Bangalore District Court
Smt. Bharathi.N vs Kishore Kumar.G on 27 June, 2018
IN THE COURT OF THE IX ADDL. SMALL CAUSES AND ADDL.
MACT., BANGALORE, (SCCH-7)
Dated this the 27th Day of June 2018
PRESENT: SMT. SUJATHA, S. B. COM., LL.B.,
IX Addl. Small Causes Judge & XXXIV ACMM,
Court of Small Causes,
Member, MACT-7, Bangalore.
M.V.C. NO. 4848/2017
PETITIONER:
Smt. Bharathi.N.,
W/o Sri. Mahadev,
Aged about 45 years,
No.22/38, 11th Cross,
Bovipalya,
Mahalakshmipuram,
Bengaluru - 560 086.
(By Sri. K.M. Mallesh, Adv.)
-VS-
RESPONDENTS:
1. Kishore Kumar.G,
S/o Govindaiah. B.K.,
No.99, 1st Main Road,
4th Cross, Lakshminagar,
Basaveshwaranagara,
Bangalore - 560 079.
(Owner of the Hyundai I 20 Car bearing registration No.KA-02-MM-
2248)
2 M.V.C.No.4848/2017
SCCH-7
2. The Manager,
The Bharti Axa General Insurance Company Ltd.,
1st Floor, Ferms Icon,
Survey No.28, Doddanekuni,
Bangalore - 560 037.
(Policy No.6300511 valid from 09.02.2017 to 08.02.2017)
(R1 Exparte)
(R2 By Sri. A.N. Hegade, Adv.,)
JUDGMENT
1. This petition is filed under Section 166 of I.M.V. Act.
2. The Brief facts of the petitioner's case is that: on 23.06.2017 at about 7-30 p.m., when she was putting rangoli in front of her house, the driver of Hyndai I 20 Car bearing registration No.KA-02-MM-2248 drove the same in high speed, rash and negligent manner and dashed against her and due to impact she fell down and the Car dragged her to a certain distance and due to impact she sustain grievous blood injuries such as Abrasion over right temple, abrasion over right cheek, abrasion over left medial malleolus, abrasion over front of right knee, grazed abrasion over right scapular region, laceration over right fifth toe, swelling and tenderness over right knee, swelling and tenderness over left foot, laceration over posterior aspect of right shoulder joint and sustained 4 fractures as such dislocation of right shoulder, fracture shaft of the proximal phalanx of the little toe, subluxation of knee joint, fracture of left first metacarpal. Petitioner stated that immediately after the accident she was shifted to Chord Road Hospital Pvt. Ltd,. Basaveshwaranagara, wheiren she 3 M.V.C.No.4848/2017 SCCH-7 has taken treatment as an inpatient from 23.06.2017 to 01.07.2017 and during that period, debridement, MUA right shoulder, MUA right knee, EUA, wound debridement and closure of laceration, below elbow cast of left hand done were under GA on 23.06.2017 and right knee bridge fixator stabilization were done under SA on 29.06.2017 and thereafter she was discharged with an advice to take regular checkup. Petitioner stated that as advised by the Doctor again on 30.07.2017 she was admitted to the Hospital and she was discharged on 31.07.2017 and during that period her right shoulder was operated and thereafter she was discharged with a advice for follow-up treatment for ligament re-construction surgery. Petitioner stated that she has spent more than Rupees 8,00,000/- towards medical expenses and she also spent Rupees 2,50,000/- towards medical and nourishment expanses and she is continuously undergoing physiotherapy and in this regard, she has spent Rupees 75,000/- and the Doctors are also visiting her house and she has spent Rupees 1,00,000/- in this regard. Petitioner stated that she is advised to undergo two more operations and for which she requires atleast Rupees 3,25,000/- for ligament reconstruction and Rupees 2,50,000/- for reunion of muscles. Petitioner stated that she was hale and healthy prior to the accident and she was doing Saries and dress materials business and earning income of Rupees 30,000/- p.m. and after the accident she is not able to lead a normal life as earlier and unable to attend her personal works. Petitioner stated that the accident occurred due to rash and negligent act of driver of Hyndai I 20 Car bearing registration No.KA-02-MM-2248 and in this 4 M.V.C.No.4848/2017 SCCH-7 connection the jurisdictional Vijayanagar Traffic Police have registered a case in their Crime No.284/2017 punishable under Section 134 (A & B) of IMV Act and Section 279 and 337 of IPC. Petitioner stated that the Respondents No.1 and 2 being the owner and insurer of the offending vehicle are jointly and severally liable to pay compensation to her. Under these circumstances, the Petitioner prayed to allow the petition.
