MADHUBEN Vs. TORRENT POWER LTD.

JUDGEMENT

(1.) Heard learned Advocate Dharmesh Shah on behalf of the appellants, learned Advocate Mr. Salil M. Thakore with learned Advocate Mr. Nihal Thakkar on behalf of the respondent.

(2.) By way of this appeal, the appellants - original plaintiffs challenge judgment and order passed by the learned City Civil Court, Ahmedabad in Civil Suit No. 6298 of 1994, dtd. 21/4/2003, whereby the suit preferred by the plaintiffs for compensation has been rejected.

(3.) It would appear that the appellants-plaintiffs had filed the suit for compensation on account of death of husband of appellant No.1 and father of appellants No. 2 and 3. It was the case of the appellants in the suit that on 23/7/1994, the husband of the appellant No.1 and father of the appellants No. 2 and 3 namely Kantilal Somabhai Vankar had returned from his job and while he was hanging his shirt which was wet with perspiration on an iron wire tied in front of his house, he got electrocuted and the appellant No.1 having rushed to save her husband also got an electric shock and it was upon a neighbour who had with the use of a wooden stick broken the wire, but by the time, the husband of the appellant No.1 had expired.