RADHAMANIAMMA Vs. B. SHYAMKUMAR 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 claimants that, deceased was aged about 23 years, hale and healthy prior to the accident and was working as JCB Operator and earning Rs. 8,000/ - per month. Due to his untimely death, claimants who were completely depending upon his earnings have lost their son, who was their future hopes and security, apart from mental shock and agony.