C. VIJAYAKUMAR, CONSULTANT PHYSICIAN Vs. K.M. RAJU

JUDGEMENT

(1.) The unsuccessful opposite party, as petitioner before the District Forum, in CMP. No.97/2006, is the Revision petitioner.

(2.) The respondent in this revision, as complainant, filed a case against the opposite parties, leveling medical negligence, for that claiming a sum of Rs.7 lakhs, as compensation, which is opposed by filing written version.

(3.) The 2nd opposite party, who is attached with the 1st opposite party, as consultant, by going through the averments in the complaint, felt that the claim is barred by limitation. Therefore a petition came to be filed before the District Forum, to reject the claim, or dismiss the claim, as barred by limitation, which was opposed.