KAMINI JAIN Vs. PADMA PARAKH

JUDGEMENT

(1.) This appeal is directed against the order dated 27.1.2003 passed by the District Consumer Disputes Redressal Forum, Rajnandgaon (hereinafter referred to as 'district Forum' for short) in Complaint Case No.54/2002 whereby the District Forum had dismissed the complaint.

(2.) Brief facts of the case necessary for disposal of this appeal are-as per the averments of the complaint earlier two deliveries of the complainant had taken place at the Nursing Home of the opposite party and there had been no problem. So far as the third delivery is concerned, the complainant was admitted to the Nursing Home of the opposite party on 22.10.2001 and the next day she was blessed with a male child. However, due to deep incision there was a lot of bleeding but the doctor told not to worry about the same. On 24.10.2001 stool of the complainant started passing through vagina and she complained regarding this also but the opposite party paid no heed to the same and the complainant was discharged from the hospital on 26.10.2001.

(3.) As at home also the problem of stool passing through vagina persisted the complainant again approached the opposite party doctor on 29.10.2001 and she was admitted to the Nursing Home. Despite such admission, and treatment by the opposite party doctor there was no relief, the complainant was referred to Dr. Kamla Tiwari, Raipur.