AMANDEEP SINGH Vs. RANJANA JAIN

JUDGEMENT

(1.) THE matrix of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, Amandeep Singh son of Sarabjeet Singh -petitioner -plaintiff(for brevity "the plaintiff"), has instituted the civil suit(Annexure P -1), for a decree of declaration and recovery of un -quantified amount of damages caused to him, to be subsequently assessed by the court, against Dr.Ranjana Jain wife of S.K.Jain, respondent No.1(defendant No.1), Mrs.Saroj Kaushal, Ex -Staff Nurse, respondent No.2(defendant No.2) and other respondents -defendants(for short "the defendants").

(2.) THE case set -up by the plaintiff, in brief, insofar as relevant is that, on 15.08.1990 he has suffered mental disability to the extent of 92% on account of negligence on the part of the defendants. The defendants contested the claim of the plaintiff, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.

(3.) DURING the pendency of the case, the plaintiff moved an application(Annexure P -3) to appoint a Medical Board to determine the medical negligence of defendant No.1. The trial Court dismissed the application and refused to constitute the Medical Board, vide impugned order dated 17.02.2014(Annexure P -6).