MADHYA PRADESH ELECTRICITY BOARD Vs. RAM CHARAN TANYA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 28.2.1997, in Civil Suit No. 2 -B/1996, by Third Additional District Judge, Satna, whereby compensation of Rs. 65,000/ - was granted in favour of the claimant /respondent No. 1.

(2.) THE plaintiff/respondent No. 1 is the son of deceased Jagannath Patel, who died of electrocution from the electric line being installed by the defendants/ appellants. The appellants had given the contract to instal the said electric connection to respondent No. 2.

(3.) THE claim as above was contested on behalf of the appellants. They denied that there was any negligence on their part. According to their averments, the work of installation of electric connection was in progress and the neutral wire had been wound up, around the electric pole by the workers installing the electric line. That neutral wire was interfered with by the deceased, due to which he got electrocuted and died.