KUMARI FEMY Vs. KAVITHA. V.K

JUDGEMENT

(1.) CONSUMER Complaint No.196 of 2012 has been filed by three complainants. Complainant No.1 is a minor child, represented by her father. Complainant Nos.2 and 3 are respectively the father and the mother of the child. The four opposite parties, against whom this complaint has been filed, are Marian Medical Centre, Kottayam, Kearla (OP -4) and three of its doctor.

(2.) RECORDS produced by the Complainants show that before initiating the present proceedings, the Complainant No.1 had filed a separate complaint against OP -1 and OP -4 i.e. the consulting Gynaecologist of Marian Medical Centre and Medical Centre itself, before District Forum, Kottaym in CC No.113 of 2011. In the proceeding of 21.4.2012, the District Forum considering an interim application filed by the Complainant, had permitted her to withdraw the complaint with the following orders: -

(3.) THE Complainants have sought the following reliefs against the OPs jointly and severely.: -