RADHAMMA AND ORS. Vs. SHAIK BABU 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 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 61 years, hale and healthy prior to the accident, he was a retired government employee and agriculturist by profession growing commercial crops and earning Rs. 40,000/ - 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, children are deprived of the love and affection, guidance and security of their father and suffered financial loss as they have lost their bread earner, apart from mental shock and agony.