V SATISH KANNIAH Vs. VIJAYALAXMI M SULTANPURI

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Karnataka dated 05.01.2007 whereby the State Commission allowed the appeal preferred by the respondent complainant, set aside the order of the District Forum and ordered as under:

(2.) Briefly put the facts relevant for the disposal of the revision petition are that respondent filed a consumer complaint in the District Forum alleging that in September 2000, the complainant approached the opposite party for treatment with complaint of fever. The opposite party prescribed medicine but the fever persisted. The opposite party, therefore, changed the medicine and prescribed lyrocin, ciptotex, licoplex tablets and tone up tonic. It is the case of the complainant that after taking the medicines prescribed by the opposite party, she had an allergic reaction and developed redness and swelling of lips followed by rashes on palm etc. As a consequence, the complainant had to take treatment from Sushruta Nursing Home, Dharwad. According to the complainant, the complication arose due to negligence of the petitioner opposite party.

(3.) The petitioner opposite party resisted the complaint. In the written statement, the petitioner pleaded that he is neither a doctor nor he has treated or prescribed any medicine to the complainant. The complaint has been filed with a view to harass the petitioner because the brother of the petitioner declined to sell his house to the father of the complainant.