TRIPURA STATE ELECTRICITY CORPORATION LIMITED Vs. RITA KALAI

JUDGEMENT

(1.) Heard Ms. S. Debgupta, learned counsel appearing for the defendant-appellants as well as Mr. T.D. Majumder, learned counsel appearing for the plaintiff-respondents.

(2.) By means of this appeal filed under Section 96 of the CPC, Tripura State Electricity Corporation Limited and its officers have challenged the judgment and decree dated 14.09.2017 delivered in Money Suit No.30 of 2014 by the Civil Judge (Senior Division), Court No.3, West Tripura, Agartala.

(3.) The respondents instituted the suit being the dependents of the deceased namely Jiban Kalai who died out of electrocution on 19.04.2014. The suit was instituted under Section 1-A of the Fatal Accident Act, 1939 claiming the damages that the respondents herein had suffered for death of Jiban Kalai as stated.