ELIZABETH RANI Vs. A N HARILAL

JUDGEMENT

(1.) This action came before us for admission today. We heard the arguments of learned Counsel Mr. S. Parthasarathy appearing for the complainant. We perused the averments in the complaint and other materials placed on record.

(2.) A tender child named Jasmine, aged about 12 months, the daughter of the complainant Elizabeth Rani, it is said, was suffering from fluid accumulation in the head. The said child, it is said, was admitted in the hospital of the opposite parties for surgery.

(3.) The complainant would allege deficiency in service on the part of the opposite parties in performing the surgery and consequently the child died.