ARUN K ENGINEER Vs. MILIND KARMARKAR

JUDGEMENT

(1.) The complainant, Mr. Arun K. Engineer, alleged that he took treatment for dental implants and surgery from Dr. Milind Karmarkar (OP). He paid Rs.70, 000/- as advance. There was no proper result by the treatment, because the OP used second hand implants. Due to this, the complainant suffered damage to his Right jaw bone and nerves. Subsequently, he sustained unbearable pain, for which OP removed two implants of right side, through another doctor. Therefore, complainant alleged that the OP was experimenting on him, caused damage to his jaws , and further mental agony.

(2.) Therefore, complainant filed a complaint before the District Forum, Mumbai, which was dismissed, on 31.08.2007. Thereafter, the complainant preferred first appeal before the State Commission, Maharashtra. It was also dismissed on 5.6.2009. Hence, the petitioner/complainant filed this revision petition.

(3.) The complainant appeared in person, on 12.1.2015. The respondent was not present despite service, therefore, OP was proceeded against ex party.