RATHNAMMA AND ORS Vs. MAHADVESWAMY AND ORS

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 on record.

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

(3.) It is the further case of the appellants that, deceased was aged about 55 years, hale and healthy prior to the accident and an agriculturist by profession, owning lands and earning Rs. 25,000/- per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, wife has lost her husband and children are deprived the love and affection, guidance and security of their father and also they suffered financial loss as they have lost their bread earner, apart from mental shock and agony.