(1.) by way of this complaint, the complainant has prayed for compensation in the sum of Rs.15 lakhs on following brief allegations of facts. The complainant, a Diploma Tools Engineer had the first occasion to go to the opponent doctor on 31.10.1990 with complaint of fever and headache. The opponent doctor gave treatment for the said ailment and instructed him to take medicines regularly. Same happened on 6.11.1990 when complainant went for check up. The complainant again visited the opponent doctor on 7.3.1991 and informed him that he was not getting well with the medicines prescribed by the opponent doctor. He informed the complainant that regular treatment will have to be taken for a longer period. The complainant again visited the opponent on 6.7.1991 with the complaint of vomiting. The opponent informed that the complainant has sustained extensive weakness suggesting treatment for a long period. Complainant continued with the treatment. Once again, as his health further deteriorated, he consulted the opponent doctor on 9.9.1994. The opponent doctor prescribed medicines on that occasion also. That was repeated on 19.9.1994. Once again he had an occasion to visit opponent doctor on 11.11.1995 on further deterioration in the health. The opponent examined the complainant and asked him to continue the treatment. In spite of the fact that the complainant reposed faith in the opponent, he did not find any improvement in his health and, therefore, on 24.6.1997, 27.8.1997, 7.2.1998 and 12.2.1998 he once again consulted the opponent for medical check up and the opponent continued to prescribe medicines which the complainant went on taking for a long period.
(2.) The complainant's health deteriorated very much and he became serious on 7.3.1998. He was taken to opponent's hospital and on that occasion the opponent referred the complainant to Dr. Sudhir V. Shah for medical check up and to get further tests done as advised by the opponent. The complainant reported back to the opponent doctor on which occasion the opponent doctor informed the complainant's father that complainant's both kidneys had failed and he should be admitted to the kidney hospital.
(3.) In the aforesaid circumstances, the complainant was admitted to the Civil Hospital where his kidney/s was/were transplanted. It has, therefore, been alleged by the complainant that on account of medical negligence on the part of the opponent in making incorrect diagnosis and in prescribing medicines, his both kidneys went into failure. He has, therefore, prayed for compensation as stated above.