UNION OF INDIA Vs. LALIT KUMAR

JUDGEMENT

(1.) WE are constrained to write a slightly long opinion. The reason is the manner in which the Tribunal has disposed of proceedings out of which impugned order dated November 03, 2012 has been passed. The respondent met with a traumatic accident on February 15, 2010. A PCR van rushed him to Jai Prakash Narayan Apex Trauma Centre, AIIMS at 9.30 P.M. Given primary and emergency treatment, the respondent was rushed immediately to Mata Chanan Devi Hospital, Janakpuri, probably for the reason requisite medical facilities were not available at the Trauma Centre. At Mata Chanan Devi Hospital, Janakpuri, due to non availability of a bed the respondent was rushed to Sir Ganga Ram Hospital, New Delhi where he could not be admitted inasmuch as a bed was not available even at said hospital. The respondent was ultimately taken to B.L. Kapoor Memorial Hospital, Pusa Road where he was admitted at 12:08 hours i.e. mid night. He remained under treatment for a week.

(2.) ON being discharged further treatment was taken by the respondent from RML Hospital.

(3.) NOW , wherefrom a sum of Rs. 40,473/ - was claimed is not known and regretfully learned counsel who drafted the original application is unable to explain the same to us. As we understand from the claim petition before the Tribunal, bill in sum of Rs. 41,447/ - being cleared only in sum of Rs. 19,274/ -; which amount was paid, the claim made was for the balance amount i.e. Rs. 22,173/ -.