(1.) THIS appeal is directed against an order of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad, in C.D. No. 21 of 1992 dated 9.2.2001 directing the opposite party appellant to pay a sum of Rs. 1,00,000 towards damages and Rs. 50,000 spent on dialysis and other medical and hospital charges totalling to Rs. 1,50,000 with interest @ 12% p.a. from the date of complaint till the date of payment.
(2.) THE facts giving an occasion to this appeal are in brief as under:
(3.) THE opposite parties denied the allegations that she visited second opposite party appellant as such conducting hysterectomy did not arise. She approached during 1986 -87 for appendicitis operation which was successfully done. In nutshell, the opposite parties denied each and every allegation made by the complainant and claimed that there was neither any deficiency of service nor they were liable to pay any compensation.