police Station, the plaintiff has not complained about the damage of the

goods and not about Roja @ Nandhini. The accident was not because of the

negligence of the Electricity Board and the same was not reported to them.

The defendants are not responsible for the incident and therefore, they are

not liable to pay compensation to the plaintiff and hence, prayed for the

dismissal of the suit.

5. The trial Court has formulated the following two issues while

deciding the suit:

1)Whether the plaintiff is entitled for compensation of Rs. 6,00,000/- along with interest as prayed for?

2) To what other relief the plaintiff is entitled for?

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6. During trial, on the side of the plaintiff, she was examined as PW.1

and one Subash Chandrabose was examined as PW.2 and nine documents

were marked as Exs.A1 to A9. On the side of the defendants, the Assistant

Engineer, Siruganbur, was examined as D.W.1 and five documents were

marked as Ex.B.1 to Ex.B.5.

7. On analysis of the oral and documentary evidence, the trial Court

has dismissed the suit. Aggrieved by the same, the plaintiff has preferred an

appeal in A.S. No.40 of 2015 on the file of the learned Principal District

Judge, Tiruchirapalli.

8. The first appellate Court, upon considering the oral and

documentary evidence of the parties, had dismissed the appeal by

confirming the findings of the trial Court.

9. Aggrieved by the judgment and decree passed by the first appellate

Court, the present Second Appeal has been filed the plaintiff.

10. The learned Counsel for the appellant would submit that the fire

accident occurred only due to the negligence on the part of the respondents

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1 to 3 and because of poor maintenance of electrical wires, there was a

leakage of electricity and electric sparks emitted on the thatched house of

the appellant. At the time of the fire accident, the appellant and her children

were inside the house and they were rescused by the neighbours. Despite

the efforts made by them, one female child aged about 10 years, by name,

Roja @ Nanthini suffered burn injuries, which led to her death.

11. The learned Counsel for the appellant would further submit that

the evidence of P.W.1 and P.W.2 clearly proves the negligence on the part of

the respondents 1 to 3, due to which, the fire accident had taken place.

Ex.A.1 – Certificate issued by the fire authorities would clearly show that due

to leakage of electricity, the fire accident occurred and Ex.A.2 – FIR also

established the cause of fire accident. Exs.A.1 and A.2 would prove that the

fire accident happened due to poor maintenance of electricity line by the

respondents 1 to 3 and hence, they are liable to pay compensation to the

appellant for the death of the minor daughter of the appellant. He would

further contend that both the Courts below erred in rejecting the claim of the

appellant and in dismissing the plaint of the appellant and the appeal as well

and therefore, prayed for allowing this second appeal.

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12. Per contra, the learned Counsel for the respondents 1 to 3

contended that though Ex.A.1 – Certificate was issued by the fire personnel,

nowhere it is stated that the fire accident had taken place due to electricity

leakage and in the F.I.R., the appellant only stated about the damage to the

goods and not about the death of her minor daughter, namely, Roja @

Nandhini and further, the fire accident was not informed to the respondents

1 to 3 and in the absence of any oral and documentary evidence to show

that the fire accident took place due to the poor maintenance of electricity

line and because of leakage of electricity, the respondents are not liable to

pay any compensation to the appellant and both the Courts below rightly

appreciated the material evidence available on record and rejected the claim

of the appellant and thus, prayed for the dismissal of this second appeal.

13. This Court paid its anxious consideration to the rival submissions

made on either side.

14. It is seen that the appellant and her children were residing in the

thatched house in question at the time of the fire accident. Immediately after

the fire accident, the appellant and her children were rescused by the

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neighbours. The fire personnel visited the house in question and issued

Ex.A.1 – Certificate to the effect that the fire accident took place in the

house of the appellant. Thereafter, Ex.A.2 – FIR would clearly establish the

fact that there was a fire accident in the house of the appellant.

