(1.) In this appeal, there is challenge to order dated 5.12.2013 passed by Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (for short, 'State Commission') in Consumer Complaint No.106 of 2012, vide which complaint of the Appellant/Complainant was dismissed
(2.) Case of appellant is, that she was admitted as out patient on 27.10.2011 in the Hospital of Respondent/Opposite Party. The respondent had collected huge money in the name of treatment from her till 22.5.2012, by conducting various tests which were not related to the real problem. There was no relief, to the appellant on account of the medicine prescribed by the respondent.
(3.) On 22.6.2012, appellant sent personal notice to the respondent stating that she was not responding to the medicines and her conditions is deteriorating day by day. Even then, there was no response from the respondent. Having waited till 21.7.2012, the appellant approached Dr. Viral Patel, Dental Hospital at Ahmedabad and there it was found that appellant was treated negligently without taking appropriate care subjecting to her wrong treatment. The act of respondent amounts to medical negligence and deficiency in service, subjecting her and her family members physically and also mentally. Accordingly, complaint was filed before the State Commission claiming compensation to the tune of Rs.25 lacs.