GEETA CHAUDHRY Vs. ROSHNI DEVI

JUDGEMENT

(1.) This appeal has been directed by opposite parties against order dated 5.10.2000 passed by Consumer Disputes Redressal Forum, Fatehabad (hereinafter to be referred as District Consumer Forum), vide which the complaint of respondent Mrs. Roshni Devi (complainant) was accepted with costs of Rs. 1,000 and she was awarded compensation of Rs. 20,000 to be paid by the appellants jointly and severally.

(2.) Briefly stated the facts are that Mrs. Roshni Devi, respondent (complainant) went to Geeta Nursing Home, G.T. Road, Fatehabad on 29.1.1995 for tubectomy and she was operated upon on the same day by the appellants and was discharged after some time. She went for tubectomy operation as she was already having two male children.

(3.) It was averred that before performing operation, appellants had thoroughly checked and found that she was not pregnant. They had charged Rs. 700 as fee and Rs. 250 for medicines and other charges. However, after 2 years, she gave birth to another male child on 25.5.1997 despite tubectomy. She aproached the appellants to give certificate regardig tubectomy done on 29.1.1995 but the same was not supplied.