G. CH. HANUMANTHA RAO Vs. CH. MENAKA

JUDGEMENT

(1.) This is the case of alleged medical negligence against the Petitioner / Opposite Party, Dr. G. Ch. Hanumantha Rao. The District Forum, Srikakulam partly allowed the Complaint and directed the Opposite Party to pay Rs.3.00 lakhs + Rs.3,000.00 towards the cost of litigation.

(2.) The Petitioner appealed before the State Commission, Andhra Pradesh, Vijaywada (State Commission in short). It was dismissed for non-prosecution. The relevant paragraphs (2) of the impugned Order is reproduced as below:

(3.) In the result, the appeal is dismissed for non-prosecution."