ANJALI SHRIVASTAVA Vs. SHEELA PAHLAJANI

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 ('the Act') directed against the order passed by the District Consumer Disputes Redressal Forum, Raipur (hereinafter referred to as the 'district Forum') in Complaint Case No.516/2002 on 3.3.2004 dismissing the complaint.

(2.) Complainant has averred in her complaint that she is a 47 years old healthy lady and mother of 2 daughters. She conceived after 13 years after her second daughter was born. She consulted the respondent/o. P. Dr. Sheela Pahalajani at her nursing home namely Mata Laxmi Nursing Home on 4.9.2000 for regular checkup and treatment.

(3.) On 6.10.2000 she felt that the movement of the foetus (unborn child in the womb) was slower. She immediately complained to the O. P. by going to her nursing home. O. P. examined her and advised taking fruit juice, etc. and lying on her left side. Complainant took the medicines regularly as per advice.