ATTAR SINGH SANGWAN Vs. GANGA RAM

JUDGEMENT

(1.) THIS appeal has been directed by the opposite party against order dated 6.11.2002 passed by Consumer Disputes Redressal Forum -Jhajjar (hereinafter to be referred as District Consumer Forum), vide which complaint of respondent Ganga Ram (complainant) was accepted with costs of Rs. 5,000 and the appellant was directed to pay Rs. 50,000 as compensation.

(2.) BRIEFLY stated the facts are that respondent Ganga Ram (complainant) had contacted the appellant Dr. Attar Singh Sangwan for treatment as he was having piles problem. The appellant gave him assurance that he was expert in treatment of piles and would cure him. He charged Rs. 500 as consultation fee and applied some liquid form of acid on the Massa (acne) and the same was burnt but he suffered acute pain. He had to suffer mental agony and pain and had to spend more than Rs. 5,000 on his treatment.

(3.) ALLEGING deficiency in service, the complaint was filed.