M P ELECTRICITY BOARD Vs. BHONA

JUDGEMENT

(1.) M .P. Electricity Board has filed this appeal against a decree for Rs. 72,000/ - as compensation on account of death of the son of the respondent by electrocution due to negligence of the employees of the Electricity Board.

(2.) THE material facts alleged in the plaint are that M.P. Electricity Board had established an electric line with a pole in the grassland of defendant Madholal. The pole had fallen down and so the electric wires charged with electricity were lying on the land. Omprakash, aged 10 years, was the son of the respondent and had gone to graze the cattle. Omprakash stepped on to the charged electric wires and became unconscious due to its shock which proved fatal. The father of the deceased claimed a compensation of Rs. 1,80,000/ - on the footing of Rs. 10/ - as minimum wages loss for full span of 50 years of child Omprakash.

(3.) THE learned District Judge held that it was proved that Omprakash died on account of electric shock. The learned District Judge assessed compensation at Rs. 72,000/ - and decreed the suit accordingly.