ADDITIONAL ASSISTANT ENGINNER OPERATION Vs. DASARI DEVAMANEMMA MANEMMA

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellants/defendants challenging the decree and Judgment dtd. 7/4/2014 in O.S. No.30 of 2010 passed by the learned District Judge, Krishna at Machilipatnam (for short, 'the trial court'). Respondents are the plaintiffs in the suit, who filed the suit in O.S.No.30 of 2010 seeking compensation of Rs.14,79,200.00 for the death of Dasari Nagendra Rao (hereinafter will be referred to as 'the deceased'), who died due to electrocution.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The facts leading to the present Appeal, in a nutshell, are as under: