Ray, J. - (1.) This is an appeal by the plaintiff from a decree which awarded a compensation Rs. 25,000/- to her for the loss of her son's life caused by the negligence of the respondent. There is no cross appeal and the issue of negligence is no longer open. A live wire belonging to the respondents was touched by the appellant's son when he was playing football on the ground outside the local hospital, and he was electrocuted immediately.
(2.) The mother came to the ground and found her son standing and holding the wire, by then dead.The Headmaster of the school deposed that he knew the deceased Pankaj Ganguly who was a student of Saktinagar High School and for whose death a condolence meeting was held the day after his death.
(3.) The decree is challenged as having awarded too low an amount of compensation.;