K. VASANTHI Vs. CHALASANI SATYANARAYANA

JUDGEMENT

(1.) The Complainant Mr. Chalasani Satyanarayana filed the Consumer Complaint before District Forum, Visakhapatnam against Dr. K. Vasanthi (OP-1) and Anupama Surgical Children's Hospital (OP-2) for alleged medical negligence during the treatment of rectal abscess and further he suffered septicemic shock. He incurred huge expenses for treatment taken from different hospitals.

(2.) The District Forum allowed the Complaint and directed The OP-1 ad 2 to pay Rs. 6,29,300.00 with cost of Rs. 10,000.00 and Rs. 5,000.00 as advocate fee. Being aggrieved, the OPs filed F.A. No. 1213/2009 for setting aside the Order of the District Forum, whereas the Complainant filed F.A. No. 291/2012 for enhancement of compensation.

(3.) The State Commission dismissed both the Appeals with the following observation: