R.P. GUPTA Vs. ANURAG AND ORS.

JUDGEMENT

(1.) "A twin pregnancy can mean twice the excitement and twice the fun for a mum-to-be. After all, what can be better than welcoming two bundles of joy?

(2.) The brief facts of this case are

(3.) The District Forum held that the O.P. has failed to detect twins at 18 weeks of pregnancy and allowed the complaint by an award of Rs.60,000/- as compensation with costs of Rs.1,500/-. Subsequently, the O.P. doctor filed first appeal before the State Commission, which was dismissed. Hence, the O.P./petitioner approached this Commission by this Revision Petition.