H.M. MANJUNATH Vs. H. MANJAPPA

JUDGEMENT

(1.) FOR the sake of convenience, the parties in this order are referred to according to their position in the complaint filed before the District Forum.

(2.) APPEAL No. 1230/2007 is by opposite party No. 1 (for short, " O.P. 1") and Appeal No. 1241/2007 is by O.Ps. 2 to 4 challenging the Order dated 9.5.2007 passed by the District Consumer Forum, Davanagere, in Complaint No. 302/2006, by which the District Forum has allowed the complaint of the complainants in part.

(3.) THE case of the complainants is that their son by name Dhananjaya suffered electric shock while he was attempting to fix cable wire to Television and, consequently, he died on the way to Hospital. Thereafter, the complainants filed the complaint before the District Forum alleging "Deficiency in Service" both against the Cable Operator and the Bangalore Electricity Supply Company (for short, BESCOM"). According to the complainants, since the cable wire was drawn along with electric wire, the electric wire came in contact with the cable wire and allowed electricity to pass through the cable wire and this took away the life of the son of the complainants while he was attempting to fix the cable wire to the Television in their house. The complainants have produced evidence before the District Forum to show that the cable wire was drawn on the electricity pole along with electric wire.