GOVERDHAN BARDHAR,J. - (1.) This Civil First Appeal has been filed under section 96 of CPC against the judgment and decree dated 10.09.2001 passed by the District Judge, Jhunjhunu in Civil Suit (Fatal Accident) No. 40/97 whereby decree of Rs. 3,60,600/- has been passed in in favour of plaintiff claimants along with interest @ 9% p.a.
(2.) The brief facts of the case are that the plaintiffs-respondents filed a suit under Fatal Accident Act stating therein that late Shri Makkhan Lal aged 37 years, on 23.06.96 in the morning at 5.00 a.m., went to his field to bring a spade, where a current wire of L.T. line was lying in the field, Makhkhanlal came in touch with the live wire and due to electric current, Makkhanlal died on the spot. A report to this effect was also lodged at the police station Nawalgarh. Post mortem of late Shri Makkhan Lal was got conducted. The claimants filed the suit claiming a sum of Rs. 27,01,000/- as compensation.
(3.) On the basis of the pleadings of the parties, the learned trial court framed as many as 4 issues and recorded the evidence. After recording of evidence of the parties, decree in favour of claimants-respondent has been passed as stated above.;