M.P. Poorva Kshetra Vidyut Vitran ... vs Tejilal Barman
2023 Latest Caselaw 11370 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         FA No. 112 of 2012
                            (M.P. POORVA KSHETRA VIDYUT VITRAN CO.LTD. AND OTHERS Vs TEJILAL BARMAN AND OTHERS)

                           Dated : 20-07-2023
                                 Shri Mukesh Agrawal- counsel for the appellant.

                                 Shri Ajay Mishra- counsel for the respondent.

Shri Sheshmani Mishra-Panel Lawyer for the State.

Learned counsel for the appellant prays for time to argue the matter. Learned counsel for the respondent states that two appeals have been

filed arising out of common judgment dated 30.7.2011 passed by the trial Court, Katni and prays that this appeal be listed alongwith F.A.No.115/2012.

From perusal of judgment passed by the trial Court it is seen that it has awarded compensation to the plaintiff on account of death of deceased due to electrocution. Hence, there is an element of mediation. Parties may explore possibility of mediation and on seeking instructions from the respective parties apprise this Court in this regard on the next date of hearing.

List in the week commencing 07.8.2023.

(AVANINDRA KUMAR SINGH) JUDGE

RM

Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 20-07-2023 19:13:38