K P NAIR Vs. DEVI W/O DAMODHARAN

JUDGEMENT

(1.) Parties are referred to as they are shown in the memorandum of appeal.

(2.) A person by name Damodharan died in a road accident. The accident was on 5.10.2007. Damodharan was a pedestrian. He was knocked down by a motorbike. It was driven by the 5th respondent and owned by the appellant. The vehicle was insured with the 6th respondent. The deceased was survived by respondents 1 to 4 and 7. The above are admitted facts.

(3.) Heard Sri.H.Sivaraman, the learned counsel for the appellant and Sri.P.M.M.Najeeb Khan, the learned counsel for the 6th respondent.