JAI SHANKAR PRASAD Vs. BHUPINDER SINGH

JUDGEMENT

(1.) This complaint was initially instituted in the Punjab State Consumer Disputes Redressal Commission, Chandigarh and subsequently it was transferred to this Commission by the Hon'ble National Commission.

(2.) Briefly stated the facts are that Rajni Kant complainant No.2 aged about 12 years is the son of complainant No.1 Jai Shankar Prasad. Complainant No.1 is in Government job in Bihar. His brother was employed as Seargent at Air Force Station, Halwara, Ludhiana. Complainant No.2 was residing with his uncle, Uma Shankar Prasad and was studying in a school.

(3.) It was next averred that on 12.8.2000, complainant No.2 was going on his bicycle towards the market when he met with an accident due to negligence of a scooterist. As a result of accident, complainant fell down on the road and suffered femur (left thigh bone) fracture. He was immediately taken to the hospital of OP by his uncle Uma Shankar Prasad who operated him and a nail was inserted in his leg from hip joint upto knee joint and he remained admitted there for about two weeks.