CHAIRMAN M P ELECTRICITY BOARD Vs. ACCHELAL LODHI

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 10.10.2003 passed by learned Third Additional District Judge, Satna in Civil Suit No.2-B/2003 whereby the suit of plaintiff for compensation to the tune of Rs.12,000/- 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 4 of the impugned judgment and therefore, for the convenience they are not being reproduced here. Suffice it to say that the plaintiffrespondent is the owner of deceased she-buffalo (hereinafter referred to as "the deceased") who died on account of electrocution on 29.6.1998. 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.