SUSHILABAI Vs. CHAIRMAN

JUDGEMENT

(1.) Heard. On behalf of appellant, this appeal is preferred under Section 96 of CPC being aggrieved by the judgment dated 12.11.2007 passed by Additional District Judge to the Court of Ist Additional District Judge Shivpuri, in Civil Original Suit No. 28-A/07, whereby her suit filed for damages with respect of electrocution death of his son Rakesh Kumar, has been decreed in part only for the sum of Rs. 1,47,000/- along with interest at the rate of 6% per annum from the date of impugned judgment. In addition to it, the cost of the suit Rs. 500/- has also been awarded and this appeal has been preferred for further enhancement of the sum awarded by the trial Court.

(2.) This appeal is listed today for appropriate orders regarding payment of deficit Court fees, but the appellant's counsel apprises us that subsequent to earlier date, he has filed I.A. No. 3245/13, under Order 47 Rule 1 read with Section 151 of CPC to review and recalling the order dated 29.11.2011 whereby, his I.A. No. 8669/08, filed for permitting the appellant to prosecute this appeal against the above mentioned judgment and decree as indigent person, has been dismissed and to hear the same.

(3.) Considering such prayer the same is taken up for consideration.