MOHAR SINGH AND ORS. Vs. RAJENDRA AND ORS.

JUDGEMENT

(1.) The petitioner No.1 Mohar Singh who is the son of petitioner No.2 Smt. Jasoda, was suffering from jaundice and, therefore, was taken by his mother to the respondent/opposite party for treatment. The respondent/opposite party was allegedly giving medicines and administering injections to the sick persons visiting him in the village of the complainants, though he had not even studied medicine. According to the complainant a sum of Rs.165/- was charged by the respondent from them for treatment and an injection was given to the child who had a reaction to the said injection and started trembling. On the advice of the respondent he was taken to Gangapur from, where he was taken to Jaipur and admitted in J.K. Loan Hospital from 27-04-2005 to 04-05-2005. This is also the case of the complainant that a sum of Rs.70,000/- was spent on the treatment of the complainant No.1 Shri Mohar Singh. The complainants approached the concerned District Forum seeking reimbursement of the expenditure incurred on the treatment of the complainant No.1 along with compensation.

(2.) The complaint was resisted by the respondent/opposite party on the ground that he was not practising medicine and he had not given any injection to the complainant No.1.

(3.) Vide order dated 20-09-2007 the District Forum directed the respondent/opposite party to pay a sum of Rs.3,00,000/- as compensation inclusive of the cost of the treatment to the complainants.