GEB AND ORS Vs. RAMILABEN JIGNESHKUMAR RAJGOR

JUDGEMENT

(1.) THOUGH served, nobody appears for the appellant.

(2.) THE appellant, GEB challenges the decree of compensation passed by Civil Judge Senior Division of Kachchh Bhuj, in Special Civil Suit No.87 of 1998.

(3.) IT appears that in the present case, the incident had occurred on 17.08.1998. One Jigneshkumar Veljibhai Rajgor for the purpose of doing repairing work for disc connection at Lotus Colony had climbed on electric pole and while so he came into contact with electric wire and he got electrocuted and consequently died. The wife of the deceased had filed Special Civil Suit No.87 of 1998 against the present appellant seeking compensation of Rs.5,00,000/.