K. KARUNAKARAN PILLAI Vs. CHACKO

JUDGEMENT

(1.) These appeals are at the instance of the fourth defendant in two different suits for compensation on account of electrocution. OS No. 677/2003 on the file of the II Additional Sub Judge, Ernakulam was filed by the father, mother, brothers and sister of the deceased Gireesh. OS No. 678/2003 was filed by the father, mother and brother of the deceased Prabeesh. Both the suits were tried together and a compensation amount of Rs. 3,23,000/- was awarded to the plaintiffs in each suit. Out of the total compensation, in each suit, the Kerala State Electricity Board, hereinafter referred to as the "Board", was directed to pay Rs. 2,48,000/- and remaining Rs. 75,000/- to be paid by defendant No. 4. It is challenging the said judgment and decree, the fourth defendant filed these appeals.

(2.) The Board also had filed appeals against the above judgment and decree along with the applications for condonation of delay. This Court, by a common judgment in RFA No. 367/2007 and RFA No. 399/2009 on 19/03/2014 dismissed both the appeals on account of delay in filing the appeals.

(3.) Heard the learned counsel for the appellant/fourth defendant, learned counsel for the plaintiffs and the learned Standing Counsel for the Board.