(1.) The appellants have challenged judgement and decree for Rs.4,16,000/- along with interest @ 7.5% passed by the learned Trial Court.
(2.) On 15th June, 2007 at about 02.30 P.M., Raju was crossing Lottery Godown Street. The said area was water logged due to the rains. In order to save himself from the collected water, Raju held the electric pole No. B-286 and he was electrocuted due to the leakage of electricity in the said pole.
(3.) The deceased Raju was survived by his widow and parents who filed a suit for recovery before the Trial Court. The deceased was aged 35 years at the time of the accident and was carrying on the business of manufacture of card board boxes. The appellants claimed that the deceased was earning Rs.6,000/- per month. The learned Trial Court took the minimum wages of Rs.3,500/- per month deducted 50% towards personal expenses and applied the multiplier of 16 to compute the loss of dependency of Rs.3,36,000/-. The learned Trial Court awarded Rs.75,000/- towards loss of consortium, loss of love and affection, loss of estate and Rs.5,000/- towards funeral expenses.
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