PALLAVI Vs. MALLAMMA

JUDGEMENT

(1.) Though the matter is listed for admission with the consent of the learned counsel for the parties, matter is taken up for final disposal.

(2.) Heard Miss.Sowbhagya Vakkund for Sri.Y.Laxmikanth Reddy and Sri.M.K.Soudhagar for respondent No.2.

(3.) Claimants are the parents and siblings of the minor girl by name Roopa who was aged 10 years who lost her life in a road traffic accident that occurred on 27/8/2010 at about 2.30 p.m. The unfortunate incident occurred when she has been to petty shop to procure some household articles and was returning to the house. Accident occurred on account of the rash and negligent driving of the driver of the tractor bearing No.KA-34/T- 9155. As a result, minor girl has sustained grievous injuries. Injured minor girl was shifted to primary health Center, Kurugod. Despite best treatment, she succumbed to the injuries. Her parents and sisters are the claimants who laid a claim for awarding suitable compensation.