SAVI AGGARWAL Vs. POONAMJIT KAUR

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 23.3.2005 passed by District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (for short hereinafter to be referred as District Forum) vide which her application for restoration of the Complaint No. 860 of 2003 (which was dismissed in default) has been dismissed.

(2.) BRIEFLY stated the facts are that Mrs. Savi Aggarwal herself an Advocate, filed a complaint under Section 12 of the Consumer Protection Act, 1986 against the respondents on the allegations, that she was suffering from Thyroid disease and was getting regular treatment from Dr. S.D. Deodhar, M.D., M.A.M.S., Rheumatologist and General Physician, Santokh Nursing Home, 846, Sector 38 -A, Chandigarh. She was advised to get her Haemoglobin checked after every six months. The last time, she got it checked from Medilab (Medical Diagnostic Lab Services) Sector 6 Market, Panchkula on 1.4.2003. As per (Report (C -1), it was found to be 8.3. gm%.

(3.) WITH these allegations, above mentioned complaint was filed.