CHAIRMAN MPEB Vs. DHAPUBAI

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dated 7.2.2004 passed by learned Second Additional District Judge (Fast Track Court), Ashta, District Sehore in Civil Suit No.7-B/2002 whereby the suit of plaintiff for compensation to the tune of Rs.1,27,000/- and interest @6% 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 8 of the impugned judgment and therefore, for the convenience they are not being reproduced here. Suffice it to say that the plaintiffs are the parents of the deceased Dinesh aged-19 years (hereinafter referred to as "the deceased") who died on account of electrocution on 6.8.2001. Hence, a suit for realization of compensation has been filed by the plaintiffs. During pendency of the suit first plaintiff Raghunath, father of the deceased, died and therefore, his name has been deleted from the cause title.

(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.