Kanwaljit Singh Ahluwalia, J. - (1.) The present first appeal has been filed by Kumari Kani to assail the judgment dated 26.5.1995, rendered by the court of District Judge, District Jaipur, whereby the suit filed by the appellant -plaintiff Kumari Kani was dismissed on the ground that she has failed to prove rash and negligent act on the part of the respondent -defendants.
(2.) In the suit, the appellant -plaintiff had prayed for grant of compensation of Rs. 65,000/ -.
(3.) The present appeal has been filed by the appellant -plaintiff in his capacity as indigent person. The application filed by the appellant -plaintiff to pursue this appeal as indigent person was accepted on 1.5.2006 by the co -ordinate Bench.;