VIDHYUT SOUDHA APSEB Vs. GANDRETI RAMANDORA

JUDGEMENT

(1.) The Appellants/Appellant Appellants/Defendants s filed this Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the judgment and decree, dtd. 6/11/2002 passed in A.S.No.16 of 2000 on the file of learned Additional ional District Judge's Court, Vizianagaram (for short, 'the 1st Appellate Court'), partly reversing the judgment and decree, dtd. 30/10/1999 passed in O.S. No. No.9 of 1992 on the file of learned Senior Civil Judge's Court, Bobbili (for short 'the Trial Court').

(2.) The parties to the Appeal are referred to as they are arrayed in O.S.No.9 of 1992.

(3.) Respondents are the Plaintiffs, who have filed the suit in O.S.No.9 of 1992, seeking a decree directing the Defendants to pay Rs.1,00,000.00 along with interest at 12% per annum, as damages for the death of Gandreti Poleesu, caused by an electrical shock resulting from rash and negligent actions of the Defendants.