AJMER VIDYUT VITRAN NIGAM LTD. Vs. SOHANI

JUDGEMENT

(1.) The present appeal has been preferred by Ajmer Vidhyut Vitran Nigam Ltd. against the judgment and decree dtd. 24/8/2022 passed by the Additional District Judge, Kuchaman City (hereinafter referred to as 'the trial court') in Fatal Accident (CIVIL) Case No. 133/2021 whereby suit of the claimants-respondents for compensation under the Indian Fatal Accident Act, 1855 (for short 'the Act') has been partly decreed and an amount of Rs.4,70,000.00 along with interest @ 5.50% per annum has been awarded as compensation.

(2.) A suit was preferred by the claimants-respondents with the following submissions:

(3.) The case of the appellants-defendants was as under: