DHANALAKSHMI Vs. R.PANNEERSELVAM

JUDGEMENT

(1.) I woke up from the surgery minus my left and right leg(s) With searing pain below my hip as if a powder keg Exploded deep within my thigh, leaving nothing there But tissues sewn together, which was more that I could bear... The pain, so knife-like, so intense has melted with the snow And now as spring awakens in my chair I slowly go To the window of my bedroom and the windows of my mind Wondering if I will be forever so confined .... - Richard Lackman.

(2.) The detailed investigation done and the procedure adopted during treatment is explained in the discharge summary, which reads as under (Ex.P21):

(3.) The main contention of the learned counsel for the appellant is that the intangible services already rendered by the injured and which would be rendered by the injured to the minor child, till she attains majority, ought to have been considered, but it has not at all been considered.