PARAMESWAR SAHU Vs. RUPESWARI SAHU

JUDGEMENT

(1.) Since both these Appeals as at Item No.I and II arise out of the judgment and decree passed by the learned Additional District Judge (F.T.C.), Bolangir in Money Suit No.2/21 of 2002-03, those had been heard together for their disposal by this common judgment to be followed by the decree.

(2.) The Appellants in the Appeal under Item No.I are the Defendant Nos.3 and 4 in the suit whereas Respondent Nos.1 to 5 are the Plaintiffs and Respondent Nos.6 and 7 had been arraigned as Defendant Nos.1 and 2 before the Trial Court. The Appellants in the Appeal Under Item No.II are the Defendant Nos.1 and 2 whereas the Respondents No.1 to 5 are the Plaintiffs and Respondent Nos.6 and 7 had been arraigned as the Defendant Nos.3 and 4 in the suit. The parties hereinafter for the sake of convenience and avoid confusion in brining clarity have been referred to as per their placement in the suit before the Trial Court.

(3.) Plaintiffs have filed the suit claiming compensation of Rs.5,75,000.00 from the Defendants for the death of Balgopal Sahu by electrocution alleging that it was on account of negligence on the part of the Defendants in maintaining the electric connections and supply of electricity in the area where the unfortunate incident took place.