3. In pursuance of service of Notice, Respondent No.2 appeared before the court through their Counsel and filed objection statement and the Respondent No.1 not appeared before the Court, hence he was placed exparte.
4. In the objection statement, Respondent No.2 stated that and Car bearing registration No.KA-02-MM-2248 was duly insured with it and the same is valid on the date of accident. Respondent No.2 stated that without prejudice to the above contention that the alleged accident has occurred only due to the negligence of the Petitioner who was putting Rangoli in front of her house and she is not taking precaution of putting Rangoli and she is doing that in the road and not in side of the road and the negligence is caused to the accident and the accident occurred only due to negligence of the Petitioner and not driver of alleged Car, hence the Petitioner also contributing the negligence and causing the accident and the accident happened in the middle of the road. Respondent No.2 stated that since the insured vehicle was said to be driven by a person not possessing valid and effective Driving Licence and there is therefore express breach of 5 M.V.C.No.4848/2017 SCCH-7 drivers's clause absolving the insurer from any liability. Respondent No.2 denied the age, avocation and income of Petitioner. Further Respondent No.2 stated that the owner of vehicle has not complied section 134 (C) of MV act. Respondent No.2 denied the alleged injuries sustained by the Petitioner, treatment taken by her, period of treatment and medical expenses. Respondent No.2 stated that the compensation claimed by the Petitioner is highly excessive, arbitrary and fancy. Respondent No.2 stated that it may be permitted to avail all the grounds contemplated under Section 170(b) of Motor Vehicle Act. Under the circumstances Respondent No.2 prayed to dismiss the petition.
5. On the basis of the above pleadings, my predecessor-in-office have framed the following:
[ ISSUES
1. Whether the Petitioner proves the accident occurred due to rash and negligent driving of the I 20 Car bearing registration No.KA-02-MM-2248 by its driver and in the said accident, he sustained injuries?
2. Whether the Petitioner is entitled for compensation?
If so, how much and from whom?
3. What Order?
6. In order to prove the case, the Petitioner got examined herself as P.W.1 and got marked 20 documents as per Ex.P1 to P19 and Ex.P.26. One witness by name Shiva Kumar.H.R., Medical Record Officer got examined as P.W.2 and got marked 3 documents as per Ex.P.20 to Ex.P.22. Dr.Hemanth Kumar Reddy got examined as 6 M.V.C.No.4848/2017 SCCH-7 P.W.3 and got marked 3 documents as per Ex.P23 to Ex.P.25. The Respondent No.2 has not adduced any evidence.
7. Heard the arguments.
8. My findings on the above said issues are as under:
Issue No. 1: In the Affirmative.
Issue No. 2: Partly in the Affirmative.
