MANAGING DIRECTOR Vs. FAKIRAPPA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for the respondents. The counsel appearing for the respondent No.3 is also present and submits that, respondent No.3 has been made as formal party to the proceedings.

(2.) The parties are referred to as per their rankings before the Trial Court for the purpose of brevity and convenience of the Court.

(3.) It is the case of the plaintiff Nos.1 and 2 that they are the permanent residents of Gorabal Village in Saundatti and they have got a son by name Maruthi and he was electrocuted in the land belonging to the defendant No.5 in the fencing of land of defendant No.5. Hence, made the claim against the defendants before the Trial Court .