RAGIRI MAMATA Vs. DISTRICT COLLECTOR, KARIMNAGAR & ORS

JUDGEMENT

(1.) IA NO. 1 OF 2011 (For condonation of delay)

(2.) The complaint was resisted by the respondents on the ground that there was no negligence on the part of the doctors who performed the procedure on the complainant. They however did not specifically deny having cut the intestine of the complainant, while undertaking Tubectomy.

(3.) Vide its order dated 20.07.2007, the concerned District Forum directed the respondents to pay a compensation quantified at Rs. 3 lacs to the complainant alongwith cost of litigation quantified at Rs. 1000/- . They were also directed to pay an interest @ 9% per annum from the date of filing of the complaint.