NAVANEETHAN Vs. RATHINASAMY

JUDGEMENT

(1.) There is no appearance by the Appellant or his Counsel when the case is called for hearing. A telegram has been received by the Registry from the Appellant's Counsel who is in Coimbatore, stating that he is unable to go over Delhi for hearing of the case and the case may be decided after perusing all the papers available on record and the written arguments that had been submitted before the State Commission.

(2.) Mr. C.S. Vaidyanathan, Senior Advocate, appeared on behalf of the Respondents.

(3.) We have carefully gone through the records of the case. After giving our best attention to all the aspects of the case we find ourselves in complete agreement with the reasons stated by the State Commission in support of its conclusion that no negligence on the part of the Respondents has been established by the Appellant in connection with the treatment administered to him by the Respondents. It is unnecessary for us to reiterate all the detailed facts and reasons set out in the Order of the State Commission with which we fully agree. We hold that the conclusions recorded by the State Commission are perfectly right, just and legal and they do not call for any interference by us. The appeal accordingly fails and is dismissed. The Appellant will pay a sum of Rs. 3,000/- by way of costs to the Respondents. Appeal dismissed.