(1.) Brief Facts :-
(2.) Heard the arguments from the learned Counsel on both the sides.
(3.) The contention of the learned Counsel for the Complainant is that, in fact and as confirmed by MRI report, there was tear involving body of Lateral Meniscus (in short LM), whereas Anterior Cruciate Ligament (in short ACL) and both collateral ligaments were normal and further Articular cartilage was normal. Further as per MRI report, Patellar tendon/ligament and patellar retinaculum were normal, Muscles and tendons around knee joint were normal. He further contended that instead of treating Lateral Meniscus, Dr. Harpreet Singh (hereinafter referred to as the "Opposite Party No. 1") treated wrongly and operated on ACL.