G. SWAMINATHAN MADURAI CITY HOSPITAL Vs. G. RAJENDRAN

JUDGEMENT

(1.) This revision petition is filed against concurrent orders passed by District Consumer Disputes Redressal Forum, Madurai and the Tamilnadu State Consumer Disputes Redressal Commission in the Complaint of the present respondent, Sri G. Rajendran.

(2.) In a nutshell, the facts are that in a road accident the Complainant had suffered compound fracture in his right leg on 27.11.1999. He was treated at OP-3/ Madurai City Hospital by Dr. Swaminathan/OP-1 and Dr. A.M.R. Padmanaban/OP-2. On 27.11.1999, the leg was put in plaster cast, which was removed later when X-ray showed non-union of the bone. On 2.12.1999 steel-plates were put with nuts and bolts, as an alternative to the plaster cast. On 16-12-1999 he underwent procedure for skin grafting on the open area of the wound and was discharged on 15.1.2000.

(3.) During this entire period of treatment, the Complainant allegedly continued to suffer from continuous pain, despite all assurances of the OPs that the proper treatment was being given to him. Upon discharge from OP-3/Madurai Hospital, he took further treatment from another doctor, Dr. Devadoss which helped. He was once again able to walk on his own legs. Thereafter, consumer complaint was filed against the OPs.