- (1.) Delay in making good deficiency in court fee is condoned.
(2.) The defendants Haryana State Electricity Board and another having concurrently lost before the two courts below have approached this Court through the present Regular Second Appeal. A suit for recovery of Rs.3,00,000/- was filed by the plaintiffs claiming that Nand Lal had died on August 22, 1997, having come in contact with a live wire which was lying on the floor opposite House No.4, PWD Camp Chowk. It was claimed that Nand Lal was getting a salary of Rs.700/- per month from a Piao and was plying rickshaw from which he was earning Rs.2,000/- per month.
(3.) The plaintiffs claimed damages on account of death of aforesaid Nand Lal.;