CHAIRMAN, RAJASTHAN VIDYUT PRASARAN NIGAM LTD. Vs. MUKHTYAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree Dt. 13.8.2012 passed by the Additional District Judge, Phalodi, whereby the suit filed by the plaintiff -respondent was decreed and the appellant has been directed to pay compensation to the tune of Rs. 1,00,000/ - alongwith interest @ 6% p.a. from the date of decree. The suit was filed by the plaintiff under the provisions of Fatal Accidents Act, 1855 ('the Act') seeking compensation for death of his buffalo on account of electrocution.

(2.) NO written statement was filed by the defendants -appellants and no evidence was led.

(3.) AFTER hearing the parties, the trial Court came to the conclusion that the buffalo died on account of electrocution which happened on account of negligence on part of the defendants and assessed the damages at Rs. 1,00,000/ - and awarded interest as noticed here -in -before.