(1.) THE order of the Balasore District Forum directing the appellants to pay to the respondent a sum of rupees two lacs as compensation is the subject matter of challenge in this appeal.
(2.) THE respondent filed the complaint claiming a sum of Rs. 3.5 lacs against the appellants. His case is that he had a dwelling house by the side of Women s College Road of Bhadrak town. It was a thatched house where he along with his family members was staying. An overhead electric line was passing over the thatched roof of the dwelling house. On 18.4.1994 at ahout 3.30 p.m. a sparking from the overhead electric line fell on the dwelling house setting ablaze the entire house. Because of the negligence on the part of the appellant the sparking came out from the overhead electric line resulting in the fire accident. He filed the complaint claiming compensation of Rs. 3.5 lacs.
(3.) THE appellants filed a joint written version denying the allegations. According to them one high tension -cum -low tension line along approx east -west direction in front of the damaged house of the respondnet and another single phase 3 wire line along approx north -south direction by its side were in existence. The so called dwelling house of the respondent was away from the main line and there could have been no sparking and even if there was sparking, it could not have fallen on the dwelling house because it was located at a long distance.