MAHAVEER HOSPITAL AND RESEARCH CENTRE Vs. ALLADI SUVARNAMMA

JUDGEMENT

(1.) The first defendant in O.S. No.1238 of 1988 on the file of the V Additional Judge, City Civil Court, Hyderabad, Mahaveer Hospital and Research Centre, filed the present appeal as against the judgment and decree dated 13-9-1995 made in the aforesaid suit.

(2.) The plaintiff in the said suit is shown as 1st respondent and the 7th defendant- doctor, who had operated the patient, is shown as the 2nd respondent in the present appeal.

(3.) Heard Smt. K. Udayasree, learned Counsel representing the appellant-first defendant, Sri Narayana Rao learned Counsel representing the first respondent- plaintiff and Sri Subramanayam Reddy, learned Counsel representing the 2nd respondent-7th defendant.