SMT. SUNANDAMMA AND SRI. KIRAN Vs. ASST. EXECUTIVE ENGINEER (ELECTRICAL) SRIRANGAPATNA SUB-DIV II AND THE EXECUTIVE ENGINEER PANDAVAPURA DIVISION

JUDGEMENT

(1.) THE appellants have challenged the judgment and decree passed by the appellate Court in the appeal filed by the respondents and reducing the compensation awarded by the trial Court. The facts relevant for the purpose of these appeals are as under:

(2.) IN the other suit the plaintiff was aged approximately about 10 years at the time of accident and the parents had to incur medical expense. He suffered permanent disability to an extent of 60% and he was vegetable vendor at that time and earning Rs. 500/ - per month. Due to disability he was not able to earn his livelihood and hence claimed compensation of Rs. 2,00,000/ - with interest and costs.

(3.) ON the basis of these pleadings the trial Court framed issues in both the suits and permitted the parties to lead their evidence.