15. It is the specific case of the appellant that the incident took place

on 01.12.2004 at about 09.30 pm., and at that time, the appellant and her

children had gone to sleep at about 9.00 p.m., and at about 9.30 pm., a fire

broke out in her thatched house and she rushed along with her children

outside the house. Upon hearing her shouting, the neighbours came out of

their houses and rescued them. Further, in the FIR itself, the appellant had

clearly stated that the cause of the fire accident was only due to electric

leakage and electric sparks. In the said fire accident, one of her daughters,

namely, Roja @ Nandhini, suffered multiple burn injuries and without

responding to the treatment, she died on 10.12.2004 due to burns as seen

from Ex.A.4. It is an admitted fact that the death of the deceased daughter

of the appellant was due to the injuries suffered by her in the fire accident.

16. The trial Court while considering the oral and documentary

evidence available on record, has categorically found that the only fact

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remains for consideration is as to whether the fire was caused due to the

electric leakage or electric sparks as alleged and whether the said leakage is

attributable to the negligence of the defendant and apart from the First

Information Report, filed by the appellant, there is no other documentary

evidence to show that the incident was due to electric leakage or electric

spark. The fire service personnel visited the place of occurrence and issued a

certificate. However, in the certificate issued by the fire service personnel,

the cause of fire has not been mentioned. The First Information Report, in

this case, cannot be taken to be a documentary proof of fire due to electric

leakage since it only amounts to complaint given by the plaintiff. In the said

circumstances, the trial Court came to the conclusion that the FIR cannot be

considered as a proof to establish the cause of fire due to electric leakage.

17. The trial Court further found that the appellant stated that she was

inside the house along with the children at the time the fire broken out in the

hut, but, in the cross examination, she deposed that she was in the cow

shed tying the cows and when she came back she saw her hut in flames.

Therefore, the trial Court found that the appellant did not have any direct

knowledge as to the cause of fire accident. While considering the oral and

documentary evidence, the trial Court also found that the appellant admitted

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that she did not see the hut catching fire, but, the statement of P.W.2 is

totally contradictory. Further, it is not the case of the appellant that the

neighbours saw the electric leakage or electric sparks. Therefore, the trial

Court held that the cause of fire accident was not proved by the appellant

and rejected the claim of the appellant. The first appellate Court, while

confirming the judgment and decree of the trial Court, held that the

appellant is not entitled to the relief of compensation.

18. On a careful scrutiny of the judgments and decrees of both the

Courts below, this Court is of the view that both the Courts below rightly

held that the appellant has not proved the cause of fire accident based on

the oral and documentary evidence available on record and hence, both the

Courts below came to the conclusion that the appellant is not entitled to the

relief of compensation for the death of the minor daughter of the appellant,

in the absence of any materials so as to prove the cause of fire accident and

therefore, this Court finds no infirmity or irregularity in the concurrent

findings of both the Courts below. However, it is an admitted fact that the

minor daughter of the appellant died in the said fire accident and the loss of

life cannot be simply brushed aside by citing technicalities and the turmoil of

the appellant for the loss of her minor daughter cannot be compensated in

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terms of money. However, the appellant is entitled to seek remedy before

the fourth respondent for the loss of life of her minor daughter.

19. While confirming the judgments and decrees of both the Courts

below, this Court is inclined to direct the fourth respondent – District

Collector, Trichy, to consider the claim of the appellant for compensation for

the death of her minor daughter in the fire accident and forward the same to

the Chief Minister's Special Cell, so as to enable the appellant to get

compensation from the Chief Minister's Relief Fund for the death of her

minor daughter, within a period four weeks from the date of receipt of a copy

of this judgment.

20. With the above direction, this Second Appeal stands dismissed. No

costs.

28.01.2022 Index: Yes/No.

Internet: Yes/No.

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Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

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1. The Principal District Judge, Trichy

2. The IV Additional Subordinate Judge, Trichy.

3.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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V. BHAVANI SUBBAROYAN, J.

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S.A.(MD) No.131 of 2019

28.01.2022

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