SHAHUL HAMEED Vs. APOLLO HOSPITAL ENTERPRISES

JUDGEMENT

(1.) Jurisdictional facts as culled out from the materials placed on record may in brevity be related in order to understand the crux of the issue arising for consideration in this action.

(2.) One Master Shahul Hameed (1st complainant) aged 13 years was suffering from fever in the month of November, 1996. His mother, Smt. M. M. Rahamathunnissa (2nd complainant) took her son, the 1st complainant to the family Doctor S. Vasanthakumar of K. K. Nagar. The said Doctor advised for certain tests to be taken in M/s. Apollo Hospital Enterprises Ltd. (1st opposite party) of which Dr. Pratap C. Reddy (2nd opposite party) is the Chairman and Mr. M. A. Thirunarayan, M. D. , is a Consultant Microbiologist attached to the said hospital (3rd opposite party ).

(3.) As per the advice of the family doctor, the 2nd complainant mother took her son the 1st complainant to the 1st opposite party hospital on 1.11.1996 at about 5.30 p. m. The complainants were advised by the 1st opposite party hospital to pay a sum of Rs.530/-, Rs.185/- and Rs.345/- under three different slips towards charges for various tests. The amounts so demanded by the 1st opposite party hospital were paid by the complainants.