SACHIN TYAGI Vs. SULTAN MOHD. KHAN

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 15/9/2016 of the State Commission in Appeal No. 2519 of 2015 arising out of the Order dtd. 10/11/2015 of the District Commission in complaint no. 4 of 2015.

(2.) Brief facts are that on 10/2/2014 the Complainant underwent right eye cataract operation in Dr. Sharma Prasad Mukherjee (Civil) Hospital, Lucknow. And advised to take Tab. Wysolone 20 mg. Thereafter, he had pain in the operated eye and consulted Dr.Sachin Tyagi-the Petitioner on 20. 03.2014. He diagnosed it as scleral melt disease and prescribed medicines viz. Levobact- eye drop; Soft Drop- eye drop; Panthegel- eye ointment and Saiclodase- Tablet for pain (SOS). Again on 22/3/2014, the Complainant visited the Petitioner wherein it was diagnosed as " Hypopyon " of the operated eye. He changed the medicines to Microflox 1000 mg- Tablet; Moxicipe- eye drop; Fortified Tombramycin- eye drop; Atrocin- ointment. The Complainant again visited the hospital of the Petitioner on 31/3/2014, advised one injection Tramasure. As there was no recovery, on 3/4/2014 the Petitioner referred the Complainant to the Retina specialist.

(3.) The District Forum partly allowed the Consumer Complaint and directed thePetitioner to pay Rs.50,000.00 as a compensation with 9% interest per annum from the date of filing of the Complaint along with the cost of Rs.1,000.00.