INDRA KANNYA TRIPURA Vs. CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) This is an appeal by the plaintiff from the judgment and order dtd. 18/7/2014 delivered in Money Suit No. 28 of 2012 by the Civil Judge, Senior Division, Court No-2, West Tripura, Agartala.

(2.) By the said judgment dtd. 18/7/2014, it has been held by the trial Court that the plaintiff has failed to discharge his burden of proving the pleading. In short, the plaintiff has failed to prove that the death occurred to one Ashwin Mani Noatia was on account of electrocution for negligence on the part of the defendant-respondents. Apparent it is, on the face of the record, that the suit was instituted under Sec. 1A of the Fatal Accidents Act, 1855.

(3.) Based on the pleadings, the following issues were framed:-