HAFLONGCHERRA TEA COMPANY LTD. Vs. PUTUL SENGUPTA

JUDGEMENT

(1.) THIS second appeal under Section 100 of Code of Civil Procedure is directed against the appellate judgment and decree dated 27.06.2008 passed by the learned Additional District Judge, Dharmanagar, North Tripura in Money Appeal No. 01 of 2008, whereunder the learned Additional District Judge reversed the judgment and decree of dismissal dated 12.10.2007 passed by the learned Civil Judge, Senior Division, Dharmanagar, North Tripura in Money Suit No. 01 of 2007 and thereby decreed the suit by allowing the appeal and granted compensation of Rs. 1,25,000/ - with 7% interest thereon from the date of filing of the suit i.e. 02.04.2007.

(2.) THE second appeal has been admitted for hearing on the following substantial question of law : -

(3.) THE respondent as plaintiff (hereinafter mentioned as 'plaintiff') instituted Money Suit No. 01 of 2007 against the appellants arraying them as defendants (hereinafter mentioned as 'defendants') seeking a decree for granting compensation of an amount of Rs. 3,00,000/ - for the death of her son, Sukanta Sengupta(12 years), who was electrocuted on 09.06.2006 at about 12/12 -30 pm in her residential quarters in the premises of defendant No. 1.