N K ANUPAMA Vs. KARNATAKA MEDICAL COUNCIL

JUDGEMENT

(1.) PETITIONER is the wife of the 3rd respondent. The petitioner has filed a divorce petition against the 3rd respondent in M. C. No. 1310/ 2002, which is now pending on the file of the II Additional family Court at Bangalore. She has also filed a suit for defamation in O. S. No. 75/2003.

(2.) IT appears, the petitioner and the 3rd respondent were asked to appear before the Conciliator for re-conciliation. The efforts made by the Conciliator to conciliate the matter failed. The 3rd respondent had filed a complaint before the Karnataka Medical Council on 11. 12. 2002 stating that the petitioner during the course of reconciliation had defamed the 3rd respondent contending that the 3rd respondent was a pshychiatric patient which amounts to infamous professional conduct and therefore, requested the Karnataka Medical Council to initiate action against the petitioner as per the Karnataka Medical Council Act.

(3.) PURSUANT to Annexure-A1 the Karnataka Medical Council has issued a notice to the petitioner, calling upon her to show cause why a case should not be registered against her.