LAWS(NCD)-2006-7-32

YUDHISTHIR KHATUA Vs. DISTRICT CONSUMER DISPUTES REDRESSAL FORUM

Decided On July 10, 2006
Yudhisthir Khatua Appellant
V/S
DISTRICT CONSUMER DISPUTES REDRESSAL FORUM Respondents

JUDGEMENT

(1.) None appears for the parties.

(2.) Being felt aggrieved by the order of the Jagatsinghpur District Forum dismissing the complaint, the complainant has filed this appeal.

(3.) The appellant filed the complaint claiming compensation alleging deficiency in service against the respondent Nos. 2 and 3. His grievance is that being motivated by constant persuasions made by the Government for family planning, his wife went to Balikuda Primary Health Centre for advice. Respondent No. 3 who was the doctor at the P.H.C. conducted tubectomy operation on her. He assured her that there would be no conception but to the utter surprise of all, she conceived and gave birth to a child on 8.11.1997. According to the appellant, due to failure of operation conducted by the respondent No. 3 it all happened. For this he as well as his wife had to undergo mental agony and sufferings.