Issue No. 3: As per final order
for the following:
REASONS
9. Issue No. 1 : P.W.1 deposed that, on 23.06.2017 at about 7- 30 p.m., when she was putting rangoli in front of her house, the driver of Hyndai I 20 Car bearing registration No.KA-02-MM-2248 drove the same in high speed, rash and negligent manner and dashed against her and due to impact she fell down and she sustained abrasion over right temple, abrasion over right cheek, abrasion over left medial malleolus, abrasion over front of right knee, grazed abrasion over right scapular region, laceration over right fifth toe, swelling and tenderness over right knee, swelling and tenderness over left foot, laceration over posterior aspect of right shoulder joint and sustained 4 fractures as such dislocation of right shoulder, fracture shaft of the proximal phalanx of the little toe, subluxation of knee joint, fracture of left first metacarpal. P.W.1 stated that immediately after the accident she was shifted to Chord Road Hospital Pvt. Ltd., wherein she has taken treatment as an inpatient from 23.06.2017 to 01.07.2017 and 7 M.V.C.No.4848/2017 SCCH-7 during that period she undergone surgery to right shoulder, left hand and right leg on 23.06.2017 and 29.06.2017 respectively and thereafter she was discharged with an advice to take regular follow- up treatment. P.W.1 stated that as advised by the Doctor again on 30.07.2017 she was admitted to the Hospital and she was discharged on 31.07.2017 and during that period her right shoulder was operated. P.W.1 stated that the said accident occurred due to rash and negligent act of driver of Hyndai I 20 Car bearing registration No.KA-02-MM-2248. On the contrary Respondent No.2 has taken contention that the accident occurred due to negligence of Petitioner herself and she was putting Rangoli in the road and not in the road side and there is contributory negligence on the part of Petitioner.
10. In order to prove her case, P.W.1 has produced Ex.P1- FIR, Ex.P2- Complaint, Ex.P3 Spot Mahazar, Ex.P.4 IMV Report, Ex.P.5 Wound Certificate, Ex.P.6 Discharge Summary, Ex.P.9 Charge Sheet, Ex.P.10 Order Sheet in C.C.No.10801/2017 and Ex.P.12 Discharge Summary. In the cross-examination by the counsel for Respondent No.2 P.W.1 stated that she has seen the Car at about 2 feet distance. She denied the suggestion that she was putting rangoli in the road and not in front of her house, hence the accident occurred due to her negligence. P.W.1 stated that her daughter has lodged complaint about the accident.
11. In this case on going through Ex.P.1 and Ex.P.2 it is noticed that one Priyanka has lodged complaint on 23.06.2017 and based on 8 M.V.C.No.4848/2017 SCCH-7 her complaint the Vijayanagara Traffic Police has registered a case against the driver of Hyndai I 20 Car bearing registration No.KA-02- MM-2248 for the offences punishable under Sections 279 and 337 of IPC R/w Section 134 (A & B) and Section 187 of IMV Act. Ex.P.3 Spot Mahazar reveals that the accident occurred on 4th Cross, Lakshmi Nagar, Basaveshwaranagara. In Ex.P.4 the Motor Vehicle Inspector reported that there is no visible damages caused to the Hyndai I 20 Car bearing registration No.KA-02-MM-2248. In Ex.P.5 the Doctor has mentioned that the Petitioner has sustained abrasion over right temple measuring 5 cm x 3 cm., abrasion over right cheek measuring 8 cm x 4.5 cm., abrasion over left medial malleolus measuring 6 cm x 1m., abrasion over dorsum of left second toe measuring 1 cm x 1cm, abrasion over right elbow measuring 1 cm x 1 cm, abrasion over front of right knee measuring 4 cm., x 2 cm., grazed abrasion over right scapular region measuring 16 cm x 10 cm., laceration present over right fifth toe involving fourth web space of right foot measuring 3 cm., x 1 cm x 1 cm., swelling and tenderness over right knee, swelling and tenderness over left foot and laceration over posterior aspect of right shoulder joint measuring 3 cm., x 2 cm., exposing fractured bone fragment in a road traffic accident occurred on 23.06.2017. Ex.P.6 Discharge Summary issued by Chord Road Hospital Pvt. Ltd., reveals that the Petitioner was admitted to said Hospital on 23.06.2017 and she has taken treatment till 01.07.2017. Ex.P.10 Order Sheet of C.C.No.10801/2017 reveals that the Respondent No.1 got released on bail in the case registered against him in connection to the accident dated 23.06.2017. Ex.P.12 9 M.V.C.No.4848/2017 SCCH-7 Discharge Summary of Bhagwan Mahaveer Jain Hospital reveals that the Petitioner once again taken treatment as an