- (1.) This appeal is by certificate from the judgment dated 9 November 1967 of the Punjab and Haryana High Court in Letters Patent Appeal No. 301 of 1967.* * Reported in AIR 1968 Punj 277.
(2.) The respondent is, the father of the child who was injured in an accident.
(3.) The respondent claimed Rupees 25000/- on account of injuries received by his child. The left foot of the child was amputated as a result of the alleged accident. There was also an injury on the other foot.;