RAVINDER SOOD Vs. BALA DEVI

JUDGEMENT

(1.) CHALLENGE in this appeal is to the order dated 10.3.2006 passed by the District Consumer Disputes Redressal Forum, Kaithal whereby while accepting the complaint of the respondent -complainant, following relief was granted:

(2.) CONCISELY , the facts of the present case are that the respondent (hereinafter referred to as the complainant) was suffering from excessive bleedings from uterus. She was advised by the appellant (hereinafter referred to as the opposite party) for operation and operation was conducted by the opposite party on 2.11.2001. However, after operation, the complainant felt trouble i.e. urinary problem. The opposite party referred the complainant to Rajindera Hospital, Patiala (Pb). The Doctors of Rajindera Hospital, Patiala, after examining the complainant -patient, referred her to P.G.I., Chandigarh. In the P.G.I., Chandigarh, the complainant remained admitted w.e.f. 23.3.2002 to 2.5.2002. In the P.G.I., Chandigarh, Dr. S.K. Singh, Urologist treated the complainant and conducted operation upon the complainant on 9.4.2002 and during operation noticed that there was cut in the uterus of the complainant. Dr. S.K. Singh had given his report that at the time of conducting operation by the opposite party, there was cut in the uterus of the complainant and both the kidneys of the complainant were damaged

(3.) ON these grounds, alleging deficiency of service on the part of the opposite party the complainant invoked the jurisdiction of the District Forum seeking direction to the opposite party to pay compensation of Rs. 5,00,000 on account of mental agony, harassment, medical expenses and loss of health, etc.