ROSHAN SINGH AND OTHERS Vs. HARPAL SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the appellantsdefendants against the judgment and decree dated 18.12.2012 passed by the learned Additional District Judge, Barnala, whereby the appeal filed by them against the judgment and decree dated 11.06.2012 passed by the learned Additional Civil Judge (Senior Division), Barnala has been dismissed.

(2.) For the sake of convenience, the status of the parties shall be mentioned as per their status in the original suit.

(3.) Plaintiff-Respondent Harpal Singh filed a suit for recovery of an amount of Rs.2,00,000/- on account of damages on the allegations that on 04.02.2001 at about 01:00 pm, the appellants caused him injuries with their respective weapons. FIR No.32 dated 05.02.2001 under sections 307/324/323/34 IPC was registered against the appellantsdefendants and they faced the trial. The plaintiff-respondent was shifted to DMC Hospital, Ludhiana. He incurred the expenses to the tune of Rs.2,00,000/-. He remained confined to bed for about one year and was unable to do his work during that period and suffered the loss of earning to the tune of Rs.20,000/-. He also suffered the pain and agony to the extent of Rs.20,000/-. He also spent Rs.30,000/- on diet etc. Hence the suit for grant of compensation/damages to the tune of Rs.2,00,000/-.