- (1.) Leave granted.
(2.) The appellant, who was aged about 11 years at the relevant time, met with an accident while walking on a public road. He suffered severe head injuries and as a result thereof he became mentally retarded and was even unable to attend to his routine day-to-day mundane activities. Unfortunately he also lost his father during the pendency of the matter.
(3.) The vehicle involved in the accident was a scooter owned by the first respondent herein.;