MADHYA PRADESH ELECTRICITY BOARD Vs. TARABAI @ MUNNIBAI

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 10.10.2003 passed by learned District Judge, Narsinghpur in Civil Suit No.6-B/2002 whereby the suit of plaintiffs for compensation to the tune of Rs.1,30,000/- and interest @10% 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 first plaintiff is the widow and plaintiffs 2 to 4 are the children of the deceased Vishalsingh (hereinafter referred to as the deceased ) who died on account of electrocution on 18.12.2001 and at the relevant time he was 38 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.