GULAB SINGH Vs. PGI

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 4.5.2005 passed by District Consumer Disputes Redressal Forum -II, U.T. Chandigarh, whereby his complaint was dismissed, leaving the parties to bear their own costs.

(2.) BRIEFLY stated the facts are that the appellant (complainant) is resident of Village Naina, Tehsil and District Kaithal (Haryana) and was suffering from pain and other ailments in his right ear. In the year 1992, he had consulted Dr. Rajesh Loomba at Ambala, who operated his right ear. After the operation, he felt relief in his right ear from the problem of headache and leaking of liquid from that ear. In the year 2002, he felt the same problem in the left ear and contacted Dr. Rajesh Loomba at Ambala, who after examination advised him to get better treatment at PGI, Chandigarh. Accordingly he visited PGI, Chandigarh and was examined by the doctors, who after examination, advised him that right ear was to be operated upon again and with that operation, his problems such as headache, loss of hearing of the left ear and facial palsy would be removed.

(3.) IT was further averred that he was admitted in PGI, Chandigarh on 31.5.2002 and was operated upon on 6.6.2002 for his right ear and was discharged on 7.6.2002 after the operation. He was called for recheckup by the doctors in PGI and he had been attending in time as and when called for.