(1.) Having failed to get a decree from District Forum relating to the allegations made resulting in the death of his wife Smt. Mahasundari Devi the complainant Kanhaiya Singh has filed the instant appeal.
(2.) Mr. Harendra Singh, learned Counsel for the appellant has been heard at length. He has placed the judgment, complaint and grounds of appeal. He has also placed reliance upon the documents filed by him along with a list of documents during the proceedings in the appeal.
(3.) Mr. Deepankar Bhatta has appeared on behalf of the opposite party Nos.1 and 2 i. e. Vivekanand Polyclinic Lucknow and Dr. I. S. Bhatnagar said to be Medical Officer in the said Polyclinic.