STATE CHHATTISGARH Vs. MANJU BAI

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the judgment and decree dated 30-12-2005 delivered by IInd Additional District Judge, Durg, in Civil Suit No. 9B/2004, whereby a compensation of Rs. 67,000/- was awarded with interest @ 7% from the date of the judgment to the respondent/plaintiff on account of failure of sterilisation operation performed on the respondent on 28-2-1998 at Primary Health Centre, Gundardehi.

(3.) I have perused the plaint. Negligence of the doctor conducting sterilisation operation is neither pleaded nor proved.