MUNICIPAL BOARD JAUNPUR Vs. BRAHM KISHORE

JUDGEMENT

(1.) THIS second appeal arises out of a suit for damages which was filed by the plaintiff-respondent against the defendant-appellant and also against the defendant-respondent No. 2. The trial court decreed the suit against the defendant-appellant alone. The lower appellate court affirmed the decree of the trial court and now the defendant No. 1 has come up in the instant appeal and in support and opposition thereof, I have heard learned counsel for the parties.

(2.) THE brief facts are these : THE plaintiff was posted at Jaunpur as a Munsif on 6th December, 1964 which happened to be a Sunday. He used to go to a club which was known as the English Club, Jaunpur, of which he happened to be a member. On the said date, while returning from the said club, he fell in a ditch at about 6.-15 P. M. THE ditch had been dug out the same day in the road which vested in and was managed by the defendant-appellant. THE digging was done for the purpose of repair of a culvert. This ditch was about 1 foot deep and about 2 to 3 feet wide. It had been dug across the entire width of the road. THE plaintiff alleged that there were no light, no danger signal, no caution notice, no barricade or other precaution in respect of the said ditch. THE plaintiff had no prior knowledge of the existence of the said ditch at the time of the incident. THE plaintiff was riding a cycle at the time and being unaware of the fact that the road had been cut by the employees of the defendant No. 1. he fell down and sustained injuries in his forehead, left eye brow, left eye lid and other parts of his face. THEre was profuse bleeding and he also received severe nervous and mental shock apart from the physical injuries which were caused to him by the fall. THE plaintiff was admitted in the District Hospital, Jaunpur and his injuries were attended to the same day. He remained in the Hospital till 18th December, 1964 when he was discharged but he was advised not to join his service till the end of the month of December. His wounds were stitched. As a result he got an ugly scar and deformity in the face. THE plaintiff' s allegation was that the defendants failed to carry out their statutory duties under the U. P. Municipalities Act and they were otherwise also grossly negligent. THEy created a public nuisance on a public road and as a result of the said negligence, the plaintiff was caused the aforesaid injuries. THE plaintiff claimed a sum of Rs. 1050/- as compensation and damages for the acute bodily and physical pain and a sum of Rs. 1050/-as compensation and damages for the severe mental and nervous shock suffered by him due to the aforesaid incident.

(3.) THE trial court framed the necessary issues and after trial of the suit decreed the same for the entire amount claimed. As stated above, the lower appellate court also affirmed the decree of the trial court.