MADHYA PRADESH ELECTRICITY BOARD Vs. LAXMAN TEMBHARE

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 24.12.2003 passed by learned 1st Additional District Judge, Waraseoni in Civil Suit No.2-B/2003 whereby the suit of plaintiff for compensation to the tune of Rs.50,000/- and interest @9% 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 3 of the impugned judgment and therefore, for the convenience they are not being reproduced here. Suffice it to say that the plaintiff is the father of deceased Tukeshwar aged-11 years (hereinafter referred to as the deceased ) who died on account of electrocution on 22.10.2000. Hence, a suit for realization of compensation has been filed by the plaintiff.

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