M P ELECTRICITY BOARD Vs. CHHOTELAL SAHU

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 2.1.2001 passed by learned Second Additional District Judge, Satna in Civil Suit No.10-B/1997 whereby the suit of plaintiffs for compensation to the tune of Rs.80,000/- and interest @6% per annum from the date of filing of the suit has been decreed, this first appeal under Section 96 CPC has been filed by the defendants.

(2.) No exhaustive statements of fact are required to be narrated for the purpose of disposal of this appeal as they are mentioned in detail in para 1 to 5 of the impugned judgment and therefore, for the convenience they are not being reproduced here. Suffice it to say that the plaintiffs are the parents of the deceased Sumendra Kumar alias Lala (hereinafter referred to as "the deceased") who died at the age of 6 years on account of electrocution on 24.9.1997. It is stated that the deceased had gone for grazing the she-goats and was standing nearby the electric pole which was erected with the support of stay wire. The deceased came in contact with the stay wire in which current was flowing and he died on account of electrocution. Hence, a suit for realization of compensation has been filed by the plaintiffs.

(3.) Learned Trial Court framed necessary issues and after recording the evidence of the parties decreed the suit of plaintiffs. In this manner this appeal has been filed by the defendants.