H V VENKATASUBBAIAH Vs. K HANUMANTHAIAH

JUDGEMENT

(1.) This appeal has been directed against the order dated 27.5.2004 passed by the State Commission Karnataka, Bangalore dismissing the complaint No. 18 of 2000.

(2.) The State Commission after going through the records of the case and hearing the complainant and Counsel for the respondents came to the conclusion that:

(3.) The complainant, Sh. H.V. Venkatasubbaiah (Advocate) argued his case in person. He alleged deficiency and medical negligence by respondent Nos. 1 and 2, Dr. K. Hanumanthaiah and Dr. Anil Kumar, of the Jayanagar Orthopaedic Centre, Bangalore. According to the appellant, he suffered a fracture to his left leg ankle joint on 29.8.1998 he approached the respondent Nos. 1 and 2 on 5.9.1998 for treatment.