SREELATHA MURUGAPPAN Vs. ANANTHARAMAN

JUDGEMENT

(1.) Thiru Justice A. Raman, President-The revision petition is directed against the order passed by the District Consumer Disputes Redressal Forum, Tiruvallur on a memo in O. P. No.30/2003 on 7.11.2003.

(2.) The complaint is filed against the Doctor and the hospital claiming a compensation of Rs.4,15,266/- alleging medical negligence. The opposite parties 1 and 2 namely the doctor and the hospital appeared and filed their version. It is also stated that the complainant and the opposite parties have submitted their proof affidavit. While so the complainant filed a memo on 3.11.2003 which runs as follows: "the above matter posted today for CW for further evidence but the Counsel for the complainant made an endorsement stating that no further evidence on complainant side. Already the Counsel for the opposite parties filed their Proof Affidavit and in this case the complainant wants to cross-examine the opposite parties 1 and 2. The complainant, therefore, prays that this Hon'ble Court may be pleased to direct the opposite parties 1 and 2 to appear before this Hon'ble Forum for cross-examination and thereby render justice. "

(3.) The opposite parties took notice of the memo, submitted their objections.