VENKATI Vs. PRAKASH M. BHANDARI

JUDGEMENT

(1.) It is wise to remember that "Poor medical records mean poor defense, no records mean no defense", hence liable for medical negligence.

(2.) The District Forum allowed the complaint and directed the OP to pay compensation of Rs.3,00,000/- towards deficiency in service with interest at the rate of 12% per annum, from 15-02-2010, till realization and compensation of Rs.50,000/- towards mental agony and Rs.15,000/- towards costs.

(3.) Aggrieved by the order of the District Forum the OP filed FA No.582 of 2010 before the Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Aurangabad. The State Commission allowed the appeal. Hence, against the impugned order of State Commission, the complainant filed this revision.