inpatient from 24.11.2017 and taken treatment till 27.11.2017. Further as per Ex.P.9 the Investigating Officer of Vijayanagara Traffic Police has filed Charge Sheet against one Kishor Kumar. G., driver of Hyndai I 20 Car bearing registration No.KA-02-MM-2248 for the offences punishable under Section 279 and 338 of IPC R/w Section 134 (A & B) and Section 187 of IMV Act. In this case though the Respondent No.2 contended that there is contributory negligence on the part of Petitioner, nothing contrary is elicited from her mouth to prove their case. Further the Respondent No.2 has not chosen to adduce evidence to prove the defence. Under these circumstances, the oral evidence of P.W.1 and documentary evidence clearly establishes that, the accident occurred due to rash and negligent act of driver of Hyndai I 20 Car bearing registration No.KA-02-MM-2248 and as a result Petitioner sustained injuries. For the aforesaid reasons, I have answered Issue No.1 in the Affirmative.
12. Issue No. 2: P.W.1 stated that in the accident she sustained abrasion over right temple, abrasion over right cheek, abrasion over left medial malleolus, abrasion over front of right knee, grazed abrasion over right scapular region, laceration over right fifth toe, swelling and tenderness over right knee, swelling and tenderness over left foot, laceration over posterior aspect of right shoulder joint and sustained 4 fractures as such dislocation of right shoulder, fracture shaft of the proximal phalanx of the little toe, subluxation of 10 M.V.C.No.4848/2017 SCCH-7 knee joint, fracture of left first metacarpal. P.W.1 stated that immediately after the accident she was shifted to Chord Road Hospital Pvt. Ltd,., wherein she has taken treatment as an inpatient from 23.06.2017 to 01.07.2017 and during that period she undergone debridement, MUA right shoulder, MUA right knee, EUA, wound debridement and closure of laceration, below elbow cast of left hand under GA on 23.06.2017 and right knee bridge fixator stabilization were done under SA on 29.06.2017. P.W.1 stated that she was discharged with an advice to take regular follow-up treatment. P.W.1 stated that as advised by the Doctor once again on 24.11.2017 she was admitted to the Hospital and she was discharged on 27.11.2017 and during that period her right shoulder and knee was operated. In this regard P.W.1 has produced Ex.P.5 Wound Certificate and Ex.P.6 Discharge Summary issued by Chord Road Hospital. Further the Petitioner got examined Sri. Shiva Kumar, Medical Record Officer of Bhagawan Mahaveer Jain Hospital as P.W.2. He has produced Ex.P.20 Authorization Letter, Ex.P.21 Outpatient Record and Ex.P.22 Inpatient Case Record. In the cross-examination he stated that he does not know the contents of the documents. In this case on going through Ex.P.5, Ex.P.6, Ex.P.12, Ex.P.21 and Ex.P.22 it is clear that immediately after the accident the Petitioner taken treatment at Chord Road Hospital wherein she has taken treatment as an inpatient from 23.06.2017 to 01.07.2017. Ex.P.6 reveals that the Petitioner has undergone debridement + MUA right shoulder + MUA right knee + EUA + wound debridement and closure of laceration + below elbow cast left hand under GA on 23.06.2017. Further Ex.P.22 Inpatient 11 M.V.C.No.4848/2017 SCCH-7 Case record of Bhagawan Mahaveer Jain Hospital reveals that the Petitioner took treatment in the said Hospital from 24.11.2017 to 27.11.2017 and she undergone right knee arthroscopic PCL and ACL reconstruction under spinal anesthesia on 25.11.2017. Further in this case the Petitioner got examined Dr. Hemanth Kumar Reddy as P.W.3. He has produced Ex.P.23 Case Sheet. As already discussed the documents produced by the Petitioner reveals that she has sustained abrasion over right temple, right cheek, left medial malleolus, front of right knee, grazed abrasion over right scapular region, laceration over right fifth toe, swelling and tenderness over right knee, swelling and tenderness over left foot, laceration over posterior aspect of right shoulder joint and sustained 4 fractures as such dislocation of right shoulder, fracture shaft of the proximal phalanx of the little toe, subluxation of knee joint, fracture of left first metacarpal and she underwent surgeries to right shoulder, right leg and right hand. Under such circumstances, by considering injuries sustained by the Petitioner and treatment taken by him and hospitalization, I am of the opinion that, it is reasonable to award Rupees 70,000/- under the head of pain and suffering.
