REGENT COMPUTRONICS PVT. LTD.

MINOR VEERAN Appellant

V/S

T.V.KRISHNAMOORTHY Respondents

Referred Judgements :-

RAGHAVAJI SAIT V. ANNAMALAI MUDALI [REFERRED TO]
DONOGHUE V. STEVENSON [REFERRED TO]
BOURHILL V. YOUNG [REFERRED TO]
GLASGOW CORPORATION V. MUIR [REFERRED TO]
FARDON V. HARCOURT-RIVINGTON [REFERRED TO]
GRANT V. SUN SHIPPING CO. LTD. [REFERRED TO]
OVERSEAS TANKSHIP (UK) V. MORTS DOCK AND ENGINEERING CO. [REFERRED TO]
BARON ALDERSON IN BLYTH V. BIRMINGHAM WATERWORKS CO. [REFERRED TO]
LONDON PASSENGER TRANSPORT BOARD V. UPSON [REFERRED TO]
HUGHES V. LORD ADVOCATE [REFERRED TO]
BRITISH TRANSPORT COMMISSION V. GOURLEY [REFERRED TO]
THE HEBRIDEAN COASTS: THE CITRINE V. HERBRIDEEN COAST [REFERRED TO]

JUDGEMENT

(1.) Appeal by plaintiffs.

(2.) The 1st plaintiff, a boy of 6 years sues, through his father and next friend the 2nd plaintiff, for damages for personal injuries sustained on noon, April 29, 1956, when he was knocked down at Alwaye by the 1st defendant's lorry driven by the 2nd defendant. He was taken to the Alwaye Hospital and thence to the Bava Memorial Nursing Home, Ernakulam - he was unconscious even when he was taken to the Nursing Home - where he was treated for 56 days at a cost of Rs. 581 as 4 ps. 6. When at the Nursing Home a senior Doctor of the State Medical Service, Dr. A. K. Menon, was called in for consultation and was paid fee. Claiming Rs. 1000 also as general damages this suit is laid for Rs. 1681 as. 4 p. 6.

(3.) Munsiff Mr. G. Kurien held,

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VEERAN Vs. T V KRISHNAMOORTHY

Referred Judgements :-

JUDGEMENT

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