VIJAYA RAGHAVAN Vs. DHEG

JUDGEMENT

(1.) This action has come up for admission before us today.

(2.) We heard the arguments of learned Counsel Mr. Selvam Soundar. We also perused the averments in the complaint and connected materials placed on record. Such perusal reveals the following factors : (1) The complainant Mr. Vijaya Raghavan aged about 70 years had undergone surgery for fixing of an artificial tooth in his left jaw at the opposite party hospital, viz. , Saveetha Dental College Hospital. The artificial tooth, it appears, was not fixed properly and consequently so much of pain erupted to him necessitating a second surgery. (2) The artificial tooth was removed and a new tooth was put in its place. Even then, the complainant, it is said, felt excess pain. This apart, food particles got stuck up in the gap between the artificial tooth and the other natural teeth. Again the artificial tooth so fixed was stated to have broken. (3) The complainant, it appears, took treatment by a private Doctor by name Dr. A. Venkatachalapathy. Once again he underwent surgery and the artificial tooth was fixed again. In such process, it was found that during the earlier surgeries done by the opposite party hospital, three other teeth were also broken and those three teeth were also removed.

(3.) The complainant, alleging the factors as above, knocked at the doors of this Commission praying for certain reliefs as prayed for in the complaint alleging deficiency in service on the part of the opposite party hospital.