13. P.W.1 has stated that, she has spent a sum of Rupees 6,00,000/- towards medical expenses and thereafter she again spent Rupees 3,00,000/- while taking treatment at Bhagawan Mahaveer Jain Hospital. Further she deposed that she appointed a nurse by paying Rupees 700/- per day for 135 days and in this regard she has paid Rupees 95,500/-. Further she stated that she has spent Rupees 400/- per day to the Doctor for physiotherapy and in this regard she 12 M.V.C.No.4848/2017 SCCH-7 spent Rupees 60,000/- and totally she has spent Rupees more than Rupees 10,83,500/- towards medical expenses. In this case P.W.1 has produced Ex.P.7 - 2 Hospital Bills, Ex.P.14 - 113 Medical Bills to the tune of Rupees 7,79,199/-, Ex.P.15 - 45 Medical Prescriptions and Ex.P.26 - 3 Medical Bills to the tune of Rupees 1,500/-. In the cross-examination by the counsel for Respondent No.2 P.W.1 stated that there is no impediment for her to produce the Medical Bills to show that she has spent Rupees 11,00,000/- towards Medical expenses. She deposed that her medical expenses are not reimbursed. It is to be noted that as already discussed the Petitioner has sustained abrasion over right temple, right cheek, left medial malleolus, front of right knee, grazed abrasion over right scapular region, laceration over right fifth toe, swelling and tenderness over right knee, swelling and tenderness over left foot, laceration over posterior aspect of right shoulder joint and sustained 4 fractures as such dislocation of right shoulder, fracture shaft of the proximal phalanx of the little toe, subluxation of knee joint, fracture of left first metacarpal and she has taken treatment as an inpatient for a period of 12 days and undergone surgeries. Under the circumstances I am of the opinion that, it is reasonable to award Rupees 7,80,699/- under the head of medical expenses and Rupees 10,000/- under the head of special diet and Conveyance.
14. P.W.1 stated that, prior to the accident she was hale and healthy and at the time of accident she was doing Saries and Dress material business and earning Rupees 30,000/- p.m. P.W.1 stated 13 M.V.C.No.4848/2017 SCCH-7 that the Doctors have discharged her with an advice to take follow-up treatment. P.W.1 stated that, she was not in a position to do work and she sustained loss of income during the period of treatment. P.W.1 has produced Ex.P.16 - 36 Saree Purchase Bills. In the cross- examination by the counsel for Respondent No.2 P.W.1 stated that she used to purchase saree from whole sale shop at Chikkapet and she has not maintained register with regard to Profit and Loss. P.W.1 stated that she was not paying income tax. P.W.1 admitted that she has not produced any documents to show she was earning income of Rupees 30,000/- p.m. In this case the Petitioner has not produced any documents to show her income. As per the medical Record as on the date of accident the age of Petitioner was 45 years. As already discussed petitioner has not produced any documents to prove her income, such being the case, the notional income of Petitioner is considered as Rupees 9,000/- p.m. The Petitioner require at least 6 months period to recoup from accidental injuries and during that period he was not in a position to work and the said loss is to be compensated. Under the circumstances, it is reasonable to award compensation of Rupees 54,000/- under the head of loss of earning during treatment period.
