B KASI REDDY Vs. T VISWARUPACHARI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 29.1.2014 passed by the A.P. State Consumer Disputes Redressal Commission, Hyderabad (in short, 'the State Commission') in Appeal No. 364/2013 B. Kasi Reddy Vs. Dr. T. Viswarupachari by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.

(2.) Brief facts of the case are that Complainant/Petitioner met with an accident on 9.8.2009 and sustained injury to his right leg. Complainant took treatment for 5 days at Government hospital, but as there was no recovery, took services of OP/respondent as inpatient on 14.8.2009 and was treated upto 18.8.2009 and complainant paid Rs.12,000/- for treatment. It was further submitted that as OP was negligent in treatment complications developed and complainant got himself discharged on 18.8.2009 and approached Dr. V.V. Raghava Reddy who referred him to NIMS Critical Care Unit where he was treated from 20.8.2009 to 6.10.2009 and incurred expenses of Rs.1,00,000/-. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP resisted complaint, denied receipt of Rs.12,000/- and denied any negligence on their part and further submitted that complainant got himself discharged as he intended to go to higher institute and prayed for dismissal of complaint. Learned District Forum after hearing both the parties, dismissed complaint. Appeal filed by complainant was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) Heard learned Counsel for the petitioner and perused record.