KODAMTHURUTH PANCHAYATH Vs. PRASANNA AND ORS

JUDGEMENT

(1.) The defendants are the appellants. Parties are referred in the plaint.

(2.) The suit is filed for realisation of damages.

(3.) The plaintiff alleged that on 15.4.88, while she was walking through a bridge constructed by the first defendant Panchayat, the bridge collapsed and she fell down into the river. She sustained fracture to both of her legs. She became unconscious and was taken to Medical College Hospital, Alappuzha where she was treated as an inpatient till 30.4.88. She continued her treatment and sustained heavy loss. The total amount she claimed was Rs.1,48,000/-.