M P S E B Vs. COLLECTOR

JUDGEMENT

(1.) IN these appeals, a common question of law arise for decision, therefore, they are being heard together and a common order is passed.

(2.) APPELLANT, M. P. State Electricity Board (hereinafter referred to as the 'board') being aggrieved by the order dated 20-9-2002 passed in W. P. No. 5138/2002 by the learned Single Judge, has preferred these Letters Patent Appeals.

(3.) THE facts in brief are that on 7-9-2001 eleven years old son of the second respondent, left his home for plucking flowers for 'pooja' near B. T. Road in front of residence of Asharam Patel. An electric wire was lying by the side of the road. The little boy came in contact of electric wire and died due to electrocution.