JOSLIN CHRYSOSTOM Vs. S LOURDU

JUDGEMENT

(1.) This appeal is directed against the order dated 10.2.1997 in O. P. No.137/93 on the file of the District Consumer Disputes Redressal Forum, Nagercoil.

(2.) The appellant is the opposite party while the respondent is the complainant.

(3.) The complainant, it appears, was assaulted by her enemies on 26.11.1992 at 6 p. m. near her house. She reported the matter to Nesamani Nagar Police Station. The Station House Officer (S. H. O.) on the Police Station issued a memo for the treatment of her injuries alleged to have been sustained in the occurrence. She was admitted in the Government Headquarters Hospital on the Police Memo as an inpatient and eventually got discharged on 28.11.1992. The Government Headquarters Hospital, Nagercoil, issued a certificate to the following effect : "pain Abdomen, bodily Pain, no external injuries opinion : injury simple. " Thereafter, it appears, she took treatment from the opposite party, doctor. She would claim that she was there as an inpatient for sometime. During her stay there, she had taken x-ray and scan. She would also allege that she spent a huge amount for the stay in the hospital as an inpatient. When she was discharged from the hospital, she prayed for a certificate and particulars of treatment to which the opposite party, doctor, refused to issue. She would state that the act of the opposite party, doctor, in refusing to issue the certificate and other particulars of treatment given to her in the said hospital would amount to deficiency in service on his part. For such deficiency in service, she claims compensation in a sum of Rs.50,000/-.