PREMSUKH TALKIES Vs. HARIKISHAN

JUDGEMENT

(1.) THE appellants/defendants have filed the appeal under Section 96 of the Code of Civil Procedure against the judgment and decree dated 12.2.1997 passed by learned Second Additional District Judge, Indore, in Civil Suit No. 162-B/1988, whereby the claim for damages of Rs, 30,000/- with interest @ 12% per annum was awarded to the respondent/plaintiff.

(2.) THE admitted facts of the case are that Premsukh Talkies at Indore is being run by registered firm defendant No. 1 and defendant Nos. 2 to 4 are its partners.

(3.) THE case of the defendants is that the accident has not taken place on account of negligence or fault in the maintenance of the electric cables in the cinema hall. It is alleged that the defendants have taken all the precautions and current of only 12 volts was flowing from the wire which is not capable of causing the shock and the injury.