VIRENDRA KUMAR MATHUR, J. - (1.) This S.B. Civil First Appeal under section 96 of the Code of Civil Procedure has been filed against the judgment and decree dated 27.01.2016 passed by the learned Additional District Judge, Merta in Civil original Suit No. 156/2015 (18/2009) (19/2009).
(2.) Briefly stated, a suit for compensation under Fatal Accidents Act, 1855 was filed by the appellants-plaintiffs against the respondents-defendants claiming compensation for a sum of Rs. 50 lakhs. It was stated that son of the appellant Ram Karan died due to an electric shock and faulty low-levelled 11 K.V. Electric Lines placed/fixed over the agricultural field where the deceased Harendra (appellant's son) was looking after his corps. It was also stated that if the 11 K.V. Electric Lines were not affixed at such a low-level, i.e. close to the level of the ground, his son would not have died and as a result, the respondent AVVNL was at fault on all counts and it was liable to compensate the appellants plaintiffs for the irreparable loss occurred.
(3.) The respondents-defendants submitted their written statement and denied the facts.;