RAJASTHAN STATE ELECTRICTY BOARD Vs. MAHADEV MEENA

JUDGEMENT

(1.) BOTH the aforesaid appeals are being decided by this common judgment as in both of them, common questions of law and facts are involved and they have been preferred against the same order dated 16.7.1998 passed by the learned District Forum, Jaipur -II, Jaipur in Case No. 365/1996. Appeal No. 1496/1998 Chairman, Raj. State Electricity Board and Ors. v. Mahadev Meena

(2.) THIS appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act of 1986") has been filed by the appellants against the order dated 16.7.1998 passed by the learned District Forum, Jaipur -II, Jaipur by which the complaint filed by the complainant -respondent under Section 12 of the Act of 1986 was allowed in the manner that the appellants were directed to pay to the complainant -respondent a sum of Rs. 50,000 as compensation for death of his wife and Rs. 1,000 as cost of litigation.

(3.) THE necessary facts giving rise to this appeal are as follows :