P N GUPTA Vs. ARUNA SETHI

JUDGEMENT

(1.) THIS appeal has been directed by the respondent against order dated 6.6.2005 passed by the Consumer Disputes Redressal Forum -I, U.T., Chandigarh (hereinafter to be referred as District Forum), vide which complaint of Mrs. Aruna Sethi was accepted and she was awarded compensation of Rs. 1,02,200 in all, against the appellant and he was ordered to pay the amount within 30 days, failing which he was ordered to pay it with interest @ 7% p.a. from the date of failure, till the date of payment. This also included costs of Rs. 2200.

(2.) COMPLAINT was initially filed by three persons namely Mrs. Aruna Sethi, her husband Sh. S.R. Sethi and her son Inder Kumar Sethi but later on, on 9.9.2003 Counsel for the complainants made statement and gave up complainants namely S.R. Sethi and Inder Kumar as complainants and the complaint was treated only on behalf of Mrs. Aruna Sethi.

(3.) BRIEFLY stated the facts are that Mrs. Aruna Sethi wife of Sh. S.R. Sethi had a severe pain in the abdomen and surrounding area with radiation to back on 17.10.2002. The said pain aggravated on lying down. She was taken to PGI, Sector -12, Chandigarh and was subjected to various required tests and physical examination. After summarizing the reports, it was found to be case of acute Pancreatitis gall stone related and the doctors concerned planned to perform Cholecystectomy. The surgeons wanted to peruse CT scan before planning the operation but at that moment, slot was not available for doing CT Scan so Mrs. Aruna Sethi was discharged and she was advised to take medicine as per advice of PGI doctors.