BHUPINDER MEHTA Vs. PURSHOTTAM

JUDGEMENT

(1.) CM. APPL.20671/2012 (Delay)

(2.) In the absence of any Appeal by the driver, owner or the Insurer, the finding on negligence has attained finality between the parties.

(3.) Immediately after the accident, the Appellant was removed to Safdarjung Hospital with compound fracture of left femur. In order to save Appellant's life amputation of left leg above knee was done on 13.06.2009. The Appellant was discharged from the hospital on 28.06.2009 with advice to attend Ortho OPD on 03.7.2009. The Appellant attended OPD on several dates including 03.07.2009, 17.07.2009 and 04.09.2009. On 04.09.2009, the Appellant was required to get a regular dressing with Neosporin. On 04.09.2009, he (the Appellant) was referred to rehabilitation department for some exercise and physiotherapy.