SARASWATI Vs. SOORAJ PRASAD

JUDGEMENT

(1.) BEING aggrieved by the judgment and decree dated 8.4.1992 in Civil Suit No. 7-B of 1989 passed by the Additional District Judge to the Court of District Judge, Panna dismissing the suit for compensation of Rs. 35,000/-, the appellant/plaintiff has preferred this appeal.

(2.) THE case of the plaintiff is that deceased Shobha was her widow daughter and she has died on 22.7.1986 by the shock of the electric current in the house of the respondent/defendant while she was working in his house as a labour employed by the respondent/defendant. The appellant/plaintiff has prayed that the defendant be directed to pay Rs. 35,000/- as compensation.

(3.) LEARNED Trial Court has dismissed the suit on the ground that the appellant/plaintiff has not proved that the deceased was employed by the respondent and that she has died while working for the respondent. It is also held that it is not proved that the appellant is entitled to get compensation on account of the death of Mst. Shobha. Learned Trial Court has accordingly dismissed the suit.