A U SUKUMARAN Vs. N S D RAJU

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-complainant filed a petition before the Kerala State Consumer Disputes Redressal Commission (for short, 'the State Commission') for award of compensation to the tune of Rs. 13,96,500/- by alleging that due to negligence of the respondent-Cochin Hospital and doctors, he had lost vision in one eye and was forced to seek voluntary retirement from service. He claimed Rs. 13,000/- as cost of treatment, Rs. 7,500/- towards transportation charges, Rs. 4,32,000/- as loss of income due to voluntary retirement, Rs. 1,44,000/- which he would have earned by continuing in service, Rs. 2,00,000/- by way of damages for pain and suffering, Rs. 5,00,000/- by way of damages for mental agony to himself, wife and children and Rs. 1,00,000/- as damages for disfigurement. Respondent Nos. 1 to 3 contested the complaint by asserting that it was not a case of medical negligence and that the claim made by the appellant was exorbitant.

(3.) The State Commission, after considering the pleadings of the parties and record produced by them, held that the doctors who performed the surgery are not guilty of negligence and the loss of vision may have been caused due to infection. In the opinion of the State Commission, the hospital authorities may have been negligent in maintaining hygiene and this may have led to infection. The State Commission then observed that the complainant has not been able to prove that he suffered any pecuniary loss and awarded Rs. 40,000/- as compensation, Rs. 5,000/- towards expenditure and Rs. 1,000/- by way of cost. On appeal, the National Consumer Disputes Redressal Commission (for short, the National Commission') criticized the observation of the State Commission that the complainant could not prove that he had suffered pecuniary loss and observed that loss of one eye for the entire life was an extremely serious matter which deserved a more sensitive approach by the State Commission. The National Commission held that the appellant has suffered due to gross negligence of the hospital authorities and enhanced the compensation from Rs. 40,000/- to Rs. 1,00,000/- and cost of treatment from Rs. 5,000/- to Rs. 13,000/-. The National Commission directed that the amount be paid to the appellant-complainant within six weeks, failing which he shall be entitled to interest at the rate of nine per cent per annum. Feeling dissatisfied, the complainant has filed this appeal by special leave.