GAJJALA MARIYAMMA Vs. GAJJALA SESHAIAH

JUDGEMENT

(1.) The unsuccessful appellants/plaintiffs filed an Appeal under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), seeking enhancement of the damages awarded in the decree and Judgment dtd. 18/11/2010 in O.S. No.01 of 2004 passed by the learned I Additional District Judge, Kurnool (for short, 'the trial court'). Appellants are the plaintiffs in the suit, who filed the suit in O.S.No.01 of 2004 seeking compensation of Rs.11,00,000.00 towards damages for the death of Gajjalla Chinna Naganna (hereinafter be referred to as 'the deceased'), who died due to electrocution. The respondents are defendants in the said suit.

(2.) It is expedient to refer to the parties as they are initially arrayed in the suit to mitigate any potential confusion and have a more transparent comprehension of the case.

(3.) The factual matrix, necessary and germane for adjudicating the contentious issues between the parties inter se, may be delineated as follows: