MAHESHWARI Vs. RAMACHANDRAN

JUDGEMENT

(1.) Leave granted.

(2.) The deceased Ilangovan, used to run a vegetable shop and had also been selling beverages and he was 44 years old, when he, unfortunately, met with an accident, while travelling in a Mahindra van bearing Registration No.TN­49/AB 0280 and due to severe head injury, he died on 28­05­2015.

(3.) The appellants are the wife and two minor children of the deceased viz. Ilangoan.