HARDAYAL BHATIA Vs. MANJIT SINGH

JUDGEMENT

(1.) THIS appeal has been directed by Opposite Party No. 2 Dr. Hardayal Bhatia against order dated 10.4.2002 passed by Consumer Disputes Redressal Forum, Fatehabad (hereinafter to be referred as District Consumer Forum) whereby complaint of respondent Manjit Singh (complainant) was accepted with costs of Rs. 1,000 against appellant as well as Opposite Party No. l -Rohini Clinic and Nursing Home and they were directed to pay Rs. 50,000 as compensation within one month.

(2.) BRIEFLY stated the facts are that wife of Manjit Singh gave birth to a male child on 16.7.2000 at 12.00 noon at village Shakarpura, Tehsil Tohana, District Fatehabad. The child was born pre -mature and the development of the child was not proper, so, he was taken to Rohini Clinic and Nursing Home, OP No. l, whose proprietor is the appellant at Tohana on 16.7.2000 at about 1.45 p.m. Dr. Hardyal Bhatia examined the child and tested his blood sugar and stated that blood sugar was low and on the demand of Dr. Bhatia Rs. 2,000 were deposited as charges.

(3.) IT was next averred that on 17.7.2000 at about 9.00 a.m. compounder of the doctor examined the child and prescribed some medicines and he purchased the medicines from medical store opened in Rohini Clinic and Nursing Home and told that Dr. Hardayal Bhatia had gone out of station and further advised him to get Bilirubin in the blood of the child tested from Aggarwal Diagnostic Laboratory, Tohana.