RAIZ AHMED Vs. RASHID ALI

JUDGEMENT

(1.) This revision has been filed against the order dated 30.10.2000 passed by District Consumer Forum, Jyotiba Phule Nagar in Complaint Case No.65/2000.

(2.) The complainants, Rashid Ali and Smt. Sharifa filed a complaint before the learned District Consumer Forum alleging amongst others medical negligence on the part of the revisionist, Dr. Raiz Ahmed and Dr. (Smt.) Arifa Amini. A preliminary objection was raised before the learned District Forum by the opposite parties, revisionists, that no treatment of Smt. Sharifa, was done by the opposite parties nor any advise was tendered. No evidence of such an advise or treatment was filed along with the complaint and, therefore, the complaint should not have been admitted.

(3.) The learned District Consumer Forum, after hearing both the parties, decided the preliminary objection and observed that the facts are yet to be brought on record and, therefore, rejected the preliminary objection.