RAJAMMA Vs. STAR LOGISTICS

JUDGEMENT

(1.) Though this matter is posted today for further 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 19 years, hale and healthy prior to the accident, working as Mason and Real Estate Agent and earning Rs. 22,000/- per month. Due to his untimely death, appellants who were completely depending upon the deceased have suffered financial loss as they have lost their earning member apart from mental shock and agony.