B SANKARA VENKATESAN Vs. S RAMACHANDRAN & ANR

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission dated 25.01.2011 whereby the said Commission declined permission to the petitioner to file additional documents comprising the case record of the complainant.

(2.) The complainant Shri S. Ramachandran filed a complaint against the petitioner-Dr. B. Sankara Venkatesan and the Proprietor of Excell Hitech Hospital alleging negligence in his treatment by the petitioner in the aforesaid hospital and seeking compensation. The complaint was resisted by the petitioner, who denied any negligence on his part in the treatment of the complainant. It was expressly stated in the reply that the case-sheets of the patient attended by the petitioner were maintained by the hospital and the petitioner was not in possession of any of the case-sheets including that of the complainant. The learned counsel for the petitioner submits that the case-sheets relating to treatment of the complainant in the above referred hospital were never produced before the District Forum.

(3.) Vide its order dated 14.02.2007, the District Forum directed the petitioner as well as owner of the hospital to pay compensation amounting to Rs. 2 Lakhs to the complainant along with Rs. 34,178/- towards the financial loss and Rs. 5,000/- as the cost of litigation.