LAWS(P&H)-2013-3-302

ALKA SINGH Vs. RAJINDER SINGH

Decided On March 01, 2013
ALKA SINGH Appellant
V/S
RAJINDER SINGH Respondents

JUDGEMENT

(1.) The petitioner is a qualified Gynaecologist and is statedly practicing since 2003. She is presently posted as Specialist Medical Officer in the Department of Obstetrics and Gynaecology at Civil Hospital, Gurgaon since 2005. The petitioner claims that she has conducted large number of surgeries including caesarian sections etc.

(2.) During the month of December 2010 the petitioner had performed 59 laparoscopic sterilization. The petitioner has claimed that she in routine is performing more than 350 such procedures per year. As per the petitioner a frivolous and vexatious complaint has been filed against her in an effort to make a fortune out of misfortune.

(3.) The petitioner would allege motive to the complainant behind filing the said complaint and it is to coerce the petitioner to pay him heavy amount.