15. P.W.1 stated that due to accidental injuries she sustained permanent disability and she is not in a position to do work, as such she sustained future loss of income. In support of her case, Petitioner got examined Dr.Hemanth Kumar Reddy as P.W.3. He deposed that he examined the Petitioner on 23.04.2018 for assessment of disability. P.W.3 stated that the Petitioner sustained right upper limb 14 M.V.C.No.4848/2017 SCCH-7 disability at 70%, which is 19.6% to the whole body. P.W.3 stated that the Petitioner sustained disability to the right lower limb at 80% and to the whole body it is 28%. P.W.3 stated that he examined the left hand and the Petitioner sustained total disability at 44.3% and to the whole body 15%. P.W.3 has produced Ex.P.23 Case Sheet, Ex.P.24 - 3 X- ray Films and Ex.P.25 OPD Prescriptions. In the cross-examination by the counsel for Respondent No.2 P.W.3 stated that at present the Petitioner is taking treatment as an outpatient in his clinic at Malleshwaram. P.W.3 admitted that the condition of Petitioner is gradually improving. P.W.3 stated that now the Petitioner is taking physiotherapy treatment. P.W.3 admitted that without completion of treatment one cannot assess permanent disability. P.W.3 stated that he has assessed the disability by examining the present condition of Petitioner and the Petitioner require another surgery for knee joint. He admitted that after conducting the surgery of knee joint he can effectively assess the disability of Petitioner. Admittedly the Doctor has not assessed functional disability of Petitioner. Further he admitted that condition of Petitioner is gradually improving and stated that she is taking treatment with him. Such being the case, by looking into the injuries sustained by the Petitioner and considering the medical records and evidence of Doctor Percentage of permanent disability to the whole body of Petitioner is taken as 20%. This Court has already considered the notional income of Petitioner as Rupees 9,000/- per month. As per medical record, the age of Petitioner was 45 years at the time of accident. For the age of 45 years, the multiplier is "14" as per the decision reported in: 2009 ACJ 1298 15 M.V.C.No.4848/2017 SCCH-7 Sarala Varma Vs. Delhi Transport Company. So, the loss of permanent physical disability would be 9,000 x 12 x 14 x 20/100 = Rupees 3,02,400/-. For the aforesaid reasons, it is reasonable to award compensation of Rupees 3,02,400/- under the head of loss of permanent disability.
16. P.W.3 stated that the Petitioner needs multiple further procedures in the form of osteotomies, joint replacement for her right knee which approximately Rupees 5,00,000/-. In the cross- examination P.W.3 admitted that he has not issued estimation to show that the Petitioner require Rupees 5,00,000/- for further surgery. P.W.3 stated that there is possibility of requirement of replacement of knee joint in future. In this case there is no cogent evidence before the Court to show that the Petitioner require replacement of knee joint. However by considering the injuries sustained by the Petitioner there is possibility of requirement of further treatment for her in future. Under the circumstances it is just and proper to award Rupees 20,000/- under the head of Future Medical expenses, which does not carry future interest.
