K GRACY KUTTY Vs. ANNAMMA OOMMEN

JUDGEMENT

(1.) THE appellant is not present either in person or through authorized representative. She has, however, sent a letter expressing her inability to come to Delhi and praying that the appeal may be considered on the merits and disposed of by this Commission in accordance with law.

(2.) WE have carefully gone through the appeal memorandum and other records of the case and also heard the Counsel for the respondents. WE are satisfied that the finding recorded by the State Commission that there was no negligence on the part of the respondent while extending medical treatment to the complainant, is fully supported by the evidence adduced in the case and that the allegations levelled by the complainant attributing negligence to the doctors in question are totally unfounded. The findings of the State Commission are confirmed and this appeal is dismissed. There will be no order as to costs. Appeal dismissed.