JERRY K THOMASCOMPLAINANT Vs. THOMAS CHANDY

JUDGEMENT

(1.) THE complainant has filed this complaint praying for compensation of Rs. 19,42,500 from the opposite parties (for short, 'OPs') with interest at 12% per annum from 1.2.2002 till realization.

(2.) O .P. 1 is the Managing Director/Chairman of the Hosmat Hospital and O.P. -2 is a Doctor working in the said Hospital.

(3.) THE further case of the complainant is that due to this negligence, complainant faced many problems such as foul smelling emitting from his nose, headache and other complications and his life was miserable as he could not prosecute his studies. Therefore, according to the complainant he is entitled for compensation as prayed for in the complaint.