GOWRAMMA W/O. LATE T.M. CHANDRASHEKAR Vs. THE MANAGING DIRECTOR, KSRTC, P. LINGAPPA AND THE NEW INDIA ASSURANCE CO. LTD. REP. BY DIVISIONAL MANAGER

JUDGEMENT

(1.) ADMIT .

(2.) THOUGH , this matter is in (sic) a list, it is taken up for final disposal with consent of learned Counsel for both parties.

(3.) THE brief facts of the case are: The appellant is none other than the mother of the deceased T.C. Manjunath, who died in the road traffic accident that occurred on 04.06.1999 at about 505 p.m. when the deceased was proceeding in a car bearing registration No. CAO/8163 from Chikkaballapur towards Bagepalli near Harobande gate at that time a KSRTC bus came from the opposite direction in a rash and negligent manner and dashed against the car. On account of the said accident the deceased sustained grievous injuries and he succumbed to the same on the spot. He was hale and healthy prior to the accident. He was the only bread manner in the family On account of the premature death of deceased, the appellant has lost her livelihood It is the further case of the appellant that at the time of accident her son was aged about 20 years and he was earning an income of Rs. 2,500/ per month.