V AMUTHA Vs. S SWAMIKANNU

JUDGEMENT

(1.) This is an application filed by the petitioner/complainant/4th respondent praying the Hon'ble Commission to issue direction to initiate investigation under Sec.340 of the Criminal Procedure Code (for short "cr. P. C. ") and to make suitable complaint under Sec.340 of the Cr. P. C.

(2.) This application is opposed by the opposite party.

(3.) The complaint has been filed for compensation on the ground of deficiency in rendering a medical service. The lower Forum accepted the complaint and directed the opposite party to pay a sum of Rs.15,000 towards expenses of the second operation, Rs.15,000 for the expected third operation and Rs.45,000 for deficiency in service and Rs.1,000 towards cost. Aggrieved by the same, the opposite party has preferred the appeal.