VELU Vs. JUNIOR ENGINEER

JUDGEMENT

(1.) The Appeal Suit on hand is filed by the appellant/plaintiff to set aside the judgment and decree dated 05.04.2007 passed by the learned Principal District Judge, Cuddalore in O.S.No.50 of 2006 and enhance the compensation as prayed for in the plaint.

(2.) The plaintiff is the appellant and the defendants are the respondents in the appeal suit.

(3.) The facts in nutshell put forth by the appellant/plaintiff are that he sustained severe burn injuries due to the bursting of a transformer in the land at Arisiperiyankuppam on 22.01.2005 at about 12.00 hours. The plaintiff attributes a rash and negligence on the part of the employees of the defendants-Electricity Board. The appellant/ plaintiff prayed for a sum of Rs.6,00,000/- towards compensation.