JAJBIR SINGH SANDHU Vs. DHARAM SINGH

JUDGEMENT

(1.) THIS order will dispose of three appeals, namely, First Appeal No.390 of 2005 (Dr. Jajbir Singh Sandhu v. Dharam Singh and others), First Appeal No.471 of 2005 (Punjab Health Systems Corporation v. Dharam Singh and others) and First Appeal No.563 of 2005 (Dharam Singh v. Punjab Health Systems Corporation and others) as all these appeals are directed against the same impugned order dated 3.2.2005 passed by the District Consumer Disputes Redressal Forum, Ferozepur (in short "District Forum"). Facts are taken from First Appeal No.390 of 2005 and the parties would be referred by their status in this appeal.

(2.) THIS is an unfortunate case where the right leg of Dharam Singh respondent No.1 (appellant in First Appeal No.563 of 2005) (in short "the patient")was amputated but this is also one of the rarest cases where the patient has tried to make money for the amputation of his leg by misusing the law.

(3.) IT was pleaded by the patient that he was travelling on a cycle on 2.10.2003 along with his other co -workers. He came out of the premises of Ferozepur Food Private Limited Company and was going to his village Basti Khalil Wali, Dhakhli Malwal Qadim, Tehsil and District Ferozepur. The tractor bearing registration certificate No.PCE -4197 came on the scene which was being driven by its driver rashly and negligently and he struck his tractor against the patient. As a result the patient was injured. He was got admitted by the tractor driver in Aarti Hospital, Ferozepur. However the tractor (somewhere the patient has mentioned truck in the complaint) owner did not follow and the patient was taken on 3.10.2003 at 9.00 A.M. in the Emergency Ward of Civil Hospital, Ferozepur for medico legal examination. He was admitted in the Civil Hospital, Ferozepur. Necessary information was given to the police and a case was registered against Piara Singh tractor driver.