SIKHA SABA Vs. DR. RANJAN RASHMI PAUL

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission of West Bengal dismissing the complaint of the complainant who has come here as an Appellant. The operative portion of the State Commission order reads as follows :

(2.) (a) Ms. Sikha Saha practicing Advocate based at Kolkata appeared in person and submitted that she visited on 26-12-1996 Dr. Ranjan Rashmi Paul, Respondent for dental treatment by paying the prescribed fees. After conducting x-ray and routine blood test, he advised root canal treatment for tooth No. 7 for which he charged Rs. 2000/- and did issue any receipt. She submitted that she had to go to the Dentist several times for root canal treatment and he charged more fees without giving any receipt. She quoted the abstract of the prescription of Dr. R.R. Paul which mentions extraction 7 but patient desires to go for root canal treatment etc.

(3.) Case of the Respondent The Ld. Counsel for the respondent submitted that