Mehtab S.Gill, J. - (1.) C.M. No. 8374 of 1999. Delay of 24 days in re-filing the appeal is condoned and the C.M. is allowed.
(2.) This judgment will dispose of two appeals, viz., R.S.A. No. 4750 of 1999 and R.S.A. No. 4751 of 1999 as the facts are common and these pertain to the same occurrence dated 25.3.1988.
(3.) The appellant Veena Rani filed a suit for the recovery of Rs. 2,00,000 from the respondents. She stated in the plaint that on her visit to Abohar in connection with some marriage when she was passing through Johri Mandir Road, Abohar, she fell into an uncovered manhole and suffered serious injuries on her left leg and foot. Due to these injuries, she was admitted in the hospital and was treated by Dr. Kulwant Rai Ahuja of Abohar and, thereafter, shifted to Gupta Hospital, Bhatinda. Ultimately, her left leg had to be amputated due to the injuries suffered by her. The appellant at that time gave birth to a premature male baby on 27.4.1988, who died after two days of that delivery. She went through lot of pain and suffering. She also lost one of her left leg and male child due to negligence on the part of the respondents. She stated further that she was 22 years of age and her husband is not earning much and she was helping her husband in the livelihood and her normal life has been disturbed.;