B JAGDISH Vs. STATE OF A P

JUDGEMENT

(1.) Leave granted.

(2.) The second respondent took his seven years' old ailing daughter to the appellant who is said to be a child specialist for treatment. He was running a hospital known as 'Disney's Medi-Kid Children's Hospital'. He advertised himself as a specialist in child diseases. The child was a student of third standard. On 22.6.2000, she vomited while in school. She was brought home immediately and thereafter taken to the appellant's hospital at about 3.p.m.

(3.) She was admitted in the hospital for undergoing some tests. Respondent No. 2 was asked to deposit a sum of Rs. 4,000/- therefor. The said amount was deposited. A blood test was conducted which disclosed abnormal increase in white blood cells.