GEB BARODA Vs. GANGARAM JAGABHAI SOLANKI DECD

JUDGEMENT

(1.) Admit.

(2.) Service of the notice is waived by learned advocate Shri Bhargav D. Karia, while appearing for the Caveators. Upon the joint request and on the facts and in the circumstances of the case, this appeal is taken up for final disposal today itself.

(3.) In this appeal under sec.96 of the Code of Civil Procedure, 1908, the appellants have challenged the judgment and decree dated 31.3.1999 recorded in Special Civil Suit No.28 of 1997 by the learned Civil Judge (Senior Division), Rajkot, whereby the mother of deceased, original plaintiff no.2, Nanuben Jagabhai Solanki, came to be awarded an amount of Rs.1,89,000/with interest at the rate of 12 per cent on account of death by electrocution of her son, Gangaram.