CHERIAN Vs. FATIMA MARY

JUDGEMENT

(1.) we do not find any merit in this Appeal. The complainant's husband went to the opposite parties for treatment for Asthma on 28.10.1996. He was administered an injection following which the complainant's husband developed reaction and died. Hence, the complaint was made.

(2.) The Lower Forum accepted the complaint and granted a sum of Rs.2,00,000 as compensation.

(3.) Aggrieved by the same, present Appeal is filed.