KARNATAKA STATE ELECTRICITY BOARD Vs. G N SESHADRI

JUDGEMENT

(1.) This appeal by the Opposite Party is directed against the order dated 23.7.1992 passed by the District Forum, Bangalore, in complaint No.1686/91 allowing the complaint of the complainant in part. The facts, briefly stated, are as follows: 1. The complainant, a resident at No.616,13th Cross, 14th Main, II Phase, J. P. Nagar, Bangalore, made a complaint alleging that atabout l.30pm 10.6.91, the Neutral Power Line, in front of his house snapped and in consequence of which his V. C. R. and Sound System got damaged causing loss to him. He claimed Rs.2,000/- towards cost of repairs and compensation.

(2.) The Opposite Party-the appellant K. E. B. filed statement of objections; admitted the fact of snapping of Neutral Power Line in front of the house of the complainant but stated that it was due to the fall of the branch of a coconut tree situated in the compound of the complainant's house and so denied any liability as it was not due to their negligence.

(3.) During enquiry the complainant examined himself as P. W.1 and got Exs. P-l to P-5 marked in evidence. The Opposite Party examined R. W.1 a Lineman and R. W.2 and got Ex. R-l marked.