HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. Vs. KAMLA

JUDGEMENT

(1.) Respondent's civil suit instituted in forma pauris for recovery of Rs.14.00 lacs as damages/compensation, due to death of her son Jagdeep on 9/9/2009 consequent to electrocution, was decreed by the learned Trial Court on 7/10/2014 with interest @ 6% per annum from the date of filing of the of the suit till realization of the decretal amount. First appeal preferred by the appellant- Himachal Pradesh State Electricity Board Ltd. (the 'Board' in short) was dismissed on 1/10/2015. This is appellant's Regular Second Appeal.

(2.) Facts

(3.) This appeal was admitted on 26/4/2016 on the following substantial question of law: -