17. Hence, the petitioner is entitled for total compensation of Rupees 12,37,099/- under different heads as below.
1. For pain and sufferings, Rupees 70,000.00 mental agony.
2. Actual medical expenses Rupees 7,80,699.00
3. For Special diet and Rupees 10,000.00 Conveyance.
16 M.V.C.No.4848/2017SCCH-7
4. For loss of earning during Rupees 54,000.00 treatment period
5. Permanent disability Rupees 3,02,400.00
6. Future medical expenses Rupees 20,000.00 Total Rupees 12,37,099.00
18. Respondent No.2 admitted the issuance of Insurance Policy to Hyndai I 20 Car bearing registration No.KA-02-MM-2248. This court already came to conclusion that the accident occurred due to rash and negligent act of driver of Hyndai I 20 Car bearing registration No.KA-02-MM-2248. There is no evidence on record to prove that the owner of offending vehicle violated the terms and conditions of policy. There is no dispute that as on the date of accident the policy was in force. This Court gone through the decision laid down by the Hon'ble High Court of Karnataka in M.F.A.No.103557/2015 (MV). In the said Judgment the Hon'ble High Court of Karnataka observed that the rate of interest is to be 6% p.a., keeping in line with statutory ceiling limit. Under the circumstances, Respondent No.1 being the owner and Respondent No.2 being the Insurer of offending vehicle are jointly and severally liable to pay compensation to the Petitioner with interest at the rate of 6% P.A. from the date of petition till realization. Accordingly, Issue No. 2 is answered partly in the Affirmative.
19. Issue No. 3: In view of above discussions, I proceed to pass the following:
17 M.V.C.No.4848/2017SCCH-7 ORDER The petition filed by the Petitioner under Sec.166 of I.M.V Act is hereby partly allowed with costs.
The petitioner is entitled for total compensation of Rupees 12,37,099/- along with future interest at the rate of 6% p.a. (excluding on future medical expenses of Rs.20,000/-) from the date of petition till realization of entire amount.
The respondent No.2 being the Insurer of offending vehicle is directed to deposit compensation amount within two months from the date of award.
Out of the compensation amount 75% is ordered to be released in favour of Petitioner by issuing an account payee cheque with proper identification and remaining 25% of the Award amount is ordered to be deposited in fixed Deposit Scheme in the name of the Petitioner in any nationalized Bank for a period for a period of three years.
The Advocate's fee is fixed at Rupees 1,000/-. Draw award accordingly.
(Dictated to the stenographer, computerized by him, corrected by me and then pronounced in the open Court on 27.06.2018).
(SUJATHA S), IX Addl. Small Causes Judge & XXXIV ACMM, Court of Small causes, Member, MACT-7, Bangalore.18 M.V.C.No.4848/2017
SCCH-7 ANNEXURE I. LIST OF WITNESSES EXAMINED ON BEHALF OF THE PETITIONER/S;
P.W.1. Bharathi.N. P.W.2. Shiva Kumar.H.R. P.W.3. Dr. Hemanth Kumar Reddy II. LIST OF DOCUMENTS MARKED ON BEHALF OF THE PETITIONER/S:
Ex.P1 FIR
Ex.P2 Complaint
Ex.P3 Spot Mahazar
Ex.P4 IMV Report
Ex.P5 Wound Certificate
Ex.P6 Discharge Summaries (2 in nos.)
Ex.P7 Hospital Bills (2 in nos.)
Ex.P8 Photographs (10 in nos.)
Ex.P9 Charge Sheet
Ex.P10 Order in C.C.No.10801/2017
Ex.P11 OT Replacement record
Ex.P12 Discharge Summary
Ex.P13 Lab Reports (2 in nos.) issued by Chord Road Hospital and Kanva Diagnostic Ex.P14 113 Medical Bills Ex.P15 45 Medical Prescriptions Ex.P16 Saree Purchase Bills (36 in nos.) Ex.P17 Photographs (9 in nos.) Ex.P18 X-ray Films (19 in nos.) Ex.P19 MRI Scan Report Ex.P20 Authorization Letter Ex.P21 Outpatient Record Ex.P22 Inpatient Record Ex.P23 Case Sheet Ex.P24 X-ray Films (3 in nos.) Ex.P25 OPD Prescriptions copies (4 in nos.) Ex.P26 Medical Bills (3 in nos.) 19 M.V.C.No.4848/2017 SCCH-7 III. LIST OF WITNESSES EXAMINED FOR THE RESPONDENTS:
- NIL -
IV. LIST OF DOCUMENTS MARKED ON BEHALF OF
RESPONDENTS:
- NIL -
(SUJATHA S),
IX Addl. Small Causes Judge
& XXXIV ACMM, Court of Small causes,
Member, MACT-7, Bangalore.