MADHYA PRADESH ELECTRICITY BOARD Vs. BHAGAUNA; CHIRANJIYABAI

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 13.10.1998 passed by learned Second Additional District Judge, Katni in Civil Suit No.15-B/1995 whereby the suit of plaintiffs for compensation to the tune of Rs.89,400/- and interest @12% 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 9 of the impugned judgment and therefore, for the convenience they are not being reproduced here. Suffice it to say that the plaintiffsrespondents are the parents of the deceased Veeran (hereinafter referred to as "the deceased") who died on account of electrocution on 7.12.1994 and at the relevant time he was 20 years of age. 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.