KULWANT SINGH AND ANOTHER Vs. SMT. RAM PYARI

JUDGEMENT

(1.) THIS is a regular second appeal brought by the defendants against the judgments and decrees dated 19.3.2012 passed by learned Civil Judge [Senior Division], Ambala City and dated 22.4.2013 passed by learned Additional District Judge, Ambala. Ram Pyari, the respondent is the plaintiff in this case who had filed a suit for recovery of Rs. 1,00,000/ - as compensation against the appellants for the grievous injuries caused to her by them. She had claimed that on 2.6.2005, defendant No. 1 gave a blow with a spade [KASSI] on the head of the plaintiff while defendant No. 2 gave another blow with a spade on the right side of her lower abdomen which caused grievous injuries to her. She was taken to Monga Hospital, Mahesh Nagar, Ambala Cantt and was treated by the doctor there for 20 days.

(2.) THEREAFTER also, she remained under treatment as an outdoor patient and got treatment from Monga Hospital. She has claimed that she has suffered badly on account of the injuries and has suffered permanent disability. She has claimed that a sum of Rs. 1,00,000/ - was spent on her treatment. She has also stated that FIR No. 136 dated 2.6.2005 was registered against the defendants at Police Station Mullana and they have been held guilty by the court of learned Additional Sessions Judge, Ambala.

(3.) ON the pleadings of the parties, following issues were framed by learned trial court.