J.JAYARAM, J. - (1.) The unsuccessful opposite parties in the complaint are the appellants herein.
(2.) The appeal is filed by the opposite parties against the order of the District Forum, Chennai (North) in COP No.273/2003 dated 28.09.2007 directing the opposite parties jointly and severally to pay a sum of Rs.2,00,000/- towards compensation for the multiple fracture/injuries sustained by the complainant while going over the foot over bridge at Egmore Railway station when the iron fence fell over him, on account of the deficiency in service on the part of the opposite parties.
(3.) The case of the complainant is that on 13.8.2002 at about 7.15 pm when the complainant was going over the foot over fridge at Egmore Station to reach platform No.4 with a valid reserved ticket to board the train the iron fence fell over him as a result of which he was injured and sustained multiple fracture and he was first taken to the Railway Hospital, Perambur wherefrom he was shifted to Appollo Hospital, Chennai, at his request where he had treatment from 13.8.2002 till 1.9.2002 for 19 days and he incurred medical expenses to the tune of Rs.1,31,693/- and hence the complaint claiming compensation of Rs.5,00,000/- for medical expenditure etc., and Rs.2,00,000/- for causing permanent disability.;