AJAY KUMAR SINGH Vs. B P SINGH

JUDGEMENT

(1.) This Original Petition (original consumer complaint) has been filed by Ajay Kumar Singh, seeking a compensation of Rs.1,10,00,000/-, alleging gross medical negligence against the Opposite Party, Dr. (Lt. Col.) B. P. Singh (Retired ).

(2.) The 14 page lengthy complaint can be summarized as under :-

(3.) Contending finally that he would require total hip replacement costing Rs.3 to 4 Lakhs and he has spent a huge amount of money on his treatment and that apart his entire future career has been ruined, a compensation of Rs.1 Crore for the sufferings undergone and for the future of his family would be fully justified. He also seeks another Rs.10 Lakhs as compensation for his parents who have to bear with him, as he cannot move alone anywhere.