BHARTI BLOOD BANK Vs. DHARAMBIR

JUDGEMENT

(1.) THESE two appeals have arisen out of the order dated 18.1.2007 passed by District Consumer Forum, Rewari in Complaint No. 333 of 2005 which relates to medical negligence and deficiency in service.

(2.) THE complainant filed complaintbefore the District Forum, Rewari with the allegations against the opposite parties, the brief of which is as under:

(3.) THE allegations of the complainant in his complaint are that the opposite party No. 1 and 2 are not the qualified Nephrologist and for that reason they could not have given any treatment to deceased Savita for the kidneys infections and they even had no facilities to operate the deceased Savita. It is further the case of the complainant that the opposite parties transfused the infected blood to his wife without testing it, which was supplied by the opposite party No. 3 as per the advice of the opposite party Nos. 1 and 2. Thus, the complainant claimed compensation of Rs. 10 lacs from the opposite parties.