KOTHAPALLI VASENTHA Vs. VARAN TRANSPORT COMPANY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is a self-employed house-wife and claims to be earning a sum of Rs.7,000.00 per month when she met with an accident due to rash and negligent driving of the driver of the lorry owned by respondent No.1 and insured with respondent No.2 on 21/7/1998.

(3.) In the said accident, the husband of the appellant passed away while the appellant suffered injuries of fracture of both legs, injury to the head with 20 stitches and to the other parts of the body.