PRABHU SAO Vs. SMT. RAMPATI DEVI AND ANR.
LAWS(JHAR)-2002-8-127
HIGH COURT OF JHARKHAND
Decided on August 03,2002

Prabhu Sao Appellant
VERSUS
Smt. Rampati Devi And Anr. Respondents

JUDGEMENT

- (1.) Lavkush Prasad (Sao), son of Ram Chandra Sao was born on 2.1.1970 and was a student of Class -X. On 1.1.1988, while he was coining along with Shambhu Prasad after taking bath in river Longa with a bicycle, an International tractor (BRZ -1330) dashed him near Hanho turning, as a result of which he sustained serious injuries and died and the bicycle was also damaged.
(2.) The said tractor belonged to Prabhu Sao, appellant herein and at the time of accident it was being driven by the driver Mahendra Prasad.
(3.) Parents of the deceased filed claim application under the provisions of Motor Vehicles Act, 1939, for compensation. Ram Chandra Sao, father of the deceased died during pendency of the claim case and his name was deleted.;


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