SYED AFZAL Vs. MANAGER

JUDGEMENT

(1.) This Second Appeal is arising out of the judgment and decree dtd. 20/10/2010 in A.S.No.152 of 2007 on the file of Special Sessions Judge of SC/ST cases-Cum-VII Additional District Judge, Warangal, which is arising out of the judgment and decree dtd. 27/4/2007, passed in O.S.No.1298 of 2003 on the file of Principal Junior Civil Judge, Warangal.

(2.) For the sake of convenience, the parties are referred to as arrayed before the trial Court. The appellant is the plaintiff.

(3.) Initially, the suit is filed by the plaintiff claiming damages of Rs.75,000.00 with interest from the defendants (bank authorities). The case of the plaintiff is that the Branch Manager of the 1st defendant Bank appointed him as an Attender in the month of December, 2000. On 21/12/2000, when he was working, sustained grievous injury to his left index finger, while operating the strong room by the Assistant Manager namely Sri Radha Krishna negligently without any proper caution, for which he took treatment in the hospital as in-patient and got his left index finger operated. It is the further case of the plaintiff that the Branch Manager promised him to pay his medical expenses, as the incident occurred during the course of employment. The plaintiff was paid salary on 18/1/2001 for the month of December. Thereafter, though he worked in the bank from 6/8/2001 to 29/8/2001, without any notice, the defendant No.1 removed him from service. Aggrieved by the same, the plaintiff filed the suit claiming total compensation of Rs.75,000.00 as he incurred amount of Rs.10,000.00 towards medical expenses, an amount of Rs.15,000.00towards pain and suffering and claims an amount of Rs.50,000.00towards permanent disability.