C. ANJANEYALU Vs. OBALAMMA

JUDGEMENT

(1.) These four appeals are arising out of the common judgment dated 21.3.2007 passed on the file of the Additional Motor Accident Claims Tribunal, Davanagere.

(2.) Facts leading to these four appeals are similar and are as under:

(3.) The aforesaid claim petitions were filed by Smt.Obalamma on the ground that, in the accident dated 18.02.2002 which was caused near un-manned railway crossing while her son Hanumanthappa driving motor cycle No.CRU 5215 has resulted in loss of sole breadwinner of her family. Also on the ground that in the said accident. she has lost her daughter-in-law and grand daughter, minor child Kavitha.