BEEBI JAN Vs. SIDDAEIQ AHMED BAIG

JUDGEMENT

(1.) THOUGH this matter is posted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) IN brief, the facts of the case are:

(3.) IT is the further case of the appellants that, deceased was aged about 58 years, hale and healthy prior to the accident, running a Provision Stores at Solur and on holidays, he used to teach the Holly Guran at Cholamballi Masjid and offering Namaz on every Sunday and used to earn Rs. 800/ - per day from Provision Stores and Rs. 2,000/ - per month from teaching quran and offering Namaz and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, appellants who were depending on the deceased have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.