SABINA BEGUM Vs. K.K. SHUKLA

JUDGEMENT

(1.) Brief facts in this revision are, that the complainant, Shabina Begum, was suffering from pain in her left leg from 11.06.2000. She was operated upon, by OP at Akshay Nursing Home, in the second week of Jun, 2000. Thereafter, she suffered further pain and disability in her leg, and was unable to walk. Therefore, alleging medical negligence, the Complainant filed a complaint before the District Forum, Jabalpur.

(2.) The District Forum vide its order dated 18.07.2006 awarded a sum of Rs.1,00,000/- to the Complainant/Petitioner on account of the mental & physical agony suffered due to the medical negligence committed on part of the Respondent, further sum of Rs.25,000/- as costs incurred on treatment and a sum of Rs.1000/- as the cost of the Complainant.

(3.) Against the order of District Forum, the OP filed First Appeal No 1620 of 2006 before the State Commission, which was allowed by holding that there was no proper evidence of negligence and deviation from the normal treatment procedure.