K G KUMARAN Vs. SANTHARAM SHETTY

JUDGEMENT

(1.) Appellant was the respondent before the State Commission where he had filed a complaint alleging negligence on the part of the respondents which was dismissed as barred by limitation.

(2.) Facts leading to filing of this complaint was that the complainant fell from his house on 13.8.1989 and was admitted in a Primary Health Centre where after preliminary treatment was referred to respondent, City Hospital wherein he got himself admitted on 20.8.1989 where he was treated. His case was last reviewed on 24.4.1990 in City Hospital. He went to another hospital in July, 1993 where he was operated on 5.8.1993. It is after this operation he realised the negligence on the part of the respondents.

(3.) The complaint before the State Commission came to be filed on 13.6.1996 which was dismissed after hearing both the parties at length as barred by limitation, hence this appeal.