CHANDRABAI Vs. SUBHASH KATTI

JUDGEMENT

(1.) Parties in this order are referred to according to their ranking in the complaint filed before the District Forum.

(2.) This appeal is by the complainant challenging the order of the District Forum having not satisfied with the quantum of compensation awarded by the District Forum in her favour.

(3.) The admitted facts are that the complainant approached one Dr. Vijaya Desai on a complaint of general weakness. The Doctor after examining the report of Blood Test, Urine Test etc. , prescribed four medicines. On the basis of the said prescription, the complainant went to the Medical Stores of the opposite party (for short, "o. P. ") for the purpose of purchasing the four medicines. So far as the medicines mentioned at serial Nos.1, 2 and 4 of the prescription are concerned, the complainant has no grievance. So far as the medicine mentioned at serial No.3 in the prescription is concerned, the complainant has a grievance because what was found at serial No.3 was 'fered Syrup'. But the O. P. gave 'femed Syrup'. According to the complainant, she suffered Diarrhoea on consumption of the said medicine. Therefore, the complainant filed the complaint before the District Forum. The District Forum having accepted the case of the complainant has awarded a sum of Rs.1,000 as compensation. The order of the District Forum is under challenge in this appeal by the complainant on the ground that the compensation awarded by the District Forum is inadequate.