K. NATARAJAN Vs. V.L. VENKATACHALAM

JUDGEMENT

(1.) THE Petitioner is seeking for quashing the proceeding in C.C. No. 8233 of 1994 on the file of XIII Metropolitan Magistrate, Egmore, Madras.

(2.) THE brief facts are: The Petitioner joined the judicial service in the year 1968 as District Munsif. Thereafter, he was promoted as Subordinate Judge and then as District Judge in 1985. He was Chairman, State Appellate Tribunal, Special Officer, Vigilance Cell, High Court and Administrator General and Official Trustee. At present he is serving as District Judge, Tirunelveli.

(3.) THE Petitioner not being satisfied with the treatment given by the Doctors at Shiefa Hospital as well as at the Trinity Acute Care Hospital, filed a complaint before the National Consumer Disputes Redressal Commission, New Delhi, claiming compensation from the Doctors on the ground that they have not given proper and necessary treatment and were grossly negligent while performing their duties in not taking proper care and skill while conducting the surgery as well as giving post operative treatment. The said complaint in O.P. No. 32 of 1994 is pending enquiry before the National Consumer Disputes Redressal Commission